HEERA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present appeal against judgment of conviction dated 25.10.2013 and order of sentence of even date passed by Additional Sessions Judge, Yamuna Nagar at Jagadhri, whereby appellant Heera Singh was convicted and sentenced as under:

(2.) Relevant facts of the case that on 28.03.2013 Manoj Kumar ASI along with Sandeep Kumar H.C., Mehroof Ali ASI and driver Raj Kumar EASI were present at Amadalpur road T. Point. After some time, the appellant was seen coming on foot from the side of Amadalpur. While seeing the police party, the appellant tried to retrace his steps. On suspicion, the police party made an attempt to apprehend him and appellant shot fire with his pistol on the police party and they made an escape. The appellant was apprehended at the spot by the police party. On search, the appellant was found in possession of one country made pistol. Thereafter, ruqa was sent to the police station. FIR was recorded and after completion of the investigation, the challan was presented in the Court.

(3.) During trial of the case, learned trial Judge after completing various formalities including framing of charge against the accused, recording of statement of prosecution witnesses, examining of accused under Section 313 Cr.P.C. and after considering the prosecution evidence and defence version held appellant Heera Singh guilty for the commission of offences under Sections 307 IPC and 25 of the Arms Act and convicted and sentenced him thereunder.