(1.) Present petition against judgment dated 15.09.2015 passed by Additional Sessions Judge, Sonipat, whereby the appeal against judgment of conviction dated 14.08.2012 and order of sentence dated 21.08.2012, passed by Judicial Magistrate,, 1st Class, Sonipat, was dismissed.
(2.) Relevant facts of the case that on 15.07.2008 at about 11.40 P.M., Parveen-revisionist and Satpal attacked the complainant while he was sleeping outside the Khoka on a charpai. Parveen caused injuries to the complainant with a knife. On raising alarm neighbours reached the spot and accused persons fled away. Injured taken to the hospital. Both the accused were tried and charge was framed under Sections 324, 326, 34 IPC and Section 25 of the Arms Act, which accused pleaded not guilty.
(3.) Prosecution examined all the material witnesses including complainant/injured and medical officer, accused were examined under Section 313 Cr.P.C. and after considering the prosecution evidence and defence version, learned trial magistrate held revisionist guilty and convicted him under Sections 324, 326 IPC and Section 25 of the Arms Act and sentenced as under: - <FRM>JUDGEMENT_470_LAWS(P&H)10_2015_1.html</FRM>