REGENT COMPUTRONICS PVT. LTD.

RAJBIR Appellant

V/S

Norang Respondents

Referred Judgements :-

SHEO SWARUP VS. KING EMPEROR [REFERRED TO]
TULSIRAM KANU VS. STATE [REFERRED TO]
SURAJPAL SINGH VS. STATE [REFERRED TO]
MADAN MOHAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
ATLEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
AHER RAJA KHIMA VS. STATE OF SAURASHTRA [REFERRED TO]
BALBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
M G AGARWAL M K KULKARNI VS. STATE OF MAHARASHTRA [REFERRED TO]
NOOR KHAN VS. STATE OF RAJASTHAN [REFERRED TO]
KHEDU MOHTON VS. STATE OF BIHAR [REFERRED TO]
LEKHA YADAV VS. STATE OF BIHAR [REFERRED TO]
BISHAN SINGH GURDIAL SINGH HARDIAL SINGH SURJIT SINGH HARBANS SINGH HAZUR SINGH VS. STATE OF PUNJAB [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
KHEM KARAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
UMEDBHAI JADAVBHAT VS. STATE OF GUJARAT [REFERRED TO]
K GOPALREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
TOTA SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAM KUMAR VS. STATE OF HARYANA [REFERRED TO]
MADAN LAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
SAMBASIVAN VS. STATE OF KERALA [REFERRED TO]
BHAGWAN SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
HARIJANA THIRUPALA VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH HYDERABAD [REFERRED TO]
C ANTONY VS. K G RAGHAVAN NAIR [REFERRED TO]
STATE OF KARNATAKA VS. K GOPALAKRISHNA [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
MURALIDHAR @ GIDDA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) THE instant application has been filed under Section 378(4) Cr.P.C. for grant of leave to appeal against the impugned judgment dated 30.08.2014 passed by the Judicial Magistrate Ist Class, Hisar whereby complaint filed by the applicant under Sections 323/324/382/452/506/34 of the Indian Penal Code has been dismissed and respondents have been acquitted of the charges framed against them.

(2.) BRIEF facts of the case are that applicant filed a complaint under Sections 323/324/382/452/506/34 of the Indian Penal Code with the averments that he is serving in Oriental Bank of Commerce at Hisar and at present he is residing at House No. 1253, UE -II , Hisar along with his children. On 17.01.2009, in the evening , the brother in law (jija) of the complainant namely Dilbag Singh, sister namely Krishna, father Norang Rai, mother Bhulan Devi and one person namely Anil resident of Mahrana came to his house and forcibly entered in the house and asked him to vacate the house, otherwise they would throw the household articles out of the house. After saying this, they went away. Then he along with his wife Bedu and children went to his village Sundawas and on 18.01.2009, in the morning, at about 11.00 a.m., he and his wife Bedu went to the field where Mairiawati wife of Subhash came armed with rapri in her hand and gave rapri blow to the left arm of his wife. Then accused Norang and mother of the complainant -Bhulan Devi came there and they were having lathis in their hands and father of the complainant gave lathi blow on the waist of the wife of the complainant and mother of the complainant gave lathi blow to the thumb of left hand of Bedu.

(3.) THEN Subhash son of Mewa Singh came from the fields who was having Fawra in his hand and he gave a fawra blow on the left thigh and leg.

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RAJBIR Vs. NORANG

Referred Judgements :-

JUDGEMENT

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