MAMMANDIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD the submissions made by learned counsel appearing for the appellant, learned State counsel and learned counsel appearing for respondents no. 2 to 4.

(2.) AGGRIEVED by the acquittal recorded by the trial Court the injured witness, Mammandin, has come forward with the present appeal.

(3.) THE respondents Sakir, Hassan Mohd. and Sabbir have been charged under Sections 323, 325 and 307 of the Indian Penal Code and Section 25 of the Arms Act.