HARI RAM AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal has been filed for setting aside the judgment of conviction and order of sentence dated 07.09.2002 passed by the learned Additional Sessions Judge (Adhoc), Karnal whereby the appellants have been convicted and sentenced as under: -

(2.) BRIEF facts of the case in hand, as recorded in the opening para of the impugned judgment, are reproduced as under: -

(3.) IN order to prove its case, the prosecution examined PW1 Assa Ram Head Constable, PW2 Virender Singh ASI, PW3 Jagdish Chander complainant, PW4 Karambir Photographer, PW5 Rajinder, PW6 Mohinder Kumar Inspector and PW7 Dhoop ASI.