HARJINDER SINGH Vs. MOHAN SINGH

JUDGEMENT

(1.) The present petition has been preferred against the judgment dtd. 21/2/2009 passed by the Addl. Sessions Judge, Kurukshetra whereby the judgment of conviction dtd. 13/15/11/2007 passed by the SDJM, Pehowa has been set aside.

(2.) The present case has been registered on the basis of complaint Ex.PW7/A, which reads as under:-

(3.) This complaint was directed to be sent to SHO PS Pehowa for investigation and registration of case under Sec. 156(3) of Criminal Procedure Code, vide order dtd. 2/12/2003. Resultantly, after due investigation, the present case was registered against the accused. The matter was duly investigated. The statements of witness under Sec. 161 Cr.P.C. were recorded. On completion of investigation proceedings, the accused were challaned.