BHARTU ALIAS BHARAT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal by Bhartu alias Bharat Singh, appellant, is directed against the judgment dated 20th September, 1984, of the learned Additional Sessions Judge, Bhiwani, who was convicted and sentenced the appellant -

(2.) THE appeal has been filed in the following circumstances :-

(3.) THE injured persons including Hanuman were removed to Civil Hospital, Dadir and from there to Civil Hospital, Bhiwani in a truck.