BISHNA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON 28.1.1991 at 11.15 a.m. when Bishna Ram-appellant and Nathu Ram-injured were present at the time of a meeting of the Panchayat, there was a scuffle between them. Bishna Ram asked his nephew Bhani Ram alias Jagdish to bring gun. When he reached the gate of the school, Hari Singh- appellant held Nathu Ram-injured from his neck. In the meantime Bhani Ram also returned to the spot with a double barrel 12 bore gun. Bishna Ram took the gun and fired at Nathu Ram hitting him on back, just below the neck.

(2.) AFTERWARDS an FIR was registered under Section 307/323 34 IPC against the three appellants on the statement of Nathu Ram. After the presentation of the challan and commitment of the case, the case was taken up for trial by learned Additional Sessions Judge, Hisar.

(3.) STATEMENTS of the accused were recorded under Section 313 Cr.P.C. where they denied the correctness of the prosecution case Bishna Ram-appellant gave another version. According to him, Nathu Ram lodged a false complaint against him. The Block Development and Panchayat Officer had called a meeting of the panchayat on the day of occurrence in which only panchayat members were allowed. Nathu Ram wanted to forcibly enter the meeting room. He was asked by the Block Development and Panchayat Officer to go out. Nathu Ram started abusing Bishna Ram and caught him by his neck. Nathu Ram took Bishna Ram outside the room in the verandah. His supporters who were present near the gate of the school in large number started throwing brick bats. Nathu Ram gave fist and slap blows to Bishna Ram. His nephew Bhani Ram came from the side and seeing him under attack fired a shot in the air with his licensed gun to save him. The shot accidentally hit Nathu Ram.