GULZARI LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 12.7.1996 passed by the learned Additional Sessions Judge, Hissar and the judgment and order of the trial Court dated 13.12.1993 passed by Judicial Magistrate Ist Class, Hissar.

(2.) THE brief facts which have given rise to this revision are that accused Gulzari Lal, Satbir alias Satyawan (hereinafter referred to as the petitioners) fell upon the complainant who was washing his hands on the tap outside the area of village Panghal. They caused lathi blows on the person of the complainant who raised alarm which attracted PW Rase Singh and Basau Ram on the spot. On seeing them the accused ran away.

(3.) AGGRIEVED of the said order of conviction and sentence passed by the trial Court, the petitioners preferred an appeal before the learned Additional Sessions Judge, Hissar. The learned appellate Court while sifting and evaluating the evidence on the basis of the deposition made by the prosecution witnesses was fully satisfied that the order of conviction and sentence recorded by the trial court was correct.