BANTA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal arises out of the following facts :

(2.) IN order to support its case, the prosecution examined Head Constable Jai Parkash as PW-1 and Head Constable Pawan Kumar as PW-2, whereas Jagtar Singh PW was given up as having been won over by the accused. Various other items of formal evidence were also got proved.

(3.) THE trial Court came to the conclusion that the evidence of PW-2 Head Constable Pawan Kumar who was the Investigating Officer was duly corroborated by the evidence of Head Constable Jai Parkash - PW1 and in that situation the mere fact that Jagtar Singh an independent witness had been given up as won over, did not dislodge the prosecution case; that the minor discrepancies in the evidence of these two witnesses were so trivial that they could be ignored; that the defence story was improbable and having held as above, convicted and sentenced the accused to undergo R.I. for ten years. Hence this appeal at his instance.