VISHAL @ KALU Vs. STATE OF HARYANA

JUDGEMENT

(1.) By the present appeal, the appellants-Vishal alias Kalu and Raj Kumar alias Jhota accused No. 2 and 4 respectively, have put to challenge the judgment and order dated 31.07.2014/05.08.2014 in case SC No. 44 of 2013, passed by the Additional Sessions Judge, Rewari, by which they were convicted for offences under Section 307/34 of Indian Penal Code, 1860 (for short 'IPC') and sentenced to undergo Rigorous Imprisonment of 7 years plus fine and in default of payment of fine, further undergo Simple Imprisonment for one year.

(2.) None appeared on behalf of the appellants, though, served.

(3.) Heard learned State counsel. Perused the entire evidence of the witnesses. The trial Court convicted appellant No. 1-Vishal alias Kalu only on the ground that Vishal alias Kalu had recovered a pistol and the FSL report indicated that the bullet recovered from the place of the injured was found to be fired from the said pistol. This is the only evidence about appellant No. 1-Vishal alias Kalu against the ocular testimony of the two eye witnesses including the victim.