KANWAR KUMAR AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The above revision petition is directed against the judgment of conviction and order of sentence dated 18.10.2014 passed by Sub Divisional Judicial Magistrate, Dabwali, whereby the revisionists were convicted and sentenced as under:-

(2.) The appeal filed by the revisionists was dismissed by learned Additional Sessions Judge, Sirsa vide judgment dated 28.09.2017.

(3.) Facts relevant for the purpose of decision of this revision petition; that process of law was set into motion by complainant Jaspal Kumar on the ground that on 07.12.2010 at about 2.00 O'clock, he had gone to his house for meal. There is a vacant plot in front of their house. Kanwar Kumar, Gora and Krishan Kumar were doing fencing work in the said plot and the grandmother of the complainant, namely, Gindo Devi asked them not to do the fencing work. On this, accused Gora gave a blow with iron angle on the right left of this grandmother due to which she fell down. The complainant picked his grand mother upon which accused Kanwar Kumar gave a blow with iron rod on his shoulder and right leg and accused Krishan Kumar gave fist blows to him. On raising noise by the complainant, the assailants fled away from the spot with their respective weapons.