RAJINDER BHATIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM-24148 of 2015

(2.) Through this revision, the petitioner has laid challenge to judgment of conviction dated 16.3.2015 of the lower appellate court holding him guilty and convicted under sections 323 and 325 IPC by modifying the impugned judgment of the trial court dated 16.2013 acquitting him under sections 325 and 506 IPC and convicting him only under section 323 IPC.

(3.) Briefly stated, at around 8.45 PM on 6.9.2005 the petitioner along with 3-4 companions gave fist blows on the mouth and nose of the complainant, as a result of which, his tooth broke and blood started oozing out from his nose. On raising a hue and cry by complainant Sameer Bhatia, one Arvinder Pal Singh and Dr. T.P.Singh came at the spot and rescued him from the clutches of the petitioner. After investigation, a final report under section 173, Code of Criminal Procedure, was filed against the petitioner.