STATE OF HARYANA Vs. BADRI PARSHAD

JUDGEMENT

(1.) - Whereas State of Haryana in Crl. appeal No. 116-DBA of 1993 preferred by it against the judgment recorded by learned Sessions Judge, Bhiwani, dated October 28, 1992, acquitting all the accused-respondents, seeks setting aside of the impugned judgment thereby holding the accused guilty of the offences for which charges were framed against them, Chand Ram complainant of the case has filed Crl. Revision No. 175 of 1993 for the same purpose. We, thus, propose to dispose of both criminal appeal and revision by this common order.

(2.) ALL the accused, who were tried for having committed offences under Sections 148/302/149/324/323/34 IPC were acquitted.

(3.) THE prosecution, with a view to bring home the offence against all the accused, but for Vinod, who was a juvenile offender and was not tried along with other accused, examined PW 2 Dr. S.K. Anand, Medical Officer, General Hospital, Bhiwani. He found following injuries on the person of Chand Ram :-