NARENDER KUMAR AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this judgment, I propose to dispose of two criminal revisions i.e. CRR-2065-2008 filed by petitioners/accused Narender Kumar and Surender Kumar and CRR-2305-2008 filed by petitioner/complainant Amrit Lal.

(2.) Accused Narender Kumar and Surender Kumar, both real brothers, residents of village Luhana having been booked in FIR No.291 dated 2.11.1998 for the offences under Sections 323, 324, 325, 34 IPC, Police Station Khol faced trial by Chief Judicial Magistrate, Rewari on the allegations that on 29.10.1998 at about 2 p.m., complainant Amrit Lal along with his uncle Kanwar Singh were going on a bullock cart from his fields and when they reached the well of Jagmal Singh, Ex. Sarpanch, then they were intercepted by Narender Singh and Surender Singh sons of Sadhu Ram, who were part of an unlawful assembly with eight males and four ladies; that Narender had given a jelly blow on the back side of head of Amrit Lal besides causing injuries on left hand finger, whereas Surender Singh has given a blow on teeth of the complainant; that while the complainant had fallen down, he was given kick blows on chest and another parts of the body by the other assailants; that thereafter all the assailants fled from the spot on a tractor. Injured was taken to hospital, where he was medico-legally examined. A police party had gone to that hospital and recorded statement of complainant Amrit Lal. Accused were arrested in this case. After completion of investigation and other formalities, only Narender Kumar and Surender Kumar were challaned.

(3.) On presentation of challan in the Court concerned, copies of documents relied upon in the challan were supplied to the accused free of costs as provided under Section 207 Cr.P.C.