JAGIR SINGH AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners were convicted and sentenced vide judgment and order dated 21.01.2010 passed by the Sub Divisional Judicial Magistrate, Dabwali as follows:- <FRM>JUDGEMENT_127_LAWS(P&H)4_2018_1.html</FRM>

(2.) An appeal was preferred by them which was partially allowed vide judgment dated 15.09.2011, by the Sessions Judge, Sirsa. The sentence under Section 323 IPC was reduced to one month and that under Section 325 IPC was reduced to three months, fine remaining the same. The reduction in sentence was granted on account of the fact that the petitioners had undergone mental agony of a protracted trial.

(3.) The present case was registered on the basis of statement of Shanti Devi wife of Gurdev Singh. She stated that on 26.10.2004 at around 4.00 p.m. Mukhtiar Singh son of Maan Singh and his son Jagir Singh threw garbage on the roof of their house which was objected to by her. Thereupon, Mukhtiar Singh attacked her with a kassi and Jagir Singh assaulted her. Mukhtiar Singh hit her on the left arm and head. Due to these injuries she became unconscious. Her son shouted for help and came to her rescue but he was also assaulted by the accused. The injured were taken to hospital by one Mangal Singh son of Ruldu Singh.