LAWS(P&H)-1998-2-126

SIRI OM Vs. STATE OF HARYANA

Decided On February 27, 1998
Siri Om Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) THIS is a criminal appeal and has been directed against the order dated 24.1.1994 passed by the Additional Sessions Judge, Rohtak, who convicted the appellant Siri Om under Section 394 read with Section 397 of the IPC and sentenced him to undergo R.I. for a period of 7 years and to pay a fine of Rs. 200/-; in default of payment of fine, the appellant was further directed to undergo R.I. for one month.

(2.) THE brief facts of the case can be summarised as follows :-

(3.) IN order to prove the charge, the prosecution examined as many as 7 witnesses, including the doctor and the injured. The statement of the injured Ram Kumar, PW-2, was also corroborated by the statement of PW-3 Ram Kumar.