BHUP SINGH Vs. KHUSHAL SINGH

JUDGEMENT

(1.) THIS revision petition has been filed for enhancement of sentence and grant of compensation, against the judgment dated 03.12.2008, rendered by the Additional Sessions Judge, (Fast Track Court), Sirsa, vide which he dismissed the appeal against the judgment of conviction dated 28.03.2005 and the order dated 29.03.2005, releasing the accused/respondents on probation of good conduct.

(2.) ON 25.08.1995 at about 2/3 PM, the complainant alongwith his father Hangtu, brother Sheo Bhagwan and one Sohan Lal son of Shankar Lal, was watering the fields, while Sheo Lal son of Pat Ram, his maternal uncle was sitting at the tubewell. In the meanwhile, all the accused (now respondents) armed with lathies and Kassias, reached there. They caused grievous as well as simple injuries on the person of Bhup Singh, complainant, and Sheo Bhagwan, his brother. When lalkara was raised, Sheo Lal and Sohan Lal were attracted to the spot, as a result whereof, the accused decamped from the spot, with their respective weapons. After the injured were shifted to Civil Hospital, Nathusari Chopta, in a jeep, they were medico-legally examined. Bhup Singh, complainant suffered fracture of his left leg. The matter was reported to the police, but no action was taken. Ultimately, a criminal complaint was filed.

(3.) DURING the pendency of the trial, Rajesh, one of the accused, died on 29.05.1998.