DALIP SINGH Vs. STATE OF HARYANA AND ANR.

JUDGEMENT

(1.) ASSAILED in this petition is the judgment dated 29.3.2003 passed by the learned Additional Sessions Judge, Hisar, dismissing the appeal filed by the accused -petitioner Dalip Singh (herein referred as 'the petitioner') convicting and sentencing him to undergo rigorous imprisonment for one year under Section 323 IPC and further to undergo rigorous imprisonment for two years under Section 506 IPC. However, Appellate Court had reduced the sentence to six months under Section 323 IPC and 1½ years under Section 506 IPC.

(2.) THE factual matrix of the case is that the complainant Ajay Bansal (herein referred as 'the complainant') submitted a written complaint to the Illaqa Magistrate, alleging therein that on 24.4.1994, at about 4.15 p.m. he had gone to the shop of Dharambir Saini, where the petitioner met him and called him as "tau -tau". When he asked the petitioner to behave properly, then he started abusing him and also inflicted 2 -3 stick blows on his person and further threatened him to kill. Since no action was taken by the police, therefore, he filed the complaint.

(3.) SUFFICIENT evidence was led and ultimately, the trial ended in conviction. His appeal was also dismissed with modification in the sentence in the aforementioned terms.