WAZIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present revision petition has been filed by Wazir, his father Manphool, uncle Ramphal, Balwan son of Nafia and Rishi Pal son of Raja Ram. They were tried in case FIR No. 156 dated 31.5.1998 registered at Police Station Kalayat under Sections 148, 323, 324, 325, 326, 506 and 149 IPC. The trial Court sentenced them as under :-

(2.) AGGRIEVED against the same, petitioners had filed an appeal. Their appeal was dismissed and the conviction and sentence was maintained.

(3.) THE trial Court framed charges against the petitioners. They were charged for offence under Section 148 IPC for constituting unlawful assembly. They were charged for offence under Sections 323/149 IPC being members of unlawful assembly for causing simple injuries to Pala Ram. They were charged for offence under Sections 324/149 IPC for causing simple injuries to Pala Ram. They were also charged for offence under Sections 325/149 IPC for causing grievous injuries to Pala Ram. They were also charged for offences under Sections 326/149/506 IPC for causing grievous injuries to Pala Ram. 5. In the present case Pala Ram was medico legally examined by Dr.Rajesh Johri on 29.5.1998. Following injuries were found on his person :-