GURBACHAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this judgment, CRR No.241 of 2013 and CRR No.1057 of 2013 arising from a common judgment of the Judicial Magistrate shall stand disposed of. CRR No.241 of 2013 has been filed by the convicts, whereas CRR No.1057 of 2013 has been filed by the first informant-injured, seeking enhancement of the sentence.

(2.) In the considered view of this Court, primary question which arises is:-

(3.) In the present case, learned Judicial Sub Divisional Judicial Magistrate, Dabwali, acquitted the petitioners-convicts vide judgment dated 28.10.2011, reversed by the learned Court of Sessions in appeal. Although, detailed facts have been given in the judgment passed, however, some facts are required to be noticed.