PREM PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has arisen out of the judgment dated 16.4.2015 passed by Sessions Judge, Yamuna Nagar at Jagadhari vide which the appeal filed by the petitioner, challenging the judgment of conviction dated 21.2.2013 and order of sentence dated 22.2.2013, passed by Additional Chief Judicial Magistrate, Yamuna Nagar at Jagadhari in case FIR No. 89 dated 2.3.2009 under Sections 323, 353, 186 of the Indian Penal Code, registered at Police Station City Jagadhri, was dismissed.

(2.) Prosecution story, in brief, is that complainant EHC Jagir Singh had made a complaint stating therein that on 2.3.2009 at about 11.45 A.M., when he was on duty in the judicial lock-up (Bakshi Khana) wherein several accused were confined, one person came to him and told that he wanted to serve tea to his relatives who were in Bakshikhana but when the complainant stopped him, the said person pushed him and engaged in a scuffle with the complainant. Accused, namely, Prem Pal had torn the shirt of his uniform and the buttons of the shirt were also broken. As per the allegations, petitioner-accused Prem Pal had also tried to put his hand on the weapon i.e. carbine. Accordingly, the FIR in question was registered against the petitioner-accused.

(3.) After completion of investigation and necessary formalities, challan was presented against the petitioner-accused.