SUSHIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellants have assailed correctness and validity of judgment of conviction passed by Additional Session Judge, Sonipat in a criminal case arising out of FIR No.402 dated 11.10.2014 registered under Sections 186, 353, 307, 34 IPC and 25 of Arms Act, sentencing appellants in the following manner:-

(2.) Case of the prosecution as noticed in the impugned judgment is extracted as under:-

(3.) After completing the investigation, prosecution in order to prove its case examined PW1 Rajesh, Patwari who proved and prepared scaled site plan Ex.PA. Rajender Singh, Sub Inspector was examined as PW2-deposed about deposit of the case property with him and sending the same through Constable Pardeep to Forensic Science Laboratory, Madhuban. Constable Pardeep was examined as PW3-had deposited the case property to Forensic Science Laboratory, Madhuban. Sub Inspector Dalvir Singh was examined as PW4-prepared police report under Section 173 Cr.P.C. PW5 Jasbir Singh, Reader to District Magistrate, Sonipat was examined-proved sanction orders. Head Constable Vineet was examined as PW6-a member of the police party engaged in patrolling duty. Assistant Sub Inspector Hari Om was examined as PW7-one of the member of the police party. PW8 Assistant Sub Inspector, Dharambir, again a member of the police party. Assistant Sub Inspector Subash was also examined as PW9-had partially investigated the case.