CHANAN MAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE prosecution case, in brief, is that on July 22, 1988 at about 2.00 p.m. Gori Shankar P.W. sat near the wall for urinating. Chanan Mal accused came from the house of Jhandu with a 'Farsi' in his hand. He gave 'Farsi' blows on the head and chest of Gori Shankar and ran to the house of the said Jhandu. He raised alarm. His son Raj Kumar was attracted to the spot. In the meantime, Jai Singh and Devi Lal accused had also arrived at the spot. They gave Lathi blows to Raj Kumar. One of the Lathi blows fell on the left occipital region of Raj Kumar and the other lathi blow fell on his left shoulder. Molu and Chuni accused armed with Lathies also came there. They also dealt Lathi blows on Gori Shankar. On Raula being raised, accused Sat Pal also came to the spot armed with a lathi. He also dealt lathis blows to Raj Kumar. The occurrence was witnessed by Tara Chand and Hari Kishan.

(2.) ON July 21, 1998 Sat Pal, accused and Ram Niwas had an altercation with Raj Kumar injured. The accused kept the grudge unto themselves.

(3.) ACCUSED were charged with offences punishable under Sections 326/324/34 of the Indian Penal Code by the learned Magistrate. They pleaded not guilty to the charge and claimed trial.