RAMESH CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) IT is alleged by the prosecution that Subhash son of Risal Singh had his residential house in Ward No. 11, Gohana. The house of Ramesh Chand and Jagdish was also situated near his house. About three months before the present occurrence, they had some alteration and exchange of abuses on the dispute amongst their children but their brotherhood had got that matter compromised. Ramesh had nourished a grudge and made many futile attempts to cause him injury.

(2.) IT is further the case of the prosecution that on 12.11.1985 at about 11.30 a.m. Jagdish appellant caught hold of Subhash Complainant and Ramesh inflicted Chhuri blow in his back. On Parkash and Zile Singh intervened and separated them. Then Risal Singh, father of the complainant reached and on seeing him, Ramesh and Jagdish ran away. A case was got registered against the appellants and the investigation was conducted.

(3.) FEELING aggrieved, the appellants have filed this appeal.