SURENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal is directed against the conviction and sentence imposed on the appellant by the learned Additional Sessions Judge, Bhiwani by his order dated 10.8.1995.

(2.) THE accused was prosecuted for the offences under Sections 307 and 379 I.P.C. According to the case of the prosecution the accused caused injuries to one Bhagirath with an intention to cause his death and also committed theft of a bicycle. The learned Additional Sessions Judge framed charges against the accused-appellant for the aforesaid offences. In order to prove the guilt of the accused, the prosecution examined the victim Bhagirath as PW-5 and an eye witness Randhir Singh as PW-6. The Doctor who examined Bhagirath was examined as PW-9. The evidence of PW-9 clearly proves the injuries on the victim Bhagirath and the evidence of eye witness clearly indicates that the accused caused injuries and also took away the bicycle of the victim.

(3.) IT is brought to my notice that the accused was in jail from 13.6.1994 till he was granted bail by this Court on 13.3.1997. Therefore, he had completed sentence of three years and he is entitled to remission.