RAJINDER SHARMA Vs. STATE OF H P

JUDGEMENT

(1.) The instant appeal stand directed, against, the verdict rendered by the learned Additional Sessions Judge, Fast Track Court, Una, in criminal case No. 17/2009, whereunder, he returned findings of conviction, upon, the accused in respect of charges framed, under, Sections 341, 323, 307, 506 read with Sec. 34 IPC.

(2.) Briefly stated the case of the prosecution is that on 2.6.2009 at about 2 p.m. near railway bridge near village Badehar, Tehsil and District Una, the accused persons after forming common intention, wrongly restrained Kulwinder Singh, Surinder Kumar and Sandeep Kumar from proceeding further towards their residences by blocking the road. Accused persons had parked their Maruti car bearing registration No. HP-20-9145 right in front of the motor-cycle driven by injured Sandeep Kumar. Thereafter, accused Shibbu took out an iron tyre liver from his car and hit Sandeep Kumar. Other accused persons also gave fist and kick blows on Sandeep Kumar, Surinder Kumar and Kulwinder Singh. It is also alleged that accused persons, thereafter left the place of occurrence after threatening the complainants with dire consequences. Injured Sandeep Kumar drove his motor cycle with the help of plug directly and reached the hospital for treatment.

(3.) On conclusion of investigations, into the offences, allegedly committed by the accused, a report under Sec. 173 of the Code of Criminal Procedure was prepared, and, filed in the Court concerned.