SUSHIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) FIR 51 dated 12.5.1999 has been registered at Police Station Sadar Yamunanagar under Sections 392, 397, 307 IPC and under the Arms Act on the statement of Amjad Khan wherein the followings allegations are found :-

(2.) ON 11.5.99, the complainant loaded his tractor trolley to the Paper Mills Saharanpur; left the trolley in the mill for unloading and was returning with the tractor. He was followed by three young persons in another tractor for sometime and some distance, and then they stopped their tractor, came near the tractor of the complainant, and threatened to shoot him, if he did not get down from the tractor. The complainant got down from the tractor and one of them exhorted by saying, Sushil fire a shot and we shall flee away with the tractor quickly, on which one of the boys fired a shot on the neck of the complainant. The complainant fell down and these three boys fled away with the tractor.

(3.) I have heard the counsel for both the sides and perused the records on file.