- (1.) Tersely, the facts and material, which need a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record are that, on 24.08.2010, complainant Vijay Kumar, respondent No. 2(for brevity "the complainant") was present in his house. At about 8.30 PM, all the petitioners-accused, Manjeet Singh armed with pistol, Yograj Singh armed with kappa and Balbir Singh empty handed came there. They entered into his house. According to the complainant that, accused Yograj Singh caught hold of him, whereas accused Manjeet Singh and Balbir Singh started giving beatings to him with their respective weapons. After hearing the noise, when respondent Nos. 3 to 5 reached at the spot, they(petitioners) also caused injuries to them.
(2.) Levelling a variety of allegations and narrating the sequence of events, in all, the prosecution claimed that on 24.08.2010, all the accused caused injuries to complainant(respondent No. 2) and other respondents with their respective weapons. In the background of these allegations and in the wake of statement of the complainant, the present case was registered against the petitioners-accused, vide FIR No. 255 dated 25.08.2010(Annexure P-1), on accusation of having committed the offence punishable under Sections 452, 323, 506/34 IPC, by the police of Police Station Sadar Fetehabad, District Fatehabad.
(3.) After completion of the investigation, the police submitted the challan/final police report in terms of Section 173 Cr. P. C. , and the petitionersaccused were accordingly charge-sheeted, for the commission of the pointed offences by the trial Court.;