- (1.) Vide this judgment, the above mentioned criminal appeals and criminal revision will be disposed of as these have arisen out of a common incident/ judgment.
(2.) Complainant Kamlesh suffered a statement before Assistant Sub Inspector Tulsi Ram on 27.10.2000 qua the occurrence which had taken place on 26.10.2000 at 5 p.m. in village Konsiwas. Complainant stated in her statement that on 26.10.2000 at about 5 pm, her daughter Menka, aged about 12-13 years, had gone to cut fodder in their plot. Parmod, their neighbour, teased her daughter Menka. Her daughter narrated the occurrence to her and her brothers-in-law Mahender and Dharamvir. Mahender and Dharamvir went to complain about the said issue. At that time Mahabir, Narender and Satish started quarreling with Mahender and Dharamvir. She was also present at the spot. Narender brought a kulhari (axe) from his house and gave a blow with it on the head of Dharamvir. As a result of the blow, Dharamvir fell down. Then Mahabir gave a lathi blow on her head. Her husband Ram Kishan, on hearing the noise, reached the spot. Satish gave a lathi blow on his head. On hearing their alarm, Kanta and Munni came to the spot and also saw the occurrence. Condition of Dharamvir became serious and they removed him to the hospital at Rewari for treatment. Due to his serious condition, he was referred to Rohtak hospital.
(3.) On the basis of the statement of the complainant formal FIR No.251 was registered on 27.10.2000 at police station Sadar Rewari under Sections 307/ 323/ 34 of the Indian Penal Code, 1860 (IPC for short).;