A.N.JINDAL, J. - (1.) PREM Singh accused-respondent (hereinafter to be referred to as respondent) was tried for the offences under Sections 452, 324 and 307 of the Indian Penal Code (hereinafter referred to as IPC), for causing injuries to Lalit Kumar on 8.12.1993, but on trial, vide judgment dated 2.11.1996, learned Additional Sessions Judge (V), Faridabad convicted him for the offence under Section 324 IPC and sentenced him to undergo rigorous imprisonment for two years and to pay a fine of Rs. 1,000/-. In default of payment of fine to further undergo rigorous imprisonment for three months simple imprisonment.
(2.) THE State of Haryana by way of this appeal challenged the acquittal of the respondent under Sections 452 and 307 IPC. The facts leading to the prosecution of the respondent are that on 8.12.1993 at 11.45 a.m., when Lalit Kumar was attending his class in Government High School, Saran (Faridabad) then the accused armed with knife entered the class room and caused injuries to Lalit Kumar.
(3.) ON the basis of the statement made by Ram Chand (PW-2), FIR Ex. PM was recorded at Police Station NIT Faridabad.;