- (1.) Heard learned counsel for the parties on merits of the case.
(2.) The appellant is aggrieved against the order dated 11.05.2010 by which the appellant's writ petition vide W.P.(S) No. 1110 of 2010 was dismissed.
(3.) Learned counsel for the appellant submits that the appellant was not supplied a copy of the statement of two witnesses recorded in preliminary enquiry who were PW 7 and PW 8 namely Sri B.K. Singh and Sri Imran Khan respectively, who deposed in appellant's favour. It is submitted that the proceedings were not fair as the appellant himself suffered serious injuries and he was taken to hospital but other persons have not been charged with any charge. However, in spite of the allegation of appellant's being in drunken state, he was not medically examined and when appellant's evidence has not been corroborated by medical evidence, it cannot be held that the appellant was in drunken state at relevant time. It is also submitted that in fact the appellant was not aggressor but other persons were aggressor and against those other persons no action has been taken.;