RAJ SINGH @ RAJA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is directed against judgment and order dated 21.8.2006 in Criminal Appeal No. 152-DB of 2004, passed by the High Court of Punjab and Haryana, whereby said appeal has been dismissed affirming the conviction and sentence awarded against accused/appellant Raj Singh @ Raja, by Sessions Judge, Sonepat, in Sessions Case No. 121 of 1999/2003 under Sections 148, 302, 307, 323 read with Section 149 of Indian Penal Code (IPC).

(2.) We have heard learned counsel for the parties and perused the papers on record.

(3.) Brief facts of the case are that PW-4 Bhale Ram (complainant) owned shops near bus stop of village Jagsi. In one of the shops liquor used to be sold, and the other shops were being used as tea stalls by the complainant's son PW-10 Sanjay and nephew Rajesh (deceased). A vacant piece of land adjoining the shops was also used by the complainant for tethering the cattle in respect of which a civil litigation was going on between him and Daya Kishan Bairagi (one of the accused).