Supreme CourtDivision Bench

Harjit Singh and Another vs State of Haryana

Supreme Court Of India · Decided on 21 July 1998 · Citation: AIR 1999 SC 863 : (1998) AIRSCW 3957 : (1998) 2 ALD(Cri) 385 : (1998) 2 ALT(Cri) 137 : (1999) CriLJ 580 : (1998) 5 JT 196 : (1998) 4 SCALE 305 : (1998) 6 Supreme 153

HON’BLE JUDGES
S.P. Kurdukar, J · G. T. Nanavati, J
ACTS & SECTIONS REFERRED
Arms Act, 1959 — Section 27 · Penal Code, 1860 (IPC) — Section 307, 332, 34 · Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 5
RESULT
Allowed
CASE NUMBER
Criminal A. No. 477 of 1998
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

4 paragraphs · 230 words

Nanavati, J.—The appellants are challenging their conviction under Sections 457, 392, 397, 307 and 332 all read with Section 34 IPC and also u/s 5 of the TADA and Section 27 of the Arms Act.

2.

Learned counsel for the appellants has taken us through the evidence of ASI - Karam Singh - PW 3 and Head Constable - Tarvinder Singh - PW 5, who were eye-witnesses and that of P.C. Goel, who was working as an assistant in the Alembic Medical Store, situated near Sirhand Club, Ambala Cantt. The evidence of P.C. Goel - PW 4 clearly establishes that a theft of medicines worth Rs. 1,12,000 took place in the Alembic Medical Store. The evidence of the two eye-witnesses clearly establishes that on seeing PW 3 -Karam Singh approaching towards them, the accused started their car and tried to knocked down PW 3 - Karam Singh, who was approaching them on scooter. The evidence also establishes that the person sitting in the car started firing at them and therefore ASI -Karam Singh was required to fire three shots from his revolver.

3.

The Designated Court has considered their evidence and given good reasons to accept it. We see no reason to differ from the view taken by the Designated Court. Once their evidence is believed, all the offences alleged against them stand established.

4.

The appeal is dismissed accordingly.