DAN SINGH AND ORS. Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) Shribhan son of Bhambhu on 30.6.2004 at about 8.30 or 9.00 A.M. in front of Tea Shop at Bus Stand of Village Dhadhren was caused injuries by Babu S/o. Shankar, Dan Singh S/o. Babu, Nehru S/o. Munna, Ratan S/o. Shankar, Dinesh S/o. Ratan and Khyal Bai w/o Babu.

(2.) Dr. Bharat Lal Meena (P.W.17) on 30.6.2004 at 11.00 A.M. examined Shribhan vide injury report (Ex. P.14). Injury report (Ex. P.14) is not legible. Dr. Bharat Lal Meena (P.W.17) in his deposition in court has given description and size of the injuries on the person of Shribhan. The said portion of deposition after translation is reproduced as below: - -

(3.) Incised wound on left leg, medial, 4 x 1 cm.