TEJ BIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been preferred from the judgment of the learned Single Judge of the High Court of Punjab and Haryana dated 1st April, 2010, in Criminal Revision No. 1486/2009 (O. & M.) whereby charges framed by the learned Additional Sessions Judge, FTC Karnal, Haryana dated 17th February, 2009, in M.S.C. case No. 41/2009 against Kewal Kishan, one of the accused, was quashed. The charges framed against Kewal Kishan are, inter alia, under Section 120B/307 read with Section 34 IPC and Sections 27/30 of the Arms Act.

(3.) According to the Appellant No. 1, who was the informant in the said F.I.R. No. 217 dated 29.6.2008 the facts of the case are that Ram Narain had three sons: Sher Singh, Kehar Singh and Mehar Singh and a daughter Raj Bala. Kewal Kishan is married to Raj Bala. Sher Singh was murdered on 29th March, 2005 and was survived by his wife Babita and two children. Kehar Singh also passed away in 2007. After the demise of these two brothers, some disputes with respect to the finances and property of the family arose.