SURYAVIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) This appeal challenges the judgment and order dated 12.03.2014 passed by the High Court[1] in CRA-D-No. 1049-DB of 2009.

(3.) The present appellant (original accused No. 1) and two persons named Devender alias Dhola and Pardeep were tried in Sessions Trial No. 16 of 19.03.2009 in the Court of Sessions Judge, Jind for having caused the murder of one Rajinder alias Raju on 1.10.2008 at about 6.00 p.m and thereby committed offences punishable under Section 302/120-B of the Indian Penal Code, 1860[2] and Section 25 of the Indian Arms Act, 1959[3].