RAJBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Four persons were convicted under Section 304, Part II and. S. 323, both read with S. 34 of the Indian Penal Code ('Code' for short), by the Sessions Judge, Bhiwani. They appealed to the High Court and the conviction of all except Surajbhan u/s. 304, Part II was set aside but the conviction u/s. 323 of the Code along with the sentence was maintained.

(2.) The separate application for special leave by Surajbhan was rejected by this Court. Similarly, the prayer for special leave so far as Ramachander and Jai Bhagwan are concerned, was also refused and notice was issued in respect of Rajbir's application confined to the question of extending the benefit of the Probation of Offenders Act to him.

(3.) Heard Mr. Malhotra for the accused Rajbir and Mr. Gujaral for the State of Haryana. Special Leave is granted.