RAJ PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal has been filed against the impugned judgment dated 8.12.2005 passed by the Punjab & Haryana High Court in Criminal Appeal No. 67-DB/1997.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The prosecution case is that Raj Pal and Jai Pal appellants are brothers inter-se, being sons of Hari Chand. A panchayat was held in the village, in the month of February 1990, in connection with the theft of buffaloes of Yad Ram. Hira Lal complainant, Karan Singh, and Kure Ram had also attended the Panchayat, in which Sohan Lal (@ Melha) deceased, who was uncle of Yad Ram, had suspected the appellants to be the thieves. It is alleged that since then the appellants had been nourishing a grudge against Sohan Lal.