STATE OF HARYANA Vs. SIRI NIWAS ETC. ETC.

JUDGEMENT

(1.) We have heard the learned counsels for the parties.

(2.) The State of Haryana is in appeal aggrieved by the acquittal of the accused-respondents.

(3.) The first three respondents-Sita Ram, Ishwar Singh and Rameshwar had been acquitted by the learned Trial Court and which has been affirmed by the High Court by the impugned order. The fourth respondent - Siri Niwas was convicted by the learned trial Court. In appeal, the conviction has been reversed and an order of acquittal has been recorded. The offence allegedly committed by the accused-Signature Not Verified respondents is one under Section 302 IPC involving the death of one Bhana Ram.