MANPHOOL SINGH & ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) Criminal Appeal NO.1817 of 2009 :

(2.) During the pendency of the appeal, it is stated at the Bar that appellants no.1-Manphool Singh (A-1), No.2-Rattan Singh (A-2) and No.4-Zile Singh (A-6) have died and the only contesting appellant i.e. appellant no.3-Surender Singh (A-5) is alive.

(3.) Summary of the case and details are briefly stated. Case of the prosecution is that due to previous enmity, on 14th March, 1994 when deceased no.1, Gopi Chand, and deceased no.2, Mahabir, were sitting at the house of Harpal, appellants and other co-accused (since acquitted) are alleged to have attacked the complainant party. Due to the said attack Gopi Chand (D1) and Mahabir (D-2) died. Accused, Surender Singh, Zile Singh and Rattan Singh are said to have attacked Gopi Chand (D-1) with lathis and accused-Manphool Singh fired at Mahabir (D-2) with a gun.