BHAGWAN DASS & ANR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Criminal Appeal No.283 of 2014:

(2.) The appellants, Bhagwan Dass and Magan Singh, were working as Sub-Inspector/SHO and Assistant Sub-Inspector respectively at the relevant point of time. The allegations against the appellants is that PW-25, Bishamber @ Bishamber Dayal, was kept in illegal detention by the appellants at Police Station, Dharuhera, from 07.10.1992 to 10.10.199 It is alleged that the said Bishamber was subjected to custodial torture by the appellants. After considering the evidence adduced by the prosecution, including evidence of PW-24, Ram Pal, brother of Bishamber Dayal and PW-26, Mahavir, the trial court acquitted the appellants of all the charges framed against the appellants. On appeal, the High Court has reversed the order of acquittal and convicted the appellants as aforesaid.

(3.) We have heard Mr. Sushil Kumar Jain, learned senior counsel appearing for the appellants, and Mr. Deepak Thukral, learned counsel appearing for the respondent-State. In spite of notice, there was no representation for the victim-Bishamber who has filed a separate appeal, Criminal Appeal NO(s).284-285 of 2014.