OM SARAN Vs. SATYA DHAWAN

JUDGEMENT

(1.) The short question which arises for decision in this criminal revision is whether the petitioners who are facing trial for an offence punishable u/S. 448 read with S. 34 of the I.P.C, ought to have been acquitted or not on the death of complainant Mr M.R. Dhawan who admittedly died on 20.7.88. ?

(2.) It is apparent from the allegations made in the complaint as well as the statements recorded in support of the complaint as reproduced in the Cr. R. petition itself that M.R. Dhawan and his wife were the aggrieved persons at the time the house trespass was committed by the petitioners in as much as complainant and his wife were manhandled by the petitioners while committing the house trespass.

(3.) As a very short question is involved, I have heard arguments in detail and proceed to dispose of this revision finally.