PAWAN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the revisionist, learned counsel representing the State and perused the papers on record.

(2.) Upon a complaint filed by Vijendra Kumar, father of the deceased, an FIR as regards offence punishable under Section 302 IPC against Kamlesh, Alok and Ravi was registered in PS Kankhal, District Haridwar on 13.10.2012.

(3.) The sum and substance of the FIR is that the accused persons had a quarrel with the wife and daughter of the informant.