STATE OF HARYANA Vs. RAJINDER

JUDGEMENT

(1.) THIS appeal against acquittal arises out of the following facts :-

(2.) ON the completion of the investigation, all the accused were charged for the offences punishable under Sections 148, 302/149, 323/149 IPC; Rambir accused under Section 325 IPC and the remaining accused under Sections 325/149 IPC; Surinder accused under Section 323 IPC and the remaining accused under Sections 323/149 IPC; Gian Devi under Section 323 IPC and the remaining accused under Sections 323/149 IPC and Anguri accused under Section 323 IPC and the remaining accused under Sections 323/149 IPC and as they pleaded not guilty, were brought to trial.

(3.) WHEN examined under Section 313 of the Code of Criminal Procedure, the accused denied all the allegations levelled against them and stated that the occurrence had not taken place in the manner suggested by the prosecution. The presence of Ram Chander and Jai Bhagwan, PWs. was denied. Rambir, Surinder, Daya Nand and Jagbir pleaded alibis. Suraj Bhan, accused stated as under :-