RAMPHAL Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) This revision is directed against the order dated 23.3.2009 passed by the court of learned Sessions Judge, Hisar whereby he dismissed the application moved under Section 319 of Cr.P.C. for summoning Jogender and Sikandar as additional accused.

(2.) The facts in brief are that Anita daughter of the petitioner was married with Bijender on 27.11.2006 as per Hindu rites and ceremonies. The respondents Jogender and Sikandar brothers of the husband of the deceased alongwith Bijender husband, Rajinder brother-in-law and Roshni Devi mother-in-law started harassing the deceased saying that they did not like her. She was beaten up by all the five accused including Jogender and Sikandar respondents. On 17.6.2008 at about 8.00 Anita informed the petitioner that these five persons were planning to kill her. Rahul having arrived at the spot saw that accused Rajender, Roshni, Jogender and Sikandar had pressed the deceased on the bed and Bijender caused an injury on her her thigh. Out of fear, Rahul young boy ran away from there. In the meanwhile, the petitioner also reached there.

(3.) I have heard the learned Counsel for the parties, besides perusing the record with due care and circumspection.