JAGDISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case was taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of regular bail in his 7th attempt under Section 439 Cr.P.C in case bearing FIR No.140 dated 03.05.2014, registered under Sections 302, 120-B and 34 IPC and Section 25 of Act No.54 of the Arms Act (Section 216 IPC added later on and Section 25 of Act No.54 of the Arms Act deleted) at Police Station Kanina, District Mahendergarh, Haryana.

(3.) Earlier, petitions bearing CRM-M No.43345 of 2016 and CRM-M No.22223 of 2017 were dismissed on merits. The allegations are that petitioner along with co-accused picked up an earthen pitcher and hit on the head of Des Raj @ Ravan. The accused thereafter inflicted injuries with rod and sticks on the head of Des Raj @ Ravan, who ultimately died on account of those injuries. Co-accused Pawan and Manjeet have already been convicted and sentenced to life imprisonment. Other co-accused Rajesh, Ashok and Sonbir have been convicted and sentenced to undergo rigorous imprisonment for a period of 4 years along with fine of Rs.5,000/-.