KRISHAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) No direct injury is attributed to the petitioner on the body of the deceased. According to the prosecution allegations over a minor quarrel the petitioner lifted and threw the deceased on the ground and the deceased died as a result of two fractures of cervical bone. Taking into consideration the fact that the petitioner is in his early twenties and a student of 10 Plus 1 Commerce class in Government College Safidon and without expressing any opinion concerning the merits of the case, the petitioner is directed to be released on bail on his furnishing personal bonds and two heavy sureties to the satisfaction of the trial court.