RAM MEHAR AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Ram Mehar appellant has filed criminal appeal no.486-DB

(2.) In addition to the appellants, Naseeb and Balbir Singh were also tried for the above said offences, however,the learned trial Court acquitted Balbir Singh but released Naseeb on probation since he was held to be a juvenile after the inquiry.

(3.) The brief facts of the case are that on 26.5.2001 at 09:00 a.m Smt. Rekha PW4 made statement (Ex.PE) to Sub Inspector Balwan Singh PW18 to the effect that her family members were supporters of Sudhir son of Rai Singh whose mother Smt. Kitabo was Sarpanch of their village. Kartar Singh son of Richpal Singh was former Vice Sarpanch of the village. About a year prior to the occurrence, Yudhvir son of Gugan Singh, a supporter of Kartar Singh was murdered in the village and in that case Bijender son of Gugan Singh, a person belonging to her family was involved. Bijender Singh and other accused of that case were confined in jail.