NEMI CHAND AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard.

(2.) Convicts Nemi Chand and Shankar Lal have filed this revision petition assailing their conviction and sentence ordered by both the courts below.

(3.) Counsel for the petitioners contended that these petitioners were eye witnesses in an FIR registered in the year 1984 in Rajasthan against Uday PW5 (complainant of the present case) and others and for this reason, the petitioners have been implicated falsely in this case. However, this contention cannot be accepted because the instant FIR was lodged on 13.4.1999 i.e. after 15 years of the FIR lodged against the complainant of the instant case. Moreover, counsel for the petitioners after seeking instructions stated that Uday complainant of the present case was acquitted in that case. Consequently, after 15 years, it cannot be said that the complainant falsely implicated the petitioners in the instant case.