PRASANNA DEVI Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Applicant, who is widow of deceased Ravi Parkash, has filed this application under Section 378(4) Cr.P.C. seeking leave to file an appeal against judgment dated 27.11.2012 acquitting respondent No.2 of the charges framed against him. Respondent No.2 is brother of deceased Ravi Parkash. It was an allegation against him that he has killed his brother on 8.7.2011 by causing him injuries with the help of a spade.

(2.) The police came into action on receipt of a telephonic call from Sarpanch of village Jodhkan stating that Ravi Parkash son of Ramji Lal has been murdered and his dead body has been brought to the civil ospital. The dead body of Ravi Parkash was found lying in a vehicle by the Investigating Officer.

(3.) The process of law was started on a statement made by Maan Singh (PW.8). The trial Judge has noted the following facts form the statement made by him:-