CHAND ROOP Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) There is a delay of 87 days in preferring the appeal.

(2.) For the reasons set out in the application, the delay is condoned and the application is allowed.

(3.) Accused Fateh Singh who figured as 2nd accused was charged with the aid of Section 120-B IPC. The allegation as against accused Fateh Singh is that he was part of the conspiracy hatched by the other accused and the same was overheard by PW10 Jagmender Singh.