ROOPWANTI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The applicant has filed this application under Section 378 (4) Cr.P.C. seeking leave to file an appeal against judgment dated 18.10.2011 vide which respondents No. 2 to 6 were acquitted of the charges framed against them.

(2.) All the above named respondents were arrayed as accused in FIR No. 905 dated 22.12.2009 Police Station City Karnal, for commission of offences under Sections 148, 149, 323, 324, 307, 302 and 506 IPC. It was an allegation against them that they, in furtherance of their common intention, have caused injuries to Mukesh Kumar on 22.12.2009, who died on 23.12.2009. One Sudhir Thakur was also arrayed as an accused. He was declared a proclaimed offender during trial/ investigation.

(3.) The trial Judge has noted following facts regarding case of the prosecution :-