SANJAY Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The applicant has filed this application under Section 482 Cr.P.C. seeking leave to file an appeal under Section 372 Cr.P.C. against judgment dated 25.9.2012, acquitting respondent No.2 of the charges framed against him.

(2.) Respondent No.2 was made to face trial in FIR No. 582 dated 5.10.2011, Police Station Assandh, District Karnal, for commission of offences punishable under Sections 302 and 201 of IPC. It was an allegation against him that on 4.10.2011, he had committed murder of Mahabir Singh father of the applicant, by strangulating his throat and then made an attempt to screen the crime, by throwing the dead body in a tubewell's haudi.

(3.) The Investigating Agency came into action on receipt of a telephonic call on 5.10.2011 at 4.30 A.M., intimating that Mahabir Singh had been killed. The Investigating Officer Inspector Subhash Chand went to the place of occurrence. He recorded statement Ex.P7 of the applicant Sanjay Kumar (PW-6), on the basis of which above FIR was recorded against the respondent-accused.