KAPIL Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) This application has been filed under Section 378(4) Cr.P.C. seeking leave to file an appeal against judgment dated 11.5.2011 acquitting respondent No.2 Ram Pal of the charges framed against him. Vide the judgment under challenge, co-accused of respondent No.2 were convicted and sentenced.

(2.) Respondent No.2 and three others namely; Rattan Singh, Ved Singh and Arvind were made to face trial in FIR No. 395 dated 25.5.2008, Police Station Sadar Hisar, for commission of offences punishable under Sections 302, 307, 325, 323 and 450/34 IPC and 25 of Arms Act, 1959. The process of law was started on a statement Ex.P-1 made by the applicant-complainant. It was an allegation against the above named accused that, on 25.5.2008, they had committed murder of Umed Singh father of the applicant, by giving him fire arm and other injuries.

(3.) The Investigating Officer Inspector Ram Kishan (PW-15) on receipt of a telephonic call reached Village Neoli Khurd. He recorded statement of the applicant-complainant, which led to the registration of an FIR, referred to above.