SWAI RAM Vs. GUDDU ALIAS DAWOOD AND OTHERS

JUDGEMENT

(1.) Guddu alias Dawood, Shamsher Singh, Raj Pal, Kuldeep Singh, Jagdish, Nage Singh, Ram Kala, Kura Ram, Pardeep Gill and Pitter were booked in case FIR No. 136 dated 11.8.1996, under Sections 148, 302/149, 120- B, 452 and 324 IPC and under Section 25 of the Arms Act registered at Police Station Rajound. All the respondents stand acquitted by the learned Additional Sessions Judge, Kaithal vide impugned judgment dated 15.2.1999. State of Haryana has not preferred any appeal against their acquittal. The learned counsel for the petitioner confirms this fact. Therefore, this revision petition by Swai Ram.

(2.) The delay in filing the appeal has already been condoned vide order dated 20.4.2004. Lower Court records have also been received.

(3.) Mr. S.S. Dinarpur has put appearance on behalf of respondent Nos. 1 to 8 whereas service upon respondent Nos. 9 and 10 had not been effected as they are not residing at the addresses given in the memo of parties. The learned counsel for the petitioner states that he is not aware of the latest addresses of these respondents.