RAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) LEARNED counsel for the petitioner submits that the allegation against the petitioner is that he caused lathi blow on the back and arms of the deceased. It is contended that the main injuries are attributed to Pinda and Sushil, who were armed with Swords. Besides, the petitioner has been in custody for the last about one year and three months. It is also contended that the injuries attributed to the petitioner cannot be said to be the cause of death of Partap. It is further contended that out of fourteen witnesses only one witness has been examined so far during the trial and the case is now fixed for 15.10.2004.

(2.) IN response, learned counsel for the State submits that the petitioner is attributed to have caused injuries and in the medical opinion the cause of death has been given as shock and haemorrhage as a result of multiple injuries, which were found ante mortem in nature.

(3.) IT is appropriate to note that out of fourteen witnesses only one witness has been examined and the next date of hearing is fixed for 15.10.2004. The petitioner is in custody for the last one year and three months and the injuries attributed to the petitioner are not on the vital part of the person of Partap (deceased). Besides in terms of the medical report most of the injuries are incised wounds whereas the petitioner in the occurrence is shown to have given lathi blows.