BHOOP SINGH Vs. ANIL KUMAR

JUDGEMENT

(1.) INSTANT revision has been filed against the judgment of acquittal dated 23.04.2008 in FIR No. 219 dated 05.10.2005 for offences under Sections 302/120B/34 of Indian Penal Code (IPC), registered at Police Station Model Town, Rewari.

(2.) ON 05.10.2005 at about 08.00 a.m. Kailash (deceased) the son of complainant was ploughing the fields with tractor belonging to Satbir. Two youths came there and called the son of complainant on some pretext. The miscreants shot at the deceased with firearms and fled from there. The complainant reached the spot on hearing the gun shots and found his son lying dead on the pathway in a pool of blood. Satbir aforesaid also fled being scared. First Information Report (FIR) was registered on the complaint of the petitioner herein who is father of the deceased.

(3.) ON 27.09.2006, respondent No. 2 -Ravinder Kumar was interrogated by the police party headed by PW -20 Sadhu Ram Inspector in which PW -8 Head Constable Mangtu Ram was a member. Pursuant to the disclosure statement Ravinder Singh -respondent No. 2, got recovered.32 bore pistol in terms of Section 27 of the Evidence Act.