JAG MOHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER is aggrieved by the order dated 10.3.2014, passed by the Additional Sessions Judge, Kurukshetra partly allowing the application of the petitioner under Section 319 Cr.P.C. but dismissing the same qua respondent Nos. 2 to 4.

(2.) COUNSEL for the petitioner submits that in view of the role attributed to respondent Nos. 2 to 4, they are liable to be tried along with other co -accused.

(3.) COUNSEL for the petitioner has vehemently urged that PW Jagmohan has specifically named Hardeep Singh to have given a rod blow on the legs and thighs of Ravinder Singh. The impugned order indicates that no specific injury is attributed to respondent No. 2 Kailasho Devi. Prima facie, it is a case of over zealous witness adamant to array the large number of persons in the occurrence. The trial Court after application of judicious mind and the record has opted to allow the application partly.