KULDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant appeal is directed by the aggrieved-complainant against the verdict of acquittal, as made on 10/3/2022, by the learned Additional Sessions Judge, Kurukshetra, upon Sessions Case No.SC No.66 of 2017, and, is led to institute thereagainst the instant appeal before this Court.

(2.) The brief facts of the prosecution case are that the present case is the cross version of case titled as 'State Versus Bhola Singh and others' in FIR No.498 of 6/11/2015, under Ss. 148, 149, 323, 324, 325, 341, 427, 307 of the IPC, registered at Police Station Pehowa, District Kurukshetra.

(3.) After investigation copies of challan was supplied to the accused free of costs as envisaged under Sec. 207 Cr.P.C. On finding a prima facie case for the commission of offences punishable under Ss. 148, 324 and 326 read with Sec. 149 IPC against accused Surjeet Singh, Dalip Singh, Mam Chand, Mukhpal, Balwan Singh, Baljit Singh and Avtar Singh; the accused were charge sheeted vide order dtd. 21/3/2017, to which they pleaded not guilty and claimed trial.