STATE OF HARYANA Vs. SOMDUTT

JUDGEMENT

(1.) THIS order will dispose of two Criminal Revision Petitions i.e. CRR -3705 of 2014 and CRR -2710 of 2014, one preferred by State of Haryana and other by one of the accused namely, Som Dutt.

(2.) AN FIR under Sections 302/323/148/149/120 -B IPC and Section 25 of the Arms Act was registered on the statement of Jai Bhagwan son of Jagan Nath at Police Station Samalkha, Distt. Panipat.

(3.) HE stated that his youngest brother Neeraj @ Tatu, aged 35 years was working as Sarpanch of village Hathwala. There is political factionalism in the village. The opposite party i.e. family of Sachdev Tyagi was nursing a grudge against them. After Neeraj @ Tatu was elected as Sarpanch, a quarrel took place between two factions. Threats were issued to Neeraj that he would be killed. At 4.00 O'Clock on the fateful day, complainant, his brother Neeraj and Pawan son of Rajpal were travelling in car No.HR -60D -4734. When they reached one kilometer from Gurukul towards Hathwala, one canter No. HR -55H -5340 driven by Rajpal Pandit came from opposite side. Another person namely Bachi son of Kishan Tyagi was also present in the cabin of the canter. Said canter tried to hit the car and dragged it for a distance. From the vehicle, nine named persons alongwith other three/four others alighted and chased Neeraj. Neeraj was encircled and number of injuries with sharp -edged weapons were inflicted upon him. He succumbed to the injuries while being taken to hospital.