STATE OF HARYANA Vs. BANSI

JUDGEMENT

(1.) STATE of Punjab has preferred CRA No. D -403 -DB of 1999 impugning judgment dated 19.03.1999 whereby respondents Bansi and Dharambir have been acquitted of the charges under Sections 302/34 IPC.

(2.) CRIMINAL Revision No. 805 of 1999 has been filed by the complainant - Subhash impugning the above mentioned judgment. Both the cases are taken up together for hearing.

(3.) FIR No. 92 dated 29.05.1998 was registered under Sections 302/34 IPC against respondents Bansi and Dharambir as well as Dalbir. As per the FIR registered on the basis of statement of Subhash son of Jai Bhagwan it was informed that complainant's Aunt (Tai) namely Bhateri wife of Shishan (mother of accused Dharambir and Dalbir) had been murdered on an earlier occasion by the complainant Subhash, his brother Suresh and their father Jai Bhagwan. All three of them were arrested by the police and prosecuted for her murder. On a settlement arrived at on the intervention of respectables, all three of them were acquitted of the charges against them. However, Shishan's family could not forgive them for the murder of Bhateri.