KESHAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present appeal is preferred by complainant Keshav aggrieved by acquittal recorded by the trial Court in a case of murder.

(2.) IT is the case of the prosecution that juvenile accused Anuj along with 2 nd respondent accused Rahul kidnapped Bholu son of PW4 Keshav and committed his murder by shooting him to death.

(3.) PW 4 Keshav, the father of the deceased Bholu, deposed before the trial Court that PW2 Jagat Singh informed him that juvenile accused Anuj, 2nd respondent Rahul and juvenile accused Bhagat took away his son Bholu on their motor cycle towards Hassanpur side. Thereafter, he came to know that his son Bholu was fired upon and murdered.