STATE OF HARYANA Vs. DHOOP SINGH & OTHERS

JUDGEMENT

(1.) State of Haryana is in appeal aggrieved against an order passed by the learned trial Court on 30.03.2013, whereby all the respondents namely Dhoop Singh, Daya Nand, Sonu, Dharambir, Raja and Sukhbir have been acquitted of the charges under Sections 323, 324, 325, 307, 34 IPC.

(2.) The present is a cross-case to FIR No.260 dated 13.07.2009 under Sections 323, 506 & 307 read with Section 34 IPC, P.S.Narnaund, subject matter of CRA-D No.747-DB of 2013.

(3.) In the meantime, Raja, Dayanand and Sonu, all residents of Gurana, alongwith their respective weapons reached there. After giving description of the different injuries received by them, he stated that all the accused went away on their tractor with their respective weapons. After arranging vehicle, he removed Surender, Baljeet and Jaibir to General Hospital, Hisar. However, Baljeet was referred to PGIMS, Rohtak, as he was having serious head injury. On the basis of such statement, an FIR was lodged. After the arrest of the accused and on completion of necessary formalities, they were made to stand trial.