LAWS(P&H)-1995-3-124

DAULAT RAM Vs. STATE OF HARYANA

Decided On March 24, 1995
DAULAT RAM Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) THE petitioner's counsel's averment is that the incident took place on 26.11.1993. He was arrested on 3.1.1994. In the inquest report the two alleged eyewitnesses were not mentioned. Uptil now in the Sessions trial only seven formal witnesses have been examined and the case is now fixed on 18/19.7.1995.

(2.) MS . Neena Madan, learned counsel explained that one of the alleged eye witnesses Sohan Lal, who lodged the complaint was examined on the date of the incident.

(3.) CONSIDERING all the facts stated above, the trial court is hereby directed to conclude the case by the end of August 1995. Prayer for bail is declined.