RANJIT SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Rajesh son of Partap Singh and Rajiv alias Kala alias Langra son of Bhagwan Dass, both residents of village Ismaila, District Rohtak have been acquitted vide impugned judgment of learned Additional Sessions Judge, Rohtak dated 26.7.2002. They were charged under sections 302,201,392,506 read with section 341 PC and 25 of Arms Act.

(2.) Conceded position is that the State of Haryana has not preferred any appeal against the impugned judgment. The instant revision petition is filed by one Ranjit Singh who is real brother of the deceased. Otherwise, the complainant-FIR lodger is one Ajit Singh son of Kartar Singh.

(3.) It may be mentioned that one of the zimini orders (short order) dated 19.7.2004 indicates that the State counsel had also put appearance. It appears that the presence of State counsel is shown inadvertently for the reason that no notice has been issued to the respondents till date. The present revision thus, is at its preliminary stage for the purpose of admission only. However, at one stage a clarification was sought from the concerned official as the present revision was entertained without obtaining a certificate from the Advocate General, Haryana. The concerned official has made his position clear in his detailed reply.