STATE OF HARYANA Vs. LAKHMI AND OTHERS

JUDGEMENT

(1.) Respondent No.1 Lakhmi son of Maru Ram has passed away as per the Death Certificate produced by the State. Therefore, the appeal qua respondent No.1/accused Lakhmi son of Maru Ram abates.

(2.) The State of Haryana has preferred the present appeal challenging the acquittal of the respondents for the charge under Section 302 read with Section 34 IPC.

(3.) The brief facts of the case are that on 21.10.1999, PW13 Subhash son of Sita Ram was returning along with his father from the branch of Uco Bank. On the way, respondents-accused Lakhmi, Bijender and Tek Ram met them and took his father to the house of Lakhmi. At about 3.30 p.m., PW2 Balwan Singh arrived at the house of PW13 and informed him that the accused persons caused injuries to the father of PW13 with lathis and jelly. Thereafter, they threw him near the office of the Electricity Board. PW2 Balwan Singh rushed to the said place and took his father to the hospital. But his father succumbed to the injuries.