JASPAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD . Though the motive was with the petitioner and he caught hold of the deceased while armed with a stick, he did not cause any injury to the deceased. Rather his co -accused did cause injuries to the deceased, which resulted in his death. In this situation, applicability of Section 34, Indian Penal Code, is a moot point. It would thus be apt that the petitioner gets the concession of bail. Accordingly, bail is allowed to the petitioner to the satisfaction of Chief Judicial Magistrate, Ambala, pending the trial.