CHANDER BHAN S Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE challenge in revision here is to the order of the trial Court allowing the application of the prosecution for production of additional evidence.

(2.) THE case as set up by the prosecution was that on the midnight of December 6, 1984, the complainant Sube Singh saw his son being beaten by the petitioners in the house of the petitioner Chandru. When he sought to enquire why his son was being beaten, he was threatened and asked to go away. He then ran to his mohalla and came back with Krishna and Hukam Chand but did not find his son there at that time. He was told by the neighbours that his son had been taken to the hospital at Ganaur. When he went to that hospital he did not find his son there but was told by the doctor that his son had been referred to the hospital at Sonepat and at Sonepat he learnt that his son had been sent to Rohtak. The next morning i.e. December 7, 1984, he came to known that his son had died. It is in respect of this incident that the petitioners were arrested and charge -sheeted and were standing trial for offences under Sections 148, 304, 342 read with Section 149 of the Indian Penal Code.

(3.) THE additional evidence sought to be adduced by the prosecution consists of the first information report of December 7, 1984, registered at Police Station Ganaur, under Section 457/380 of the Indian Penal Code, at the instance of the petitioner Ram Kishan.