STATE OF HARYANA Vs. HARI SINGH

JUDGEMENT

(1.) - An acquittal appeal preferred by the State was dismissed by this Court on 25.3.1985 and the Apex Court on Special Leave petition set aside that order saying that this Court ought to have given reasons for coming to the conclusion that it did not see any merit in the State appeal and directed that it be disposed of in accordance with law on merits. On this order of the Apex Court, the present appeal was admitted by this Court, on 26.11.1990 and not it has come up for hearing on merits before us.

(2.) HEARD Mr. S.N. Gour, Deputy Advocate General, Haryana for the State and bestowed our thoughtful consideration over the record on the file, Nobody appeared for the accused-respondents although Mr. R.S. Mann, Advocate is recorded as counsel on behalf of the accused-respondents in the case.

(3.) ALL the injured were medically examined and Tara Chand deceased who initially was alive died afterwards as a result of injuries sustained by him on his person. On completion of investigation, all the accused were challaned before a competent Court of law.