RAMPHAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This is revision against order dated 24.04.2017, whereby application filed by the prosecution under Section 319 Cr.P.C. to summon respondents no. 2 to5 as additional accused was ordered to be dismissed.

(2.) Fir No. 611 dated 25.06.2015 was registered on the statement of Ramphal son of Sher Singh (petitioner), wherein he stated that on that day at about 5.30 a.m., he was going on his motorcycle for his duty. When he reached near Balaji Petrol Pump, Hisar-Barwala road, he saw Rameshwar son of Bholaram, Karambir and Sonu sons of Rameshwar, Sishan, Pawan, Parveen sons of Mahabir armed with lathi, danda, rod, gandasi etc. giving beatings to his brother, namely, Balwant. He stopped the motorcycle and rushed to save his brother at which all the accused ran away from the spot on their motorcycles. Balwant was taken to hospital but later on he succumbed to injuries suffered by him.

(3.) On investigation, police presented challan against the accused, namely, Parveen and Sonu @ Bijender while other persons named in the FIR were found innocent.