SURINDER SINGH PEHALWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common order, the abovementioned all the appeals as well as revision petition are being disposed of.

(2.) Following are the relief(s) prayed for by the abovementioned appellants/petitioner:-

(3.) In brief, the prosecution case was that on 18.09.2003, Police Station City Kaithal, received a medical ruqa from General Hospital, Kaithal to the effect that Parmanand Goyal was brought dead in the Hospital. Acting on that information, the police party reached the Hospital and found Parmanand Goyal lying in emergency ward. They carried out the inspection of the dead body and found a bullet injury on the lower portion of his chest. They came to know that three young boys of 20-25 years of age had come on a motorcycle and asked Parmanand to come out of the house and when he came out, they fired gun-shot and ran away. On the basis of the said information, offence under Section 302 read with Section 34 IPC and Section 25 of the Arms Act was registered and the investigation was launched.