JASBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) JASBIR Singh, petitioner, was charge-sheeted under Section 411 of the Indian Penal Code by Sessions Judge, Sonepat, vide his order October 29, 1988.

(2.) FEELING aggrieved, he has filed this revision.

(3.) AFTER killing Vishnu Parkash, Raja Ram, Siri Ram and Suresh took the car to Aurangabad. A bogus NOC was prepared and Suresh got the vehicle transferred to his own name with the help of Bhanu Dass Manghate. Thereafter one Dalel who is uncle of Suresh sold this car to the wife of the petitioner. After investigation, Suresh, Raja Ram, Siri Ram, Bahnu Dass Manghate. Dalel Singh and Jasbir Singh, petitioner, were challaned. Sessions Judge, Sonepat, vide his order dated October 29, 1967, framed a charge under Sections 302/34 and 392 of the Indian Penal Code against Suresh Raja Ram and Siri Ram. Bhanu Dass Manghate and Dalel Singh were discharged. Charge under Section 411 of the Indian Penal Code was framed against the petitioner.