RAM PAL Vs. BIR BHAN

JUDGEMENT

(1.) This criminal revision has been filed against judgment of acquittal passed by Sessions Judge, Jind in Sessions Case No.4 of 03.04.2007/13.02.2008 arising from FIR No.116 dated 11.05.2006, registered under Sections 148, 307, 323, 324, 325, 447 and 506 read with Section 149 of the Indian Penal Code and 25 of the Arms Act, 1959, at Police Station Sadar Narwana (Jind).

(2.) Facts as noticed by the learned Court of Sessions, correctness whereof is not disputed, are extracted as under:-

(3.) This Court has heard learned counsel for the parties at length and with their able assistance gone through the judgment passed by the learned Court of Sessions and the record.