SUKHDEV SINGH ALIAS FAUJI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) F .I.R. No. 120 dated 17.11.1998 has been registered at Police Station Munak under Sections 302, 148, 149 and 120 I.P.C. on the statement of Chet Singh.

(2.) ACCORDING to the complainant, his maternal uncle Bhag Singh was living with him for the last about three years in view of certain disputes in his village. On the morning of 16.11.1998 Bhag Singh had gone to Munak but had not returned. On 17.11.1998, the complainant on coming to know that a person was hanging from a kikar tree, went and found that it was Bhag Singh who was hanging from a tree with injuries in his stomach and buttock and blood was oozing from his forehead and the mouth.

(3.) THE petitioners had approached the Sessions Court, Sangrur, for bail, but, learned Additional Sessions Judge, has dismissed their application. Therefore, they have approached this Court under Section 439 Cr.P.C. for bail.