BHARIGUDEO SINGH Vs. STATE

JUDGEMENT

(1.) Heard the learned Counsel for and on behalf of the petitioners and also for the State.

(2.) The petitioners happen to be the police personnel and they have been prosecuted in a criminal case and for commission of murder along with other offences of the Indian Penal Code. It is the case of the petitioners that a mob became violent and on the orders being placed by the higher officer, the petitioners had to indulge in firing and as a result of which some persons met with death.

(3.) It is further submitted that there was a cross-case filed by the higher officer of the same incident against the complainant and others.