ROMESH CHANDER Vs. AMAR CHAND

JUDGEMENT

(1.) ORDER :- This revision petition has been filed against the order of discharge passed by learned Session Judge, Bhaderwah dated 19-2-1992 in case State versus Anwar Chand under Section 302/34 of RPC for setting aside the same.

(2.) In order to appreciate the matter in its correct perspective, it will be advisable in give brief resume of the facts which have given rise to the present petition.

(3.) One Ali Shah, Inspector who was officer Incharge of Police Station Bhaderwah had lodged an FIR on 30-10-1991 at 9.45 a.m. on having received information through reliable sources that near Sanso Bridge about 200 Kms. on Chai Road that a corpse is lying on spot in pool of blood who had received some injuries on his head.