CRA-D-516-DB-2004 &

connected matter -1

104

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH  

         Date of Reserve:27.10.2025

                   Date of Decision: 28.10.2025

(I) CRA-D-516-DB-2004

Bansi Lal   …Appellant

Vs.

State of Haryana …Respondent

(II) CRR-1271-2004    

Nand Lal   …Petitioner

Vs.

Nihal Singh and Ors. …Respondents

Coram : Hon’ble Mr. Justice N.S.Shekhawat

Hon’ble Ms. Justice Sukhvinder Kaur

Present: Mr. Gunjan Mehta, Advocate

for the appellant in CRA-D-516-DB-2004.

Mr. Rahul Vats, Advocate

for the petitioner in CRR-1271-2004 and

for the complainant in CRA-D-516-DB-2004.

Mr. Rajinder Kumar Banku,  Sr.DAG,Haryana with

Mr. Rajiv Sidhu, Sr. DAG, Haryana.

***

N.S.Shekhawat J.

1. By way of this common judgment, this Court shall dispose of two

petitions i.e. CRA-D-516-DB-2004 titled as “Bansi Lal Vs. State of Haryana”

and CRR-1271-2004 titled as “Nand Lal Vs. Nihal Singh and Ors.” , as both

the petitions arise out of the common impugned of conviction  and order of

sentence dated 30.04.2024 passed by the Court of Additional Sessions judge,

CRA-D-516-DB-2004 &

connected matter -2

Fatehabad.

2.  Bansi Lal, appellant in criminal appeal No. CRA-D-516-DB-2004

has prayed for setting aside the impugned judgment of conviction and order of

sentence dated 30.04.2004 and to acquit him of the charge, whereas, Nand Lal,

victim/complainant in criminal revision No.CRR-1271-2004 has prayed for

enhancement of sentence imposed on Bansi Lal and to grant him compensation,

being the legal representative of the deceased.

3. The prosecution story, as it unfolded before the Trial Court, is that

the FIR Ex.P-9 in the present case was registered on the statement (Ex.P-7)

made by Bhagirath son of Amar Singh and the english translation of the

statement of the complainant has been reproduced below:-

Statement of Bhagirath son of Amar Singh, caste Bishnoi,

aged 50 years, resident of village Bukarkey, P.S Nohar, District

Hanumangarh (Rajasthan).

“Stated that I am the resident of above noted address and carry on

auricultural persuits .The marriage of my niece Bimla had been

performed with Mohar singh son of Khiyali Ram, Bishnoi, resident

of Dhani Dhangar, about 14 years ago. From this alliance, a son

named Nand Lal was blessed to them, some ten years ago. After

about one month of the birth of son, our son0in0law Mohar Singh

left the house, for good and till today no clue has been detected, it

is not known where he is living whether he is alive or dead. My

niece Bimla used to live alongwith her son, after constructing a

Dhani (Farm House) in the field. Mohar Singh and his elder

brother Nihal singh, live in village Rawat Kheera; both of them

hold their ancestral lands, at village Rawat Khera. After departure

of Mohar Singh, Bimla used to claim land measuring about 14

Kanals, situated at village Rawat Khera, which comes to her share,

she used to demand this land from Nihal Singh. Nihal Singh is in

CRA-D-516-DB-2004 &

connected matter -3

possession over this land and he did not hand0over/deliver this

land to Bimla Devi. My niece used to doubt that her husband

Mohar Singh had been eloped away (by way of kidnapping or

screening away or by way of murdering him) by Pirthi son of Boga

Ram,caste Bishnoi, who lives in Rajasthan. On this count, Pirthi

also used to nurse grudge against Bimla and he (Pirthi) had given

a threat to Bimla, to deal with her on that count.

Today in the morning around 07:00/8:00 AM I received a

telephonic message that somebody has murdered by niece Bimla,

by firing bullet0shots. Upon this on reaching this place I made

enquiry from Nand Lal, son of my niece Bimla. When Nand Lal

told me that my mother Bimla while she was struggling for life and

was on her last breath and was in a state of agony. He informed

me that she had been fired bullet shots by Pirthi and Nihal Singh,

one bullet shot hit her, while one bullet shot passed by her side. I

am also confident that with intent to grab the land of village Rawat

Khera. Nihal Singh and Pirthi, while in collusion with each other,

they have murdered by niece Bimla, by firing her with bullet shots.

Legal action may be taken against both of them. Due to long

journey, I have just reached now, I was late in reaching here, Now

I have got my statement recorded with you, which I have heard and

the same is correct. This occurrence took place today in the

morning at about 08:15 A.M. L.T.I Bhagirath, Attested Sd/0 Vijay

Singh, Inspector SI/SHO P.S Sadar, Fatehabad”

4. After the  registration of  the  FIR, the  spot  of the  crime  was

inspected by the crime van. Kailash, photographer was called at the spot and he

had taken the photographs of the dead body from different angles. The team of

scene of crime also inspected the spot. Even the spot was examined by

Inspector Vijay Kumar, who also prepared the rough site plan and the inquest

CRA-D-516-DB-2004 &

connected matter -4

report. The recovery of various incriminating articles were effected from the

spot. The dead body was sent to the Civil Hospital Fatehabad, where, Dr. Om

Parkash, Medical Officer PW-8 conducted the post mortem examination on the

dead body of Bimla and opined that the cause of death in the present case was

shock and hemorrhage, as a result of injuries which were ante mortem in nature

and were sufficient to cause death in ordinary course of nature and also

prepared the post mortem report Ex.P13. On 27.10.2001, the police arrested

both the accused namely Nihal Singh and Bansi Lal and were interrogated. On

interrogation, Nihal Singh made a disclosure statement Ex. P-50, disclosing the

fact that he had concealed the pistol, two live cartridges and one Yamaha motor

cycle in the house of Amar Singh. Ultimately, the said statement led to recovery

of one pistol, two live cartridges and one motorcycle. After usual formalities,

the   three   articles  were   taken   into  possession   by  the  police.   The   parcels

containing Khes, danda, clothes of the deceased, blood stained earth, pistol and

cartridges were sent to FSL, Madhuban for analysis and the report of FSL

Ex.P58 and Ex.P59 were received, during the trial.

5. After completion of investigation, Bansi Lal (appellant in CRA-D-

516-DB-2004) and his co-accused Nihal Singh (since deceased) were challaned

by   the   police   and   the   challan   was   presented   before  the   Court   of   Area

Magistrate. Since, the case was triable exclusively by the Court of Sessions, the

Area Magistrate committed the case to the Court of Sessions Judge.

6. After considering the challan and documents accompanying it, the

Trial Court held that a prima facie case under Sections 302,34 of IPC and

Section 25 of the Arms Act was made out against Nihal Singh, accused,

CRA-D-516-DB-2004 &

connected matter -5

whereas, a prima facie case under Sections 460,302 of IPC was made out

against Bansi Lal (appellant in CRA-D-516-DB-2004) and they were charge-

sheeted accordingly. However, Bansi Lal, appellant and Nihal Singh pleaded

their false implication and claimed to be tried by the Trial Court.

7. In order to prove the case, the prosecution had examined 15

witnesses   in   all.   Ramphal,   Reader   to   District   Magistrate,   Fatehabad   was

examined as PW-1, who proved Ex. P1 i.e the sanction order under Section 25

of the Evidence Act against Nihal Singh. PW-2 EHC Ram Sarup had brought

the parcel containing the belongings of the deceased from hospital and the same

was handed over to the I.O, which were taken into possession vide the recovery

memo Ex.P2. PW-3 Narender Singh, Patwari proved certain revenue record as

Ex.P3 to Ex.P5. Still further, PW-4 Balwant Singh Draftsman had prepared the

scaled site plan Ex.P6 with correct marginal notes. PW-5 Om Parkash HC had

registered the FIR Ex.P9 in the police station and proved his endorsement

Ex.P10 on the original writing. 

8. The prosecution further examined Nand Lal son of Mohar Singh,

son of the deceased as PW-6. He stated that his father had died before he gained

the senses. On the night intervening 22/23.10.2001, he and his mother Bimla

were sleeping on the first floor of their house and an electric bulb was on. At

about 03:30 AM, he had heard fire shot and got up and found his mother lying

on the ground. Bansi Lal, accused was running from the spot and was having a

pistol. His mother was bleeding.  When Bansi Lal was running, he switched on

the torch and saw that Nihal Singh, accused was standing on the ground floor

near their house and he had seen Bansi Lal and Nihal Singh running together

CRA-D-516-DB-2004 &

connected matter -6

towards the school in the street. Both of them boarded a motorcycle and went

towards the G.T road.  While, he was taking care of his mother, she told him

that Bansi Lal had fired a shot at her and Nihal Singh was standing on the

ground floor. His mother had been murdered in order to grab their land. In his

cross-examination, he stated that Nihal Singh, accused used to reside in Village

Ravat Khera. Bansi Lal was having a dispute with his mother from the last one

month, however, he used to work in the field, but did not visit their house

during the period of one month. Even, Bansi Lal was unmarried and had paid

the batai of the last crop.  The prosecution further examined PW-7 Het Ram,

who stated that his two nieces namely Urmila and Maya were married at village

Dhangar and he usually used to come to Village Dhangar to meet them. At

about 03:30 AM on 23.10.2001, he had gone towards the Dhani to ease himself.

When he reached near the wall of the school, he saw that Bansi Lal and Nihal

Singh were riding on a motor cycle and were going towards GT road on a fast

speed. He stated that his nieces were married at Village Dhangar for about 5/6

years and he had come to see them. The prosecution further examined PW-8

Dr. Om Parkash, Medical Officer, who had medico-legally examined Smt.

Bimla on 24.10.2001. She had died at about 04:15 PM on 23.10.2001 and after

the death, he found the following injuries on the dead body of Smt. Bimla

Devi:-

“Wound of entry of size 1.1 x 1.1 cms, circular in

shape present in left posterio0axillary fold at the level of left nipple,

margins of wound were tattooed and blackened. Margins inverted.

Blood clots coming from wound. On dissection and probing the

underlying tissues are crushed entering into left thoracic cavity in

5th left inter0postal leading to fracture of 6th rib and injury to the

CRA-D-516-DB-2004 &

connected matter -7

left lung with haemothorax and further tearing the left mediastum

tissues. Blood vessels in the way and coming out the thoracic

cavity leading to fracture of Ist rib and with the adjacent part of

left sternum manubri and finally bearing exit wound in the anterio

aspect of chest of size 3.8 x 3.6 cm in the left upper chest. Margins

everted with clots present over the margins and surrounding area.

Corresponding hall of size 1 x 1 cm present on the jumpher at the

wound of entry and adjacent part of jumpher was smeared with

blood."

He further opined that the cause of death in this case was shock and hemorrhage

as a result of the injuries described above, which were ante mortem in nature

and was sufficient to cause death  in the ordinary course  of nature. The

prosecution further examined PW-9 Constable Baldev Singh, PW-10 Constable

Prem Singh and PW-11 Constable Shree Ram, whose testimonies are formal in

nature.   The   prosecution   further   examined   Constable  Kailash   Chander   as

PW-12, who had taken nine photographs of the dead body of Bimla from

different angles. Further, the prosecution examined PW-13, SI/SHO Guria Ram,

who remained associated with Vijay Kumar SI/SHO, during the process of

investigation. On 27.10.2001, the investigation was entrutsed to him and he had

arrested both the accused in the present case. Even on the disclosure statement

of Nihal Singh, a pistol along with two live cartridges and a motor cycle were

recovered by the police. The prosecution further examined PW-14 ASI Rajinder

Singh, who was a witness of recovery from Nihal Singh. The prosecution

further produced Inspector/SHO Vijay Kumar as PW-15, who had conducted

the initial investigation at the spot.

9. After   the   evidence   of   the   prosecution   concluded,  the   entire

evidence was put to the two accused in the present case and they pleaded their

CRA-D-516-DB-2004 &

connected matter -8

false implication.  The defence was raised that they have been falsely involved

at the instance of Prithvi Singh. 

10. After the recording of statement under Section 313 Cr.P.C, the

accused examined Raja Ram, Clerk in the office of Deputy Commissioner,

Fatehabad as DW-1 and proved the copy of the statement of Bimla as Ex.D1.

Ram Narain was examined as DW-2, who stated that Bansi Lal, accused was a

tailor by profession and he had never been an agriculturist. He used to work

with Ram Kumar tailor at Bighar Road, Fatehabad. He knew Prithvi son of

Boga Ram and both Bansi Lal and Prithvi were from different families.

However, the names of their father were common. Similarly, DW-3, Ram

Kumar, tailor also deposed that Bansi Lal, accused had been working with his

shop since the year 2001.

CRA-D-516-DB-2004

1. Learned counsel for the appellant vehemently argued that in the

present case, the occurrence had taken place at 03:30 AM on 23.10.2001 and

even the police was informed immediately. Still, the FIR was lodged at about

04:30 P.M on 23.10.2001 and the said time was utilized by the complainant in

coining a false story against Bansi Lal and his co-accused. It was further

submitted that Bansi Lal, was not initially named in the FIR and one person

namely Prithvi son of Boga Ram was shown as an accused along with Nihal

Singh. However, during the course of trial, all the witnesses had wrongly named

Bansi Lal as one of the assailant in the present case. In fact, the father’s name of

Prithvi Singh and Bansi Lal was Boga Ram and due to some previous enmity,

he has been falsely involved in the present case. Still further, the prosecution

CRA-D-516-DB-2004 &

connected matter -9

had wrongly placed reliance on the testimonies of PW-6 Nand Lal and PW-7

Het Ram. PW-6 Nand Lal was a child witness, who was son of the deceased

and had been tutored to depose against the present appellant. No doubt, the

Courts can record the judgment of conviction on the solitary testimony of a

child witness, but in the present case, the child witness was son of the deceased

and his testimony had been influenced by the elders of the family. Apart from

that, PW-7 Het Ram was a resident of Rajasthan and had no reasons to go

towards the school of the village Dhangar. Even, he had never seen the accused

committing the crime. Still further, Het Ram was a resident of different place

and his testimony was liable to be disbelieved by this Court. Apart from that,

even the presence of PW-6 Nand Lal and PW-7 Het Ram were unreliable and

were   liable   to   be   discarded   by   this   Court.   Apart   from   that,   there   was

considerable   delay   in   sending   the   case   property   to  FSL   and   the   entire

prosecution case was false and fabricated. 

2. On the other hand learned State counsel assisted by learned counsel

for the complainant had vehemently opposed the submissions made by learned

counsel for the appellant on the ground that PW-6 Nand Lal and PW-7 Het Ram

were the most material witnesses of the prosecution, who had assigned specific

roles to Bansi Lal as well as Nihal Singh. PW-6 Nand Lal is son of Bimla (since

deceased) and is a small child. Thus, his presence at the place of occurrence

was quite natural. Apart from that, the capacity of the child witness to depose

before the Trial Court has been seen by the Trial Court and he was found to be a

competent and reliable witness of the Court. Even his demeanour has been

noticed by the Court, while he was deposing as a witness, during the trial. Still

CRA-D-516-DB-2004 &

connected matter -10

further, two nieces of PW-7 Het Ram were married in village Dhangar and he

was not a stranger at the place of occurrence. It is a matter of common

knowledge that people in villages gone to the fields in wee hours to ease

themselves and he had only seen both the accused fleeing from the place of

occurrence on a motorcycle. Even, the testimonies of two witnesses were duly

corroborated by the statements of PW-8 Dr. Om Parkash, PW-13 Guria Ram

SI/SHO and PW-15 Vijay Kumar, Inspector. Bimla, since deceased had died

because of the fire arm injuries, which were attributed to the present appellant.

Still further, even a pistol and two live cartridges were recovered from Nihal

Singh and from the FSL reports, it amply stood establish that the weapon

recovered from Nihal Singh was used in the commission of crime in the present

case. Thus, the impugned judgment is liable to be upheld by this Court.

3. Learned   counsel   for   the   complainant   further   prayed   that   the

sentence imposed on the appellant- Bansi Lal may be ordered to be enhanced

and the case fall within the category of “rarest of rare cases” to attract the

capital punishment. Thus, the sentence imposed on Bansi Lal is liable to be

enhanced by this Court. Apart from that, the appellant may be further ordered to

pay some compensation to Nand Lal as he had lost his mother at a very young

age.

4. We have heard learned counsel for the parties and perused the

record carefully with their able assistance.

5. In the present case, initially Bansi Lal and Nihal Singh were tried

by the Trial Court, however, later on Nihal Singh had expired and the appeal

has been filed by Bansi Lal accused only. Learned counsel for the appellant has

CRA-D-516-DB-2004 &

connected matter -11

raised an argument that the the occurrence had taken place at about 03:30 AM

on the night intervening 22/23.10.2001, whereas, the FIR was lodged at 04:30

PM on 23.10.2001 and there is an apprehension of introduction a coloured

version by the prosecution witnesses. However, this Court does not find any

force in the submissions made by learned counsel for the appellant. In the

present case, even though the occurrence had taken place at about 03:30 AM,

but the police reached at the place of occurence after the complainant Bhagirath

arrived at the spot. In fact, Bhagirath was resident of  Rajasthan and was called

at the spot to report the matter to the police. Still further, it can never be said

that there was any inordinate delay in lodging the FIR and it is a usual practice

to call the relatives of the deceased and then to report the matter to the police. In

the present case also, Bhagirath reached at the spot after getting the information

about the occurrence and his statement was recorded at about 03:15 PM and

thereafter, he accompanied the police officials and other relatives and the

proceedings were conducted at the spot. Even otherwise, the delay in lodging

the FIR stood properly explained by the prosecution, during the course of trial.

6. Learned counsel for the appellant has assailed the testimony of

PW-6 Nand Lal and submitted that he was a child witness and his testimony

was influenced by the elders in the family. Still further, even though the name

of Bansi Lal was not mentioned in the FIR, but the same was introduced by

PW-6 Nand Lal in his statement. The prosecution had initially named Nihal

Singh and Pirthvi son of Boga Ram as the accused in the present case.

However, later on, Bansi Lal was an accused in the present case as his father’s

name was also Boga Ram. Even otherwise, there was sufficient evidence to

CRA-D-516-DB-2004 &

connected matter -12

show that Bansi Lal had no concern with the agricultural land and there was no

motive on his part to commit the crime.  So, the conviction on the basis of the

fabricated   and   shettered   statement   of   PW-6   Nand   Lal  was   apparently

unsustainable.

7. We   have  considered   the   above   submissions  made   by learned

counsel for the appellant and do not agree with the submissions. In fact, before

examining PW-6 Nand Lal, a child witness, the Trial Court had interviewed

with him and checked his competence to depose as a witness. Several questions

were put by the Trial Court to him and after findings his answers to be truthful

and rational, he was allowed to appear as a witness before the Trial Court.

Apart from that, he was a minor son of  Bimla, since deceased and his presence

at the place of occurrence was quite natural.

8. Still further, the Evidence Act does not prescribe any particular age

as a determinative factor to brief such a witness as a competent witness. Section

118 of the Evidence Act provides that all the persons shall be competent to

testify, unless the Court consideres that there are prevented from understanding

the questions put to them or from giving rationale answeres to these questions,

because of tender years, extreme old age, disease- whether of mind or any other

cause of the same kind. If it is found that a child is mature enough to understand

questions and is able to answer rationally, he can always be allowed to a

witness in a trial.  In Dattu Ramrao Sakhre Vs. State of Maharashtra, 1997(3)

RCR (Criminal) 227,  the Hon’ble Supreme Court held as follows:-

"A child witness if found competent to depose to the

facts and reliable one such evidence could be the basis of

conviction. In other words even in the absence of oath the evidence

CRA-D-516-DB-2004 &

connected matter -13

of a child witness can be considered under Section 118 of the

Evidence Act provided that such witness is able to understand the

questions and able to give rational answers thereof. The evidence

of a child witness and credibility thereof would depend upon the

circumstances of each case. The only precaution which the court

should bear in mind while assessing the evidence of a child witness

is that the witness must be a reliable one and his/her demeanour

must be like any other competent witness and there is no likelihood

of being tutored."

9. We have also perused the testimony of PW-6 Nand Lal carefully

and from his cross-examination, it is apparent that his testimony could not be

shattered in any manner. Even, the defence could not show any material to

prove that he was not present at the place of occurrence and rather being the

inmate of the house, he was most natural witness to depose in the present case.

Further, from his testimony it is apparent that he had specifically stated that

Bansi Lal  was carrying a pistol in his hand and had fired at his mother. He had

duly identified Bansi Lal at the place of occurrence as well as in the Court,

while appearing as a witness. He also stated that Bansi Lal was having a dispute

with his mother for the last one month. He used to work in the fields but he did

not visit their house from the last one month. Further, the pistol used by Bansi

Lal in the occurrence was recovered from Nihal Singh, co-accused and as per

the FSL report Ex.P-58, the countrymade pistol recovered from Nihal Singh

was used in the commission of crime. 

10. Still further, it is also apparent from the evidence that from the very

beginning, Bansi Lal son of Boga Ram,appellant was mentioned as Prithvi

Singh son of Boga Ram in the FIR itself. Still further, PW-6 Nand Lal and PW-

CRA-D-516-DB-2004 &

connected matter -14

7 Het Ram had specifically named Bansi Lal, appellant as the main assailant.  A

futile attempt was made by the defence to show that Prithvi son of Boga Ram

and Bansi Lal son of Boga Ram, appellant were two different persons by

examining DW-2 Ram Narain. However, in cross-examination DW-2 Ram

Narain clearly stated that he never made any statement to the police in the

present case and he was neighbour of Bansi Lal. Even, he did not know as to

whether Bansi Lal was running a shop of tailor on any name. Thus, Bansi Lal,

appellant could not even lead any evidence to show that Bansi Lal and Prithvi

Singh were two different persons. Rather, PW-6 Nand Lal and PW-7 Het Ram

had specifically deposed with regard to the participation of Bansi Lal,appellant

in the occurrence and both the witnesses had withstood the test of cross-

examination. Even, Het Ram was a natural witness as he used to come to meet

his nieces in the village Dhangar and Trial Court has carefully placed reliance

on his testimony.

11. In the present case also, the Trial Court had examined PW-6 Nand

Lal to take as to whether he was sufficiently intelligent and had understanding

the matter and thereafter, his testimony was recorded by the Trial Court. Even,

the Trial Court had closely observed the demeanour of such child witness,

during his examination before the Trial Court and at one stage,  the child had

even fainted as his mother was brutally killed by Bansi Lal, accused/appellant

in his presence. However, we have carefully perused the testimony of PW-6

Nand Lal and found that the Trial Court had correctly placed reliance on his

deposition and we have no reasons to hold that the conclusions drawn by the

Trial Court were erroneous in any manner.

CRA-D-516-DB-2004 &

connected matter -15

12. Still further, we have carefully perused the judgment passed by the

Trial Court and find that the Trial Court has recorded detailed findings on every

aspect of the matter i.e. minor contradictions in the statements of various

witnesses, delay in sending the case property to  FSL and detailed findings have

been recorded by the Trial Court in this regard. Even, it has been correctly held

that even if there was some minor delay in sending the case property to FSL, it

would not be affect prosecution as the victims of crime can never be made to

suffer on account of any negligence or dereliction of duty on the part of  the

police officials. Apart from that, even it is apparent from the testimony of PW-8

Dr. Om Parkash that Bimla, since deceased had suffered a fire arm injury and in

his opinion, the cause of her death was shock and hemorrhage, as a result of fire

arm injury, which was ante mortem in nature and sufficient to cause death in

ordinary course of nature. Apart from that, the prosection had also examined

PW-15 Vijay Kumar, Inspector, who had initially reached at the spot and

conducted the initial investigation.   Further, the prosecution had also placed

reliance on the statement of PW-13 Guria Ram, SI/SHO, who proceeded with

the investigation on 27.10.2001 onwards and arrested the accused in the present

case. He had also effected the recoveries from Nihal Singh. Even all these

witnesses were also cross-examined extensively by the learned defence counsel,

but nothing material could be illicited from them, which could shetter the case

of the prosecution in any manner.

13. As a consequence of above discussion, we find that the Trial Court

has correctly appreciated the evidence in the light of the settled law and there is

no illegality or impropriety in the impugned jugment, warranting interference

CRA-D-516-DB-2004 &

connected matter -16

by this Court.

14. Consequently, appeal fails being devoid of merits and is ordered to

be dismissed.

15. The appellant may be taken in custody forthwith, if not in custody,

to serve the remaining sentence.

  CRR-1271-2004

1. By filing the present revision petition Nand Lal victim has prayed

for enhancement of sentence imposed on the Bansi Lal, accused and prayed that

the punishment of imprisonment for life may be converted into death sentence.

In fact, we have carefully perused the evidence as well as the facts in the

present case and there are no circumstances, which may justify the awarding of

extreme punishment of death sentence.

2. Thus,   finding  no  merits,   the  present  revision  petition  is  also

ordered to be dismissed.

3. Pending application, if any, stands disposed off, accordingly.

4. Case property, if any, be dealt with, and destroyed after the expiry

of period of limitation for filing the appeal, in accordance with law.  

5. The Trial Court record be sent back.   

    (N.S.SHEKHAWAT)

                   JUDGE

                                (SUKHVINDER KAUR)

                    JUDGE

28.10.2025

hitesh

Whether speaking/reasoned :  Yes/No 

Whether reportable :  Yes/No