CRA-677-DBA-2004 

::1::

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGA RH

CRA-677-DBA-2004 

Reserved on:17.07.2025

  Date of Pronouncement:21.07.2025

State of Haryana

…...Appellant

V/s

Chet Ram and ors.  ...Respondents

CORAM: HON’BLE MR. JUSTICE GURVINDER SINGH GILL

HON’BLE MR. JUSTICE JASJIT SINGH BEDI

Present: Mr. Munish Sharma, DAG, Haryana. 

Mr. Ashwani Bakshi, Advocate, for the respondents. 

****

JASJIT SINGH BEDI   

,   J.    

The present appeal has been filed against the judgment of

acquittal dated 27.08.2003 passed by the Additional District & Sessions

Judge (Adhoc), Jhajjar.

2. The   FIR   in   the   present   case   came   to   be   registered  on

11.05.2002.   The judgment of acquittal was passed on 27.08.2003.   The

present appeal has been filed on 02.12.2003 and has come up for final

hearing now i.e. after a period of 23 years having elapsed from the date of

the registration of the FIR.

3.  Today, at the very outset, the learned State counsel has referred

to the order dated 28.05.2025 and submits that since the respondent No.1-

Chet   Ram,   respondent   No.5-Mahabir,   respondent   No.6-Rajbir   and

CRA-677-DBA-2004 

::2::

respondent No.8-Nanha @ Satbir have since expired and the appeal qua

them may be abated.

4. In view of the submission made by the learned counsel for the

State, the present appeal qua respondent No.1-Chet Ram, respondent No.5-

Mahabir, respondent No.6-Rajbir and respondent No.8-Nanha @ Satbir

stands abated. 

5. Briefly stated the facts of the case are that the complainant Ram

Niwas son of Sukhi Ram resident of village Goyalan Kalan was having

some dispute regarding some agricultural land with Bal Mukand son of Digh

Ram resident of his village for the last some years. On 10.5.2002 at about

8.30 p.m. Nahna son of Deep Chand came to the house of the complainant

when he and his brother Rajbir were present in their house. Nahna took

Rajbir with him to his house saying that he wanted to take his shop on rent.

The complainant kept on waiting for the return of Rajbir but he did not come

back.  Therefore, he left his house in the early morning at about 3.00 am. in

search of Rajbir and when he came out of his village he heard the noise of

some person shouting "Bachao-Bachao' from the side of Bani of village

kherka Gujar. So, he rushed towards that place in the Bani and when he

came near the spot in the Bani he saw the accused Chet Ram, Rishipal and

Mahabir all residents of village Goyalan Kalan having caught hold of his

brother Rajbir in the field of Jagdev while the accused Mukesh, Vijaypal and

Rajbir resident of Goyalan Kalan who were having lathies in their hands,

and Ajit who was having a jaily in his hand were giving beating to Rajbir.

CRA-677-DBA-2004 

::3::

Ajit gave a jaily blow to Rajbir on his left leg below the knee (Pindli) while

Mukesh, Vijay and Rajbir accused gave  lathi  blows to him on his back,

hands and legs. Seeing them giving injuries to Rajbir, the complainant raised

a  lalkara  as to why they were beating his brother on which Chet Ram

exhorted his co-accused that he has to be beaten.  The complainant ran away

from there out of fear for his safety and came to the village. Then he told

Rajender his cousin and Teka son of Moti Ram residents of the village about

the occurrence and then accompanied by them he returned to the spot.

However, the accused persons were not there while the dead body of Rajbir

was lying at the spot. In the meantime many persons from the village also

turned up.  The complainant left Rajender and Teka near the dead body and

went to the Police Post Dulhera for reporting the matter to the police

accompanied by Raj Kumar son of Amar Singh. During the night he could

not come to the Police Post out of the fear of the accused persons. After

reaching the Police Post Dulhera he reported the matter to Chand Ram, S.I.

who recorded his statement Ex.PA. It was read over to him and he put his

signature thereon. Chand Ram, S.I. then made his endst. Ex.PA/2 and send

the same to the Police Station on which formal FIR Ex.PA/I was recorded by

Bijender Singh, ASI in Police station Sadar Bahadurgarh.

6. Chand Ram, S.I. went to the spot on his motorcycle in the field

of Jagdev accompanied by two constables and inspected the site. He saw the

dead body lying there. He prepared the inquest report Ex.PE of the dead

body and picked up the blood stained earth from the spot which was sealed

CRA-677-DBA-2004 

::4::

into a sealed parcel and taken into possession vide recovery memo Ex.PH.

The rough site plan Ex.PBB was also prepared of the place of occurrence

and the body was sent to the hospital for Post Mortem examination through

Tara Chand and Rajesh constables. Dr.Kashmir Singh the Medical Officer,

Civil Hospital, Bahadurgarh in association with Dr.N.K.Mundra and Dr. Anil

Rathi conducted the Post Mortem examination on the dead body of Rajbir on

11.05.2002. He sealed the paijama of the deceased with his seal and that

sealed parcel was handed over to Tara Chand, Constable with the Post

Mortem examination report and inquest papers duly signed by him. Tara

Chand delivered the same to Chand Ram S.I. the Investigating Officer who

took the same into possession vide recovery memo Ex.PD. The same day he

arrested Nahna, Vijaypal and Chet Ram accused and interrogated them on

which Vijaypal accused made the disclosure statement Ex.PK stating that he

had kept concealed the lathi in the bushes of Bani of Village kherka Gujar

and could get the same recovered. Chet Ram also made the disclosure

statement Ex.PJ stating that he could point out the place where the dead

body of Rajbir was left after the occurrence. Nahna @ Satbir accused made a

disclosure statement Ex.PL is to the effect that in conspiracy with his co-

accused he had brought Rajbir to the field of Jagdev near the Bani and

served him liquor and when he was almost out of his senses, he had left the

place on the excuse of bringing more liquor and the accused persons who

were hiding themselves at a nearby place came and attacked him. He also

disclosed that he could point out the place where liquor was served to the

CRA-677-DBA-2004 

::5::

deceased. Those disclosure statements were signed by the accused Satbir and

Chet Ram and thumb marked by Vijaypal accused. On the next day Vijaypal

took the police party and the witnesses to the stated place in the Bani and in

pursuance of the disclosure statement already made got recovered the lathi

from the bushes. The rough sketch Ex.PM of the lathi was prepared and it

was sealed and taken into possession vide recovery memo Ex.PN. The rough

site plan Ex PCC of the place of recovery of lathi was also prepared.

Vijaypal, Nahna and Chet Ram then pointed out the place of occurrence turn

by turn and Chand Ram, S.I. prepared the demarcation memo.Ex.PJ/1

regarding the demarcation made by Chet Ram while the demarcation memo

Ex.PK/1 and Ex.PL/1 were prepared regarding the demarcation made by

Vijay & Nahna @ Satbir accused respectively. The memos were attested by

Naresh and Hari Dass, Pws. On 13.05.2002, the remaining five accused

Mahabir, Rajbir, Ajit, Rishipal and Mukesh were arrested by Chand Ram,

S.I. who were produced before him by Nambardar of village Goyalan Kalan.

Then he interrogated them on which Rajbir accused made the disclosure

statement Ex.PO that a lathi had been kept concealed by him in the bushes

in the Bani of villager Kheraka Gujar and that he could get the same

recovered. Thereafter, Ajit made disclosure statement Ex.PQ that he had kept

concealed the  lathi  in the bushes in the Bani and could get the same

recovered. Mukesh also made a similar disclosure statement Ex.PR that he

had kept concealed a lathi in the bushes in the Bani of Kherka Gujar and

could get the same recovered. On 15.05.2002 the accused led the police

CRA-677-DBA-2004 

::6::

party with witnesses to the said Bani and first of all Mukesh took the police

party and the witnesses to the place of concealment of his  lathi  and got

recovered the same from there. Its rough sketch Ex.PS was prepared and it

was sealed and taken into possession vide recovery memo Ex.PS/1 and the

rough  site  plan  Ex.PS/2 of  that place  was  prepared. Then  Rajbir  got

recovered the lathi from the bushes and its rough sketch Ex.PU was prepared

and   it   was   also   sealed   and   taken   into   possession   vide   recovery

memo.Ex.PU/1.   The   rough   site   plan   of   that   place   Ex.PU/2   was   also

prepared. Thereafter, Ajit got recovered the  jaily  from the bushes and its

rough   sketch   Ex.PT   was   prepared   and   it   was   sealed   and   taken   into

possession vide recovery memo Ex.PT/1. The rough site plan Ex.PT/2 of the

place of recovery was also prepared. Thereafter, all of them took the police

party   and   the   witnesses   to   the   place   of   occurrence  and   individually

demarcated the place of occurrence on which demarcation memo. Ex.PK

was prepared on the demarcation of Rajbir while demarcation memos

Ex.PY, Ex.PAA and Ex.PZ were prepared on the demarcation made by Ajit,

Rishipal and Mukesh respectively. After sending the sealed parcel of blood

stained earth and the sealed parcel of  paijama  of the deceased to the

laboratory and after  completion of the  investigation  the accused  were

challaned.

7.  On receipt of the case after commitment the document relied

upon by the prosecution were perused and a prima facie came under section

148/149/302 IPC having been made out against the accused, they were

CRA-677-DBA-2004 

::7::

charged accordingly to which they pleaded not guilty and claimed to be

tried.

8.  In support of its case, the prosecution examined 13 witnesses in

all. PW-1/Ram Niwas-complainant was examined as PW-1.  His version has

already been narrated above. 

PW-2/Bhim   Singh,   Inspector,   prepared   the   challan   after

completion of the investigation. PW-3/Karan Singh, was posted as MHC

with whom Chand Ram, S.I. deposited a sealed parcel of clothes of the

deceased and a sealed parcel of blood stained on earth for keeping the same

in safe custody. He handed over the same to Roshan Lal, Constable, PW4 for

taking the same to FSL Madhuban on 28.05.2002 vide RC No.291 and he

deposited the same there. Their affidavits Ex.PB and Ex. PC show that seals

on the sample remained intact till the sample reached the chemical examiner.

Bijender Singh, ASI recorded FIR Ex.PA/2 on receipt of statement Ex.PA of

the complainant recorded by Chand Ram, ASI and sent to the police station

through Niranjan Singh Constable. PW6/Tara Chand took the dead body to

the Civil Hospital, Bahadurgarh for obtaining Post Mortem examination.

After the Post Mortem examination the doctor handed over to him a sealed

parcel of the paijama of the deceased at 3.30 p.m. and he handed over the

same to Chand Ram, S.I. alongwith Post Mortem report and inquest paper

duly signed by him and the sealed parcel was taken into possession vide

recovery memo Ex.PD. He also deposed that he left the spot with the dead

body for Hospital at 11.00/11.15 a.m. and that the police party had reached

CRA-677-DBA-2004 

::8::

at the spot at about 9.00 am.   PW-7/Mahabir Constable took the special

report to the Magistrate and delivered the same to him at about 01:15 pm.

The special report was handed over to him at 11:00/11:30 am. PW-10/Dhani

Ram, Patwari Halqa  prepared the scaled site plan Ex.PG on 08.06.2002 at

the pointing out of the Investigating officer.

Teka son of Moti Ram was examined as PW-8. He deposed that

on 11.05.2002 Ram Niwas came to him in his Baithak in the early morning

where he and Rajender were sleeping and told them that Rajbir had been

given injuries in the Bani by the accused persons.  They both accompanied

him to the spot and saw the dead body of Rajbir lying there in the field of

Jagdev. As it was still dark they stayed there till day break. Rajbir was

having injuries all over his body. The Police arrived at the spot at 9.00 a.m.

and inquest was prepared. He identified the dead body. Hari Ram, PW-11

nephew of the deceased deposed that on 11.05.2002 he and his uncle Naresh

were present at the spot with the police. The investigating officer picked up

blood stained earth from the spot and it was sealed into a sealed parcel with

seal RS and the sealed parcel was taken into possession vide recovery

memo. Ex.PH. The seal after use was handed over to him. Thereafter, they

met the Investigating officer at the Bus stop of their village when the three

accused Chet Ram, Satbir and Vijaypal were in police custody. They were

interrogated in their presence on which Chet Ram made the disclosure

statement stating inter alia that he could point out the place where the dead

body was left. His disclosure statement is Ex.PJ which was signed by them

CRA-677-DBA-2004 

::9::

and attested by them. Then Vijay was interrogated and he also made the

disclosure statement that he could point out the place where dead body was

left after the occurrence. He further disclosed that he had kept concealed the

lathi under the bushes in the Bani of Village Khera Gujar and could get the

same recovered. Thereafter, Satbir @ Nahna was interrogated on which he

made disclosure statement Ex.PL to the effect that in pursuant of the

conspiracy with his co-accused he brought Rajbir in the field of Jagdev near

the Bani and served him liquor and that when he was almost out of senses he

left the place on the excuse of bringing more liquor and then the accused

person who were hiding at a nearby place attacked him. He also disclosed

that he could point out the place where liquor was served to him. Then all

the three accused took the police party and the witnesses to the stated place

and pointed out the place where dead body was left.  Demarcation memos

Ex.PJ/1, Ex.PK/1 and Ex.PL/1 were prepared on the demarcations made by

Chet Ram, Vijaypal and Satbir respectively. On the next day Vijaypal led the

police party and the witnesses to the Bani and got recovered the lathi from

under the bushes and its rough sketch Ex.PM was prepared and it was sealed

and taken into possession vide recovery memo Ex.PN. PW-12/Narian, son of

Ram   Niwas   deposed   about   the   disclosure   statements,  recovery   and

nishandehi of the place of occurrence by the accused Rajbir, Mahabir, Ajit,

Rishipal   and   Mukesh   who   were   arrested   later   on   13.05.2002.   The

Investigating Officer recorded their statements regarding the manner in

which the occurrence took place and who participated in it. They all made

CRA-677-DBA-2004 

::10::

the disclosure statements that they had kept concealed their lathies and jaily

and that they could get the same recovered. The disclosure statements of

Rajbir. Ajit and Mukesh were recorded vide memo Ex. PO, Ex. PQ and

Ex.PR. Then in pursuant of their disclosure sure statements the accused

Rajbir, Ajit and Mukesh got recovered the lathies and jaily from the stated

places. The same were sealed and taken into possession vide recovery

memos. Ex. PU/I, Ex. PT/1 and Ex. PS/1. The site plan of the places of

recovery Ex. PU/2, Ex. PT/2 and Ex. PS/2 were prepared. The accused also

demarcated the place of occurrence and demarcation memos Ex. PU, Ex. PZ,

Ex. PAA, Ex. PY and Ex. PX were prepared on the demarcation made by

Rajbir, Mukesh, Rishipal, Ajit and Mahabir respectively.

  Chand Ram, S.I. who investigated the case, appeared as PW-13

and deposed about the details of the investigation conducted by him. He

recorded the statement Ex. PA of the complainant and got registered this

case. Then he visited the spot, prepared the inquest report, picked up blood

stained earth and obtained the post mortem examination over the dead body.

On the same day he arrested Chet Ram, Vijaypal and Nahna and recorded

their  disclosure  statements  mentioned  above and also  got effected  the

recovery   of  lathi  from   Vijaypal   accused   on   the   next   day.   Then,   on

13.05.2002, he arrested the remaining five accused, interrogated them,

recorded their   disclosure  statement  and got  recovered the  weapons  of

offence and also obtained the demarcation of the place of occurrence by

each of the accused.

CRA-677-DBA-2004 

::11::

  PW-9/Dr.   Kashmir   Singh   conducted   the   post   mortem

examination over the dead body of Rajbir deceased with Dr. N.K. Maundra

and Dr. Anil Rathi. He found bruses and contusions with abrasions over the

face, chest and posterior aspect of the scalp over right side. Both bones of

the   forearm   were   found  fractured   with  swelling.  There   were  multiple

contusions with abrasions over the left forearm which were dark pink to

bluish in colour. There were multiple contusions and abrasions on the back

and buttocks which were dark pinkish to bluish in colour. Some ribs of right

side of chest had sustained fracture. There were contusions over the scortum

and over right and left thigh anterior and posterior aspects. Bilateral both

bones of legs were fractured and blood clot was present with mud swelling

on disection liver was found ruptured over posterior aspect of left lobe and

over the junction of right and left lobe. Abdominal cavity was full of blood.

The cause of death was due to shock and haemorrhage as a result of injury to

vital organs and the same were antemortem in nature and sufficient to cause

death. The post mortem report is Ex. PF. The post mortem examination was

conducted on police request Ex.PF/1

The prosecution also placed on record the report Ex.PEE of

FSL Madhuban showing that there were blood stains of human origin on the

paijama of the deceased. The blood stained earth also contained human

blood.

9.  In their examination under section 313 Cr.P.C. the accused

stated that it was a false case they had been falsely implicated. Deceased

CRA-677-DBA-2004 

::12::

Rajbir was a man of quarrelsome nature. Many civil and criminal type of

cases were pending against him and his brother Ram Niwas. They had no

concern with this case. This false case had been planted upon them to grab

their land. They were innocent. The accused, however led no evidence in

defence.

10.  Based on the evidence led, the accused-respondents came to be

acquitted vide judgment dated 27.08.2003 passed by the Additional District

& Sessions Judge (Adhoc), Jhajjar. 

11. The aforementioned judgment is under challenge before this

Court.

12. The learned counsel for the appellant-State contends that there

is no delay in the registration of the FIR.  The occurrence took place on

10.05.2002 at about 8.30 p.m.   The statement of the complainant was

recorded on 11.05.2002   at about 8:30 am at Police Post Dulhera and the

Special Report reached the Illaqa Magistrate at 01:15 pm.  The conduct of

the complainant in not interfering when his brother was being beaten up

does not create a doubt in the prosecution case because he has stated in his

deposition that on account of fear, he had seen the occurrence and had fled

away from the spot.  The medical evidence is totally in consonance with the

ocular account.   Lathis and a jaily were recovered from the accused.  He,

thus, contends that the impugned judgment of acquittal dated 27.08.2003 is

liable to be set aside and the surviving accused-respondents No.2 to 4 and 7,

CRA-677-DBA-2004 

::13::

namely, Vijaypal, Rishipal, Mukesh and Ajit be convicted of the charges

framed against them.   

13. The learned counsel for the accused-respondents No.2 to 4 and

7 contends that the conduct of the complainant-Ram Niwas/PW-1 in not

interfering when his brother was being beaten up belies his presence at the

spot and shows that he is not an eye-witness.  There is a significant delay in

the registration of the FIR.  As per the complainant-Ram Niwas, he had had

seen the occurrence at about 8.30 p.m. on 10.05.2002.  However, no attempt

was made by him to approach the investigating agency up until 8.30 a.m.

when his statement was recorded at Police Post Dulhera on 11.05.2002 and

the special report reached the Illaqa Magistrate at 01:15 pm.  This delay is

fatal to the prosecution case and shows that this eye-version account has

been created by the investigating agency.  The weapons recovered from the

accused were not sent for forensic analysis to ascertain any bloodstain on

them. The view taken by the Trial Court in acquitting the accused is a

possible view and not perverse so as to warrant interference by this Court.

He, thus, contends that the present appeal against the acquittal of the

accused-respondents No.2 to 4 and 7 is liable to be dismissed.  

14.    We have heard the learned counsel for the parties. 

15. A perusal of the statement of the complainant would reveal that

it is against normal human conduct.  There was no necessity of taking the

deceased to some other place for the purpose of taking his shop on rent. He

was taken at about 8.30 p.m. and yet the complainant did not deem it

CRA-677-DBA-2004 

::14::

appropriate to go to the house of Nanha to look for the deceased when he did

not return back home in time.   Instead, he came out of the village in his

search and started going towards the Bani. There was no reason for him to

have gone there instead of searching for him in the village itself.   It is

strange that he went such  a long distance during the night without any

information that Rajbir had been taken towards Bani. So his version in this

behalf appears to be quite unnatural. It is again unnatural behaviour when he

saw the accused persons beating his brother with lathies and jaily and he still

returned silently to the village simply on the threats given to him that he

would also be beaten. While running away from the spot he could have

raised an alarm but according to him while returning to the village he raised

no alarm even after reaching the village. Harizan basti was falling on the

way and he could have called persons from there. He did not disclose

anything at his house even though he had grown up sons nor did he disclose

anything to the sons and wife of the deceased and went a long distance to the

house of Rajender and Teka where he and Rajender were sleeping.  Teka had

grown up sons and Rajender was also having grown up children but nothing

was disclosed to them. After hearing the complainant, both Teka  and

Rajender accompanied him with a lathi and jaily and the complainant was

still unarmed despite knowing that the accused were seven in number and all

armed.

Strangely, after reaching the spot at 3.30 am., they saw none of

the accused there but only the dead body of Rajbir. They sat silently at the

CRA-677-DBA-2004 

::15::

spot upto 5.00 am. None else was called nor any information was sent to the

house of deceased or to any other person.  The occurrence took place in the

month of May and people in the village start moving about 4.00 am. or 4.30

am. for going to their fields for answering the call of nature. Admittedly, the

people of the village used to go to the Bani for easing themselves. The

Police Post Dulhera was about 2 km from the village of the complainant.

Naresh and Jai Bhagwan were real brothers of the complainant. He had two

grown up sons Hari Dass aged about 22 years and Narain aged about 19

years. Still he went silently at 3.00 am. to the house of Teka which was 6-7

houses away form his house. Teka had five sons. He could have easily sent

one or two persons to the police station and others could have come to the

spot. But none was sent for reporting the matter to the police at 3.30 a.m. nor

was anybody in the village informed. Even after 5.00 a.m. the complainant

did not go to the Police Post directly for reporting the matter to the police.

Instead he went to the village in search of Rajkumar for taking him

alongwith to the Police Post. The Police Post Dulhera was about 2 k.m. from

the village of the complainant as already mentioned and anybody could have

accompanied him. Rajkumar was not available at his house at 5.00 am. He

had gone to his field. So the complainant went to his field. Yet, from the

field they did not go straight to the police station for lodging the report.  As

the report was made at 8.30 a.m. the story regarding search for Rajkumar

was concocted for covering the delay.

CRA-677-DBA-2004 

::16::

In the FIR it was stated that the complainant accompanied by

Teka and Rajender reached at the spot (at 3.30 a.m.) and in the meantime

many persons of the village had also arrived at the spot. But in the witness

box he stated that upto 5.00 am. no other person arrived at the spot. So the

delay does not stand explained. The FIR could have been lodged at 3.30 am.

and fear of the accused persons is no excuse for not having gone to the

police. There were 8-10 persons of a young age besides the complainant, his

two brothers and two cousins in the family and so no one could have

prevented them from going to the police.

Thus, apparently, the occurrence took place on 10.05.2002 at

8.30 p.m., the statement was made to the police on 11.05.2002 at 8.30 a.m.

and the special report reached the Illaqa Magistrate at 01:15 p.m..   This

unexplained delay is fatal to the prosecution case. 

16.  The prosecution has also relied upon on the recovery of the

weapons of offence. The three accused Chet Ram, Rishipal and Mahabir

were having no weapon. The allegations against them were that they were

catching hold of the deceased while the others were inflicting lathi blows

and Ajit gave a jaily blow thrustwise. Nahna had left the spot after serving

liquor. Thus, Vijaypal, Mukesh and Rajbir got recovered lathies in pursuant

of their disclosure statements while Ajit got recovered the jaily. Its one prong

was found broken. There is no penetrating injury on the person of the

deceased, though,  the complainant stated that he had inflicted a jaily blow

CRA-677-DBA-2004 

::17::

thrust wise. Therefore, the medical evidence is contrary to the ocular

account.

17. The recovered  lathies were branches of kabli kikar.  Though,

they were sealed and taken into possession but were not sent to FSL,

Madhuban for detection of any blood.  Therefore, they cannot be connected

to the offence in question, moreso, when no independent person was joined

either at the time of recording the disclosure statement or at the time of

recovery.  

18. As to how an appeal against a judgment of acquittal is to be

dealt with, the Hon’ble Supreme Court in Kallu @ Masih & Ors. Vs. State

of Madhya Pradesh 2006(1) RCR (Criminal) 427 has held as under:-

“ 8. While deciding an appeal against acquittal, the power

of the Appellate Court is no less than the power exercised

while hearing appeals against conviction. In both types of

appeals, the power exists to review the entire evidence.

However, one significant difference is that an order of

acquittal will not be interfered with, by an appellate court,

where the judgment of the trial court is based on evidence

and the view taken is reasonable and plausible. It will not

reverse the decision of the trial court merely because a

different view is possible. The appellate court will also bear

in mind that there is a presumption of innocence in favour

of the accused and the accused is entitled to get the benefit

of any doubt. Further if it decides to interfere, it should

assign reasons for differing with the decision of the trial

court.” 

CRA-677-DBA-2004 

::18::

19. In view of the aforementioned discussion and keeping in view

the law laid down in Kallu @ Masih & Ors. Case (supra), we find no reason

to interfere with the well reasoned judgment dated 27.08.2023 passed by the

Additional   District   &   Sessions   Judge   (Adhoc),   Jhajjar,   whereby   the

respondents   (including  respondent   No.1-Chet   Ram,   respondent   No.5-

Mahabir, respondent No.6-Rajbir and respondent No.8-Nanha @ Satbir,

since deceased) have been acquitted.  Therefore, the present appeal stands

dismissed.

20. The pending applications, if any, stand disposed of accordingly.

( JASJIT SINGH BEDI )             ( GURVINDER SINGH G ILL)

JUDGE        JUDGE 

21.07.2025

Sukhipreet Whether speaking/reasoned : Yes/No

Whether reportable :  Yes/No