HARI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in this revision is to the order dated 8.1.2013 passed by the Additional Sessions Judge, Faridabad, whereby the application filed by the prosecution under Section 319 Cr.P.C for summoning the petitioner as an additional accused, has been allowed.

(2.) On 18.12.2010, Dharam Pal/complainant made a complaint that on 17.12.2010, his son Suresh had gone to attend his duty on his motor cycle bearing No.HR-29-S-3614. Thereafter on 18.12.2010, an information was received by the complainant that dead body of Suresh was lying in front of the house of Satish alias Babli, which was situated in Daulat Colony. When he went on the spot, he found that there were injuries on the forehead, nose and head of Suresh.

(3.) After investigation, Satish alias Babli, his wife Sarita and Joginder were challaned for committing the murder of Suresh and final report under Section 173(2) Cr.P.C was filed against them.