CHAND RAM Vs. BHAGWAN DASS AND ANOTHER
LAWS(P&H)-2016-3-428
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 30,2016

CHAND RAM Appellant
VERSUS
Bhagwan Dass And Another Respondents

JUDGEMENT

- (1.) This appeal is directed against the judgment dated 14.01.2014, passed by Additional Sessions Judge, Fatehabad who acquitted the accused in FIR No.156 dated 22.08.2012, registered under Section 306 IPC at Police Station Sadar Tohana.
(2.) Record had been summoned.
(3.) I have heard the counsels of both the sides.;


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