ROOPWANTI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant appeal is directed against the judgment and final order dtd. 24/1/2013 passed by the High Court of Punjab and Haryana at Chandigarh, (hereinafter referred to as "High Court ") in Criminal Appeal No. 43/MA/2012 where the Respondent Nos. 2 to 6 were acquitted of the charges framed against them.

(2.) Briefly, the facts relevant to the present appeal are that the respondents Nos. 2 to 6 herein, in furtherance of their common intention, attacked the deceased on 22/12/2009. The deceased was then taken to a hospital where he later died the next day on 23/12/2009.

(3.) An FIR of the alleged incident was lodged on 22/12/2009 at Police Station Karnal City, registered as FIR No. 905 against the respondents herein under Ss. 148,149,323,324,307,302 and 506 of the IPC, and the police began the investigation.