RAVINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) A railway burial was contrived for eliminating the corpse of a business broker of Ludhiana. The coffin made for that purpose was camouflaged as parcel container to be dispatched to a distant destination. But the parcel narrowly missed from being consigned to the railway bogie as some employee sat the Parcel Service Center smelled foul The suspicion led to the disinterring of a strangled body which was later identified to be that of the aforesaid on the main count and to lesser terms of imprisonment on the other two counts. A Division Bench of the High Court of Punjab and Haryana confirmed the conviction and sentence as per the judgment which is now being challenged.

(3.) Amar Kumar Gupta (deceased) and his wife Veena were living with their two little daughters (Sonia and Dimple) in their house at Ludhiana. He was making his livelihood through the brokerage earned by him in the business transactions with the manufactures of hosiery goods. It appears that the two appellants were manufacturers of hosiery articles at Ludhiana and the manufacturing concern was called "M/s. Kapoor Knitting, Harbans, Pura", and they had engaged the deceased as a broker for the sale of goods manufactured in their concern. The amount which the appellant owed to the deceased ranged around one lakh of rupees by way of brokerage.