RAJU ALIAS NARINDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Eve-teasing of the sister of the accused enraged the Appellant so much that he caused the murder of three persons, namely, Mahesh Kumar, Krishan Gopal and his mother Shanti Devi on 17.5.1993 at their respective houses at Ambala. Appellant had a doubt that his sister was subjected to eve-teasing by Mahesh Kumar and Krishan Gopal. Thus, with an intention to teach them lessons, he committed the said gruesome murder of three persons.

(2.) On 17.5.1993, accused Raju @ Narinder firstly came to the house of Mahesh Kumar, who was at that time sleeping, but was asked to be woken up. Thus his father PW 4 Shiv Charan and brother PW 5 Vinod Kumar woke him up. When Mahesh came out of the house, some discussion between Mahesh and the Appellant took place. Father Shiv Charan PW 4 got little suspicious as Appellant was insisting Mahesh to accompany him to the ground where some celebration of Dr. Ambedkar was going on. They went on a bicycle but PW 4 Shiv Charan asked his other son PW 5 Vinod to follow them. After travelling at certain distance, PW 5 Vinod saw that his brother Mahesh was given several knife blows by the Appellant. On account of the said knife blows, Mahesh fell on the ground. PW 5 Vinod immediately informed his father PW 4 Shiv Charan of the said incident. Thereafter, Appellant proceeded to the house of Krishan Gopal in the Railway Colony, Ambala Cant. saying that he had already taught a lesson to Mahesh and would now teach a lesson to Krishan Gopal. He was carrying, same knife which was used for the commission of the said offence.

(3.) After reaching the house of Krishan Gopal, he started giving several knife blows to him in presence of his other brothers PW 13 Jawala Parshad and PW 14 Anil Kumar. They tried to intervene but were pushed away by the Appellant. Their mother Smt. Shanti Devi, was cooking meals in the nearby kitchen, came to intervene, to save her son but she was also given knife blows on her chest by Appellant damaging her heart and lungs. Thus, in a fit of anger, to take revenge of eve-teasing of his sister, the Appellant caused murder of three persons.