CHIRANJI LAL Vs. MAJOR SINGH

JUDGEMENT

(1.) This appeal is preferred by one Chiranji Lal who is none other than the father of the deceased, namely, Chaman Lal on being aggrieved by the judgment of the High Court of Punjab and Haryana rendered in Criminal Appeal No. 558-DB of 1980 dated 20th July 1982 whereby the High Court acquitted both the respondents by setting aside the judgment of the trial court convicting the respondents under Section 302 read with Section 34, IPC and Ss. 201, 411, IPC and sentencing them to undergo imprisonment for life for major offence and for various terms of imprisonment for the rest of the offences.

(2.) These two respondents took their trial under three heads on the allegations that on 13-7-79 in the area of Talwandi Sabo in furtherance of their common intention, caused the death of Chaman Lal and that in the course of the same transaction, they caused the evidence of that murder to disappear by throwing the dead body of Chaman Lal into the minor canal with the intention of screening themselves from legal punishment and that in the cause of same transaction, they also committed robbery of gold ornaments in the alternative they were in possession of the stolen property. The brief facts of the case which led to the prosecution can be summarised as follows :

(3.) The deceased Chaman Lal who was aged about 15 years at the time of the occurrence, was the son of Chiranji Lal, the appellant herein. It is the admitted case of the prosecution that he was a spend-thrift. On an earlier occasion, he had left the village taking some jewels from the house.