STATE Vs. RAMPAL SINGH

JUDGEMENT

(1.) RESPONDENTS Ram Pal Singh and Parvinder Singh have faced trial in Sessions Case No.58 of 1996 for the offence punishable under Sections 302/392/382 read with Section 120 -B of the Indian Penal Code (IPC). By a judgment dated 29.09.1997, they were acquitted of all the charges framed against them.

(2.) FEELING aggrieved, the State sought Leave to Appeal against the impugned judgment and the same was granted by an order dated 26.08.1998. Before dealing with the grounds of Appeal, it will be apposite to pen down the prosecution version.

(3.) THE Complainant was worried and therefore at about 4:45 p.m., he rang up his son's neighbour Mr. Wadhwa and had a talk with his wife and requested her to go to his son's house and see as to why there was no response to the telephone calls made by him. Wadhwa's wife went to the deceased's house and found the door of the flat open and observed blood spots near the door. She was terrified and passed on the information to the Complainant on telephone. The Complainant immediately informed the police at 5:00 p.m. and simultaneously proceeded to his son's residence along with his another son Ravinder Singh Kohli. When the police and the Complainant reached Flat No.D -III/3122, Ground Floor, Vasant Kunj, New Delhi, i.e. house of the deceased Saran Pal Singh Kohli, they found that Saran Pal Singh Kohli, his wife Rajesh Kaur and his two sons Teg Partap Singh and Rana Partap Singh were lying in a pool of blood with multiple injuries on various parts of their bodies. Thereafter, Amarjit Singh (PW -3), brother of Late Rajesh Kaur along with his wife Jasbir Kaur (PW -2) also reached there.