TEJ SINGH @ TEJA Vs. STATE

JUDGEMENT

(1.) IN the night intervening 13/14.04.2004, the dead body of a person aged about 25 -26 years was found on the Service Road behind Ambedkar College Park in the jurisdiction of Police Station Shahdara. The information in this regard was recorded at Police Station Shahdara vide DD no.40A which was given to Inspector N.P. Singh, SHO of the aforesaid police station for investigation. He reached the spot, and seized the dead body. An FIR under Sections 302/201 of IPC was registered on the basis of endorsement made by the SHO on the copy of the DD No.40A. A label of ''RL Tailor, Kailash Nagar, Delhi -110031 '' was found stitched on the pant which the deceased was wearing. On the inquiries being made with R.L. Tailor, Kailash Nagar, it came to be known that the deceased, who used to get the clothes stitched from the said tailor was residing in some nearby locality.

(2.) THIS is also the case of the prosecution that during the course of investigation, the dead body of the deceased Mahender was recovered from Yamuna river near the police station New Friends Colony.

(3.) VIDE impugned judgment dated 24.2.2010, the appellants were convicted under Section 120B of IPC read with Section 420 thereof for cheating PW3 Prem Singh by inducing him and were also convicted for the substantive offence punishable under Section 420 of IPC. They were acquitted of rest of the charges. Vide impugned Order on Sentence dated 25.2.2010, all the three appellants were sentenced to undergo RI for seven (7) years each and to pay fine of Rs.3,000/ - each and in default to undergo SI for six months each for the offence under Section 120B of IPC read with Section 420 thereof for cheating PW3 Prem Singh, by inducing him. For the substantive offence punishable under Section 420 of IPC, the appellants Tej Singh and Rajinder were sentenced to undergo RI for seven years each and to pay a fine of Rs 3,000/ - each or to undergo RI for six months each in default. The appellant Vijay was sentenced to undergo RI for six months for the substantive offence punishable under Section 420 of IPC and was further sentenced to pay a fine of Rs 1,000/ - or to undergo RI for three months in default.