GIAN CHAND Vs. STATE

JUDGEMENT

(1.) . Four persons namely. Sukhpal @ Satpal. Bhagwat Braham Singh and Gian Chand have been charged under Section 120-R and under Sections 364, 302 and 201 all read with section 120-B of the Indian Penal Code. One of them namely. Bhagwat has also been charged exclusively under Section 364 of the Indian Penal Code. Though all the persons named above are petitioners before me, at the lime of arguments, the petition was pressed only on behalf of Braham Singh and Gian Chand.

(2.) . Briefly slated the case of the prosecution is that there was some properly transaction between the deceased Rajbir Singh and Bhagwat and that on July 27. 1990 it was Bhagwat petitioner who had abducted him in order that he might be murdered. It was only thereafter that Rajbir's dead body was recovered. It is also the case of the prosecution that all the petitioners before me had made an effort to dispose of the body of the deceased at a Pushia.

(3.) Unfortunately, the family of the deceased was not satisfied with the investigation conducted and consequently filed a criminal complaint in which some witnesses were examined. However, in the meanwhile, investigation was completed and challan was filed against all the present petitioners.