SATPAL Vs. SHAKTIMAN & ORS.

JUDGEMENT

(1.) This revision questions an order of acquittal. The accused/respondent was charged with offences under Sections 460/302/380/34 of the Indian Penal Code (IPC).

(2.) According to the prosecution case, on 02.10.2000, the police in Narela Industrial Area received information from a PCR about the murder of an old lady, namely, Chatli Devi, aged 74 years. It was later discovered that she had been strangulated. The deceased was sleeping in the gher in the veranda. She had gone to bed on the previous night at about 9:30 p.m. and the rest of the family remained in-doors. She was discovered in that condition at about 5:15-5:30 a.m. when the wife of her son Satpal went out in the morning for normal chores.

(3.) The police discovered, during investigation, that the deceased's son, Satpal had parked a vehicle, namely, a Maruti car. Investigations further revealed that the front door was found twisted and the rear gate was opened and two speakers were missing.