MEHBOOB @ MEHMOOD Vs. STATE

JUDGEMENT

(1.) APPELLANT Mehboob has been convicted for having committed murder of Dev Raj @ Dabbu as also for having caused the disappearance of the evidence of the crime i.e. of concealing the dead body of Dev Raj @ Dabbu with the intention to screen himself from punishment. The co -appellant, Shahabuddin, father of Mehboob has been convicted for the offence punishable under Section 201 IPC i.e. for concealing the dead body of Dev Raj with the intention to screen his son from punishment. Appellant Mehboob has been sentenced to undergo life imprisonment as also a fine of Rs. 5000/ -in default of payment of fine, SI for two years for the offence under Section 302 IPC; for the offence under Section 201 IPC he has been sentenced to undergo RI for two years and a fine of Rs. 1000/ - in default of payment of fine SI for two months. The co -appellant Shahabuddin has been sentenced to undergo RI for two years and a fine of Rs. 5000/ -, in default of payment of fine SI for two months.

(2.) ON 14.7.1995, at 9.30 AM, D.D. No. 5A was recorded in Police Station Rohini about a murder having taken place at shop number G -20/139, Sector -7, Rohini. The DD was marked to SI Gian Singh PW -17, who along with Const.Sadhu Ram and Const.Arvind Kumar PW -15 reached the spot, where they met Mohd.Anwar PW -16, the owner of a barber shop being run by him under the name and style 'Prince Hair Dressers.

(3.) THE rukka Ex.PW -17/A was endorsed on this statement of PW -16 and sent through Const.Sadhu Ram on the basis of which the formal FIR Ex.PW -13/A was recorded by lady H.C. Sharda PW -13.