AMARJIT SINGH Vs. STATE OF U P

JUDGEMENT

(1.) MONEY knows no relationships is the proverb which find it's best examples in the business/corporate world through corporate crimes. Present is the one such incident where a real maternal brother had hired assassins to assassinate his two real sibling cousin brothers Ravindra Pal Singh @ Goldie and Surendra Pal Singh @ Bobby both sons of informant respondent No. 2 Pratipal Singh and got them strangulated to death and then disposed off their bodies. The prayer made in the above two connected revisions filed by Amarjit Singh and Charanjeet Singh are that their summoning order dated 7 -7 -2004 passed by Chief Metropolitan Magistrate, Kanpur Nagar, in Criminal Case No. 11806 of 2004, State v. Satbir Singh and Ors., for offences under Sections 364/302/201/120 -B, IPC, PS Govind Nagar, District Kanpur Nagar relating to the said crime be quashed.

(2.) THE third Criminal Misc. Application No. 3879 of 2006 has been filed by co -accused Satbir Singh @ Goga with the prayer that his trial in the aforesaid case No. 11806 of 2004, State v. Satbir and Ors., be directed to be separated and his case be committed to the Court of Session's for trial.

(3.) THE prelude to the ghastly crime was generated in the rivalry of transport business between the cousin brothers. Informant respondent No. 2 Pratipal Singh lodged a FIR on 7 -5 -2004 at 10.45 a.m. as crime number 202 of 2004 for offence under Section 364, IPC at PS Govind Nagar, District Kanpur Nagar with the allegations that he alongwith his the two sons Surendra Pal Singh @ Bobby and Ravindra Pal Singh @ Goldie carries on transport business under the name and style Param Carrying Corporation. His real nephews (Bhanja) Satbir Singh @ Goga and Charanjeet Singh @ Happy both sons of late Buta Singh carries transport business in the name and style Kanpur Dehri Transport Corporation. Because of business rivalry the aforesaid Bhanjas (maternal nephews) nurtured animosity with the sons of the informant and on many earlier occasions there had been tiradic altercations. On 6 -5 -2004 Satbir Singh aforesaid his wife Smt. Devendra Kaur, Charanjeet Singh (Revisionist) and his brother -in -law Amarjit Singh (revisionist) invited the informant and other family members including his two sons to their house for a settlement dialogue. On this phone call both the sons of the informant informed other family members regarding the phone call and they went to the house of aforesaid Satbir Singh on their Freedom motorcycle No. UP 78 AJ -5194 between 8 and 8.30.p.m. They also carried their mobile phones with them having mobile numbers 9415481389 and 9839162719. Both the sons Surendra Pal Singh @ Bobby and Ravindra Pal Singh @ Goldie did not return the whole night nor they informed the informant. Next day in the morning informant went to the house of Satbir Singh @ Goga and inquired about his sons who informed him that both of his sons had left in the previous night itself. On further inquiry Satbir Singh, Charanjeet Singh, and Amarjit Singh (Both Revisionists) alongwith 3 -4 other persons present there started hurling abuses on the informant and Nitin Sood who had accompanied him. Sensing that his two sons had been abducted and murdered that the informant then went to the police station Govind Nagar District Kanpur Nagar and lodged a report regarding elopement and suspected murder of his aforesaid two sons as is mentioned herein before.