NARENDER @ LANGRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Narender alias Langra resident of village Rohna, District Sonepat was tried by the Court of Session for committing the murder of Jagbir alias Jaggu on 22.10.2001 in the area of village Rohna. Vide judgment and order of sentence dated 10.4.2003 passed by Additional Sessions Judge, Sonepat, in Sessions Case No. 161 of 18.12.2002 arising out of FIR No. 213 of 26.2.2001 under Section 302 IPC at Police Station Kharkoda. Narender @ Langra was convicted under Section 302 IPC and was sentenced to undergo imprisonment for life and to pay Rs. 10,000/- as fine. In default of payment of fine he was further directed to undergo R.I. for a period of three years.

(2.) Prosecution story, in brief, is that Suresh Kumar was owning a shop situated near main Bazar, Kharkoda. His younger brother Jagir alias Jaggu was unmarried and used to take liquor. On 22.10.2001, Jagbir had gone to his fields and remained in the fields. On 23.10.2001, Suresh Kumar in the morning had gone to his fields then dead body of Jagbir alias Juggu was found lying in the drain behind the room of the tubewell in the fields of Dharam Pal. They had no enmity in the village.

(3.) His nephew Rejesh was summoned to the spot and was deputed to guard the dead body. Suresh Kumar had gone to lodge report but near Bus Stand Rohna, police party headed by Baljit Singh, Head Constable had met Suresh Kumar. Statement Ex. PJ of Suresh Kumar was recorded. After making endorsement at 8:50 a.m. on 23.10.2001 statement Ex. PJ was sent to the police station, on the basis of which, entry was made in the roznamcha.