RAM MURTI AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal has been filed by Ram Murti, Tek Chand and Satpal, accused-appellants, against the judgment of conviction dated February 7th, 2002 and order of sentence dated February 11th, 2002 passed by Additional Sessions Judge, Fatehabad, whereby, they were convicted and sentenced as under:

(2.) Prosecution version in a nutshell is as follows:

(3.) On June 19th, 1997, at 12.30 P.M., Dayal Chand (PW-4), father of the deceased came from village Jamal after attending a marriage ceremony. He was informed by Suprari (PW-5) about the missing of her husband. Dayal Chand (PW-4), his son Sita Ram (PW-7) and Bablu went in search of Om Parkash in the village Pillimandori, but no clue could be found. At about 6.00 P.M., when they were returning to their village, they saw the accused meddling the gram straw in their field. On seeing the complainant and Sita Ram, the accused fled away from the spot. A suspicion arose. Dayal Chand (PW-4) and his son went near the heap of gram straw and found foul smell emitting therefrom. They removed the gram straw and found the dead-body of Om Parkash in decomposed condition. Around the neck of the deceased, string of his pajama was found.