VED PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matrix of the facts, culminating in the commencement and relevant for deciding the core controversy raised in the instant petition, is that in the wake of complaint of Satish Kumar complainant, the present case was registered against the petitioner and his other co-accused, vide FIR No.484 dated 8.10.2009, on accusation of having committed the offences punishable under sections 364 and 120-B read with section 511 IPC by the police of Police Station Assand, Distt.Karnal.

(2.) Concisely according to the prosecution that accused Kali Ram hired accused Ved Pal and Dharam Pal alias Pala for contract killing of Sandeep (PW5) and promised to pay them Rs.1" lacs for killing him. Consequently, he paid the amount. On 5.10.2009, the accused abducted and attempted to murder Sandeep, but he luckily freed himself and hidden in the fields. The prosecution claimed that accused Kali Ram paid the amount and Ved Pal and Dharampal abducted Sandeep (PW5) with the intention to kill him, at the instance of Kali Ram for a sum of Rs.1" lacs. On the basis of aforesaid allegations, the present case was registered against the accused, in the manner indicated here-in-above.

(3.) During the course of investigation, the petitioner-accused was arrested and an amount of Rs.20,000/- as his share in the contract killing money CRM No.M-29290 of 2010 (O&M) 2 was recovered from him on 11.10.2009, which was taken into possession, vide recovery memo.