RANBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgement shall dispose of Crl.A. No.319-DB of 1999 and Crl.A. No.559-DB of 1999, as both these appeals arise out of common impugned judgement of conviction and order of sentence dated 15.6.1999, passed by the Sessions Judge, Jind.

(2.) THE sole appellant Ranbir has filed this appeal impugning the judgement of conviction and order of sentence dated 15.6.1999, vide which he was convicted under Section 302 IPC and was sentenced to undergo imprisonment for life and to pay a fine of Rs.10,000/-and in default of payment of fine to further undergo R.I. for 1 year.

(3.) THE statement made by the complainant (Ex.PO) was sent to the Police Station for registration of the case through Constable Budh Singh. S.I. Hoshiar Singh went to the spot and got it photographed. On receipt of the ruqqa, he deputed ASI Lakhpat Singh alongwith other Police officials to PGI, Rohtak where Patel had been referred. He also deputed UGC Dharampal and Constable Rajbir Singh to guard the dead body of Sudesh which was lying in the field of the accused. THEreafter, he conducted the investigation of the Vishnu's murder and prepared the inquest report and recorded the statements of PWs.