KULDIP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Madan Lal alias Dani is the father of Sandeep Kumar, deceased. It was on his statement that the First Information Report (FIR) was registered against both the appellants for intentionally committing the murder of Sandeep Kumar and Manjit alias Rajji, daughter of Kewal Ram appellant-accused.

(2.) Sandeep Kumar ( deceased ) was about 22/23 years old and plying auto-rickshaw hired by him. On 08.06.2006 the family went to sleep after having supper. Sandeep Kumar went on the roof of the house to sleep. Madan Lal, complainant got up and found that his son Sandeep Kumar was not in his bed. The complainant (PW3) and his son Manjit Kumar (PW13) went out to search for Sandeep Kumar. It was about 3.30 in the morning when they reached in front of Haveli of Kewal Singh, Lamberdar and saw Kuldip Kumar and his father Kewal Ram,both the appellants inflicting injuries with bricks on the head and face of Sandeep Kumar and Rajji. PW3 and PW13 pleaded with the appellants not to beat the victims but they kept on inflicting injuries to Sandeep Kumar and Rajji. The complainant and his son raised alarm 'bachao bachao' that both the appellants fled from there. There was electric bulb glowing outside the house of Daulat Ram and they were able to see the whole occurrence.

(3.) The victims succumbed to the injuries on their person at the spot. The dead bodies were smeared with blood. PW3 left his son Manjit Kumar (PW13) with the dead bodies and went to Chaman Lal Sarpanch of the village. Many residents of the village had gathered at the spot. It was stated that the appellants were nursing grudge against the victims who liked each other and were having love affair whereas the appellants did not tolerate all this.