JIA LAL Vs. STATE OF U T CHANDIGARH

JUDGEMENT

(1.) Vide this judgment, the above mentioned appeals will be disposed of as these have arisen out of a common incident/ judgment.

(2.) Prosecution case was set in motion on the basis of the statement (Ex.PA) of the complainant Tilak Raj recorded on 17.8.2000. The complainant stated in his statement before the police that he was working as a salesman with Lada Liquor vend, Sector 24, Chandigarh along with Kashmir Singh, Piara Lal, Roop Lal and Nand Kishore. At that time, Nand Kishore and Roop Lal used to sleep in the shop at night. On 16.8.2000, at about 11 p.m., he had gone to his house after closing the shop. Roop Lal and Nand Kishore remained in the shop. When he reached the shop at 6.30 am on 17.8.2000 at the back door, he found that the door was bolted from outside. He opened the bolt and saw that there were blood stained foot prints on the floor. One dead body was lying in the toilet adjoining the stairs. The dead body was of Nand Kishore. When he went ahead, he found that the door was open and light was on and he found that steel almirah had been broken and cash was missing.

(3.) When he went to the next counter, he found that the blood stained dead body of Roop Lal was lying on the cot and cash was found missing from the counter. He tried to make a phone call but found the three telephones missing. It appeared that some unknown persons had entered the shop with an intention to commit theft and had committed murders of Nand Kishore and Roop Lal salesmen with some sharp edged weapons and had run away with the cash.