VARINDER DIXIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of two criminal appeals bearing CRA No.D-615-DB of 2008 and CRA No.D-645-DB of 2008, arising out of a common judgment and order dated 21.12.2007 and 24.12.2007, vide which, appellants, in both the appeals, were convicted for commission of an offence under Section 302/34 IPC. They were sentenced to undergo life imprisonment and also to pay a fine of Rs.10,000/- each, for commission of the above offence with a default clause.

(2.) It was allegation against them that in the intervening night of 7 th /8 th of July 2005, in the area of village Ranwar, police station Madhuban, they had committed murder of Vikas Kumar Modi ( a co-worker) by causing him injuries with the help of knives.

(3.) Process of law was set in motion on a statement (Ex.P3) made by Devi Dayal (PW10) at 12.15 p.m. on 8.7.2005. His statement was recorded by PW 15 SI Subhash Chander, Investigating officer (in short I.O.). Thereupon an FIR (Ex.P4) was recorded in police station Madhuban at 12.30 p.m. on 8.7.2005. Special report reached the Illaqa Magistrate at Karnal on 4.4.0 p.m. on that day.