HARI CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused Hari Chand, Pappu and Suresh who were convicted under Sec. 302 read with Sec. 34 of the India Penal code have come forward with the above individual appeals challenging the judgment of the trial court.

(2.) The First Information Report lodged by PW5 Samita Lakhanpal reads as follows:-

(3.) PW5 suffered a statement before the police. A formal First Information Report was registered based on the above statement suffered by her before PW3 ASI Surender Singh.