SUNIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this judgment, the above mentioned two appeals would be disposed of as the appellants have challenged their conviction and sentence under Sections 302/ 34 of the Indian Penal Code, 1850 (IPC for short) as ordered by the trial Court vide judgment/ order dated 5.9.2008/ 6.9.2008.

(2.) Prosecution story, in brief, is that Om Parkash, father of complainant Pardeep was working as a chowkidar with Bindul Exports, Kamla Nagar, Babail Road, Panipat for the last one year on night duty. Appellants were also working as chowkidars with the said factory. Om Parkash used to tell the complainant and his brother Sandeep that the appellants were threatening him on the ground that he was loyal to the owner of the factory. On 15.6.2007, at about 9.P.M., complainant took meals for his father to the factory.

(3.) Appellants were sitting with the father of the complainant and were abusing him. The complainant, after counseling his father and the appellants, returned back home. On 16.6.2007, complainant came to know that his father had been murdered in the factory. Complainant along with his brother Sandeep and uncle Ved Parkash reached the factory. The blood stained dead body of the father of the complainant was lying in the factory with its face towards the ground. There were several injuries on the head and face of the deceased. Complainant further stated that he was sure that his father had been murdered by the appellants.