DARSHAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide his judgment dated 19.8.1983 and order dated 25.8.1983, the learned Sessions Judge, Sirsa, convicted and sentenced the two appellants as under Darshan Singh U/s 302/34, Imprisonment for and Lila Singh P.C.life each appellants.

(2.) The third accused Gamdoor Singh is said to have absconded after his arrest.

(3.) All the three accused in furtherance of their common intention are stated to have committed the murder of Hukam Chand deceased after 5 P.M. on 26.10.1981 while the latter was returning from village Chakerian and going to his house at village Jalalana. There was no direct evidence of the crime. The dead-body of Hukam Chand deceased was found lying in the field of Hardial Singh P.W. 4 at about 4 P.M. on 28.10.1981. Hardial Singh P.W. 4 conveyed this information to Sarpanch Mukhtiar Singh P.W. 5 and then both of them went to the said field. Leaving Hardial Singh P.W. 4 at the spot Mukhtiar Singh P.W. 5 went to Police Station, Kalanwali, where he lodged the first information report Ex. PC at 8.15 P.M. on 28.10.1981.