RAVINDER @ DHOLIA AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of Criminal Appeal No.D-888- DB of 2002 filed by Ajit Singh and Criminal Appeal No.D-929-DB of 2002 filed by Ravinder Singh @ Dholia and Devender @ Pappu against judgments and orders dated 28.10.2002 and 20.10.2002, vide which through separate judgments regarding the same occurrence, they were convicted under Section 302 IPC and sentenced to undergo life imprisonment and to pay a fine of Rs. 3,000/- each and in default thereof to further undergo rigorous imprisonment for six months. Accused were also convicted under Section 201 IPC and sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs. 1,000/- each and in default thereof to further undergo rigorous imprisonment for one month. Both the sentences were directed to run concurrently.

(2.) The facts of the case are that on 11.09.1997, Sanwat Singh son of Niranjan Lal, resident of Bhagrana, P.S. Mahendergarh walked into Police Station, City Mahendergarh and lodged DDR No.5, dated 11.09.1997 at about 11.30 a.m. (Ex.PA), in which Sanwat Singh stated that his son Virender had come to Mahendergarh on 07.09.1997 for his personal work on his jeep bearing registration No.HR-35-8751. He was also with him. On 07.09.1997 at about 5/5.30 p.m., he alighted at Killa turning. His son Virender, who was present in his jeep told him to go home and that he will come later on. Sanwat Singh complained that since 07.09.1997, his son Virender along with jeep had not returned. The description of his son was given as under:

(3.) Sanwat Singh was searching for his son Virender for those days but his son and jeep were not found. The DDR was accordingly recorded and wireless message was sent to all the S.H.Os. of the police and Superintendent of Police.