VEER SINGH @ BIRA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this order, I shall dispose of CRA -S -1695 -SB -2009 (Veer Singh @ Bira Singh Vs. State of Haryana) and CRA -S -1989 -SB -2009 (Balwinder @ Poli Vs. State of Haryana) as these have emerged out of the same judgment dated 17.04.2009 passed by the Additional Sessions Judge, Fatehabad and involves identical questions of law and facts, for adjudication. The appellants have been convicted and sentenced for commission of offence punishable under Section 395 of the Indian Penal Code (in short, 'IPC'), as detailed hereinbelow: -

(2.) PAWAN Kumar complainant submitted an application, Ex. P1, on the allegations that on 17.02.2007 at about 7.30 pm, his wife Reeta Devi and son Hunny were in their house bearing No. 186, Model Town Ratia. Three persons armed with pistol and kappas entered the house and took away two gold rings, one gold chain, Rs. 1,000/ - in cash and one mobile set from the house. In the meanwhile, Lakhbir Singh son of Seta Singh and his brother Niranjan Sing came to his house to give sweets and pressed call bell. One of the accused already present in the house opened the door, pushed Lakhbir Singh and Niranjan Singh and kept them confined in a room along with his child and wife. They snatched one mobile (motorola), purse, one wrist watch and sim card from Lakhbir Singh and Niranjan Singh. One person, armed with pistol, encircled Reeta Devi, Niranjan Singh and Lakhbir Singh and remaining two persons armed with kappas ransacked the house. The accused were repeatedly saying to kill one of the hostages to take the keys. During investigation, five persons were arrested, including the appellants, they were interrogated and in pursuance of their disclosure statements, certain recoveries were effected. Rough site plan of the place of occurrence was prepared and on completion of investigation, challan was presented in the Court. The case was committed to the Court of Sessions as offence under Section 395 IPC being exclusively triable by the said Court.

(3.) TO prove its case, the prosecution examined as many as fourteen witnesses, namely Balwant Singh, Draftsman (PW 1), SI Raj Kumar, Finger Print Expert (PW 2), HC Dalip Singh (PW 3), ASI Satpal Singh (PW 4), Lakhbir Singh (PW 5), HC Saravjeet Singh (PW 6), Inspector Kulwant Singh (PW 7), Inspector/SHO Yaad Ram (PW 8), Reeta Devi (PW 9), Complainant Pawan Kumar (PW 10), SI Krishan Chander (PW 11), ASI Kuldeep Singh (PW 12), SI Charan Singh (PW 13) and DSP Jai Pal (PW 14).