SATYAWAN Vs. ATTAR SINGH

JUDGEMENT

(1.) SATYAWAN complainant has filed this appeal against the judgment dated 26.3.2013 passed by learned Additional Sessions Judge, Bhiwani vide which accused Attar Singh and Mehtab were acquitted of the charges framed against them under Sections 302/34/404 IPC.

(2.) WE have heard learned counsel for the appellant and have perused the case file as well as trial court record.

(3.) THE brief facts necessary to be reproduced for the purpose of present order, are that on 13.7.2011 Satyawan complainant s/o Leelu Ram deceased had made a complaint to the police that on 10.7.2011 his father Leelu Ram left house for Tosham. He was carrying a sum of Rs. 20,000/ - with him. His father did not return till night. The next morning at about 4.30 a.m. one Manoj had informed him that dead body of a person was lying a killa away from the village. He visited the said place and found that dead body was of his father Leelu Ram. Dead body was lying naked. They did not suspect that anyone had committed the crime. The neighbourers told that it was natural death and there was no injury mark on the dead body. Therefore, they cremated the dead body on 11.7.2011. However, on 11.7.2011 in the evening, he came to know that Dhoti of his father was lying in a well and safa was lying at a distance of 18 - 20 killas. Complainant claimed that accused has caused the murder of his father as his father had not removed the electricity wire as desired by the accused. After the investigation, accused was arrested.