RAJO DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) RAJO Devi wife of Maha Singh has filed the instant appeal against the judgment dated 29.11.2013 passed by the Additional Sessions Judge, Sonepat, whereby respondents No.2 to 5 have been acquitted from the charges under Sections 364, 302, 342, 323, 201/34 IPC and Section 25 of the Arms Act.

(2.) IN this case on the written complaint of appellant Rajo Devi, the case was registered against the accused on 18.9.2012. In the complaint, it was stated that on 9.9.2012 her son Om Parkash (deceased) was kidnapped by Chhotu son of Rajinder, Krishan son of Chet Ram and their another unknown associate, in a Santro car. She further stated that Chhotu and Krishan were very much present in the village but her son did not return back. His mobile phone was also switched off. When she contacted her son's friend Jassa and Manish, they told her that Chhotu and Krishan had taken away her son in the car. On the next date when she along with her another son Sat Narain went to the house of Krishan and Jassa, they assured that her son would return back soon. When her son did not return back, she tried to lodge a complaint with the local police but in vain. On 18.9.2012 she made a written complaint to the concerned police station stating the above facts, on the basis of which, the FIR was registered against Chhotu, Krishan and one unknown person.

(3.) DURING investigation, the statements of the witnesses were recorded. On 23.9.2012 a decomposed dead body was recovered from the canal. Thereafter accused Krishan was arrested on 3.10.2012. He suffered disclosure statement (Ex.PE) and got recovered some bones alleged to be part of the de -composed dead body recovered on 3.10.2012. In his disclosure statement, he named the other accused involved in the crime, namely, Mandeep alias Hazari, Ankur alias Sunny and Ravinder alias Dhillu and Panch Rameshwar. The other accused Mandeep alias Hazari, Ankur alias Sunny and Ravinder alias Dhillu were arrested. Their disclosure statements were recorded and one country made pistol was got recovered from the disclosed place on the disclosure statement suffered by accused Mandeep.