PARDEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) SEPARATE appeals have been filed by the Pardeep Kumar son of Puran Chand resident of village Chandlana, District Kaithal, which is Criminal Appeal No.240 -DB of 1996. Another appeal has been filed by Jagdeep @ Kala son of Rajender @ Lohri, resident of village Yara district Kurukshetra, which is Criminal Appeal No.362 -DB of 1986. Criminal Revision No.515 of 1996 has been filed by complainant Parshotam Dass son of Jagat Ram against the judgment dated 17.4.1996 of the Sessions Judge, Kurukshetra. Occurrence being the same, both the Criminal Appeals and the criminal revision are being decided by a common judgment.

(2.) THE learned Sessions Judge, Kurukshetra, vide his judgment dated 17.4.1996, convicted appellant Pardeep Kumar under Section 302 read with Section 34 of the Indian Penal Code and sentenced him to undergo life imprisonment and to pay a fine of Rs. 150/ -. In default of payment of fine, he was ordered to undergo rigorous imprisonment for three months.

(3.) PROSECUTION to prove its case, brought into the witness box, Dr.S.C.Grover (PW1), Nripjeet Singh, Sub Inspector/Station House Officer, Police Station Ismailabad (PW2), Mukesh Kumar, draftsman (PW3), Hardial Singh, Head Constable (PW4), Krishan Lal, Head Constable (PW5), Rajbir Singh, Constable (PW6), Jeet Ram, Constable (PW7), Balak Ram, Photographer, (PW8), Parshotam Dass (PW9), Dr. Devi Ram (PW 10), Rajinder (PW11), Ravi Dutt (PW12) and Karnail Chand, Sub Inspector/Station House Officer (PW13).