MUKESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal has been filed by the appellants against the judgment and order dated 5.8.2002 passed by learned Additional Sessions Judge (I) Kaithal, vide which he convicted and sentenced the appellants as under :- Mukesh Kumar U/s 302 IPC to undergo RI for life imprisonment and to pay a fine of Rs. 10,000/-. In default of payment of fine, he shall further undergo RI for six months.

(2.) HOWEVER , all the sentences were ordered to run concurrently.

(3.) ON 31.3.2000 at about 10 A.M. Mukesh, son-in-law of complainant came to the house of Rattan Lal in an Esteem Car No. DL-2CB-6833 and repeated the demand of dowry. The complainant sent Madhu with Mukesh on the same day at 5 P.M. on the promise that their demand would be fulfilled within a short period. In the evening, the complainant gave a telephonic call to Om Parkash to know as to whether Mukesh and Madhu had reached Narwana to which Om Parkash replied in negative. During night also, Rattan Lal gave two-three calls to Om Parkash but got the same reply. However, when he gave a telephonic call on 1.4.2000 at 7.00 A.M. Om Parkash told him that Mukesh and Madhu had been found near Cheeka in injured condition. Then, the complainant along with his brother Kuldeep, cousin Kimti Lal and his neighbour Jogi Ram went to Narwana and from there they went to Cheeka via Kaithal. They found car bearing No. DL-2CB-6833 Esteem beyond Peedal towards Cheeka side. They stopped their car and found the dead body of Madhu in a pool of blood lying by the side of driver's seat. Complainant Rattan Lal along with PW-12 Kimti Lal went to lodge the report. When they reached near Peer of Kamal Shah, ASI Hardev Singh met them and they handed over a complaint, Ex. PG/1 to him, on the basis of which formal FIR, Ex. PG was recorded.