PARDEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been preferred against the judgment of conviction dated 20.2.2004 vide which the appellants have been held guilty and convicted for the offences punishable under Sections 307, 353 read with Section 34 Indian Penal Code, 1860 (in short the 'IPC'). Appellant-Pardeep was further held guilty and convicted for the offence punishable under Section 25 of the Arms Act, 1959 (hereinafter called 'the Act') and the order of sentence of the even date vide which they were sentenced as under:

(2.) The Investigating Officer prepared the rough site plan of the place of occurrence Ex. PH. Thereafter, he interrogated the appellants in the presence of P.W. 9 ASI Prithvi Raj and Constable Surinder Singh. Appellant-Pardeep suffered the disclosure statement Ex. PI and appellant Rakesh also suffered the disclosure statement Ex. PJ. The Investigating Officer called the crane operator, Bhim Singh, who arrived at the spot with his crane and took out the car from the canal. In pursuance of his disclosure statement, appellant Pardeep got recovered 15 bore pistol. The sketch of the pistol Ex. PK was prepared and the same was taken into possession vide memo Ex. PL. The Investigating Officer also took into possession Santro car No. HR-60-0088 vide memo Ex. PM. Both the accused were arrested. The case property was deposited with the MHC, Police Station City Panipat.

(3.) On completion of the formalities of investigation, the report under Section 173 Cr.P.C. was presented in the Court.