TRIBHAWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an appeal preferred by Tribhawan son of Baleshwar Paswan who was convicted for an offence under Section 302 IPC by the court of Learned Additional Sessions Judge, Bhiwani, vide impugned judgment dated 31.10.2009.

(2.) On 06.06.2007, MHC Badri Parshad was handed over post-martem report, one parcel containing cloth of the deceased and one Jar which were taken into police possession, vide memo Ex. PD. Rough site plan of the place of occurrence was prepared as Ex. PB.

(3.) On 07.06.2007, SI Indivar conducted the investigations of the present case. Statements of witnesses were recorded. On 11.06.2007, Kari Mehto, Jugal Mehto and Budhan Tante met SI Indivar. They were having newspaper cutting regarding identification of articles of the deceased. They identified the wearing apparels, Chappal of the deceased which were shown to them by the police. They also identified the deceased from his photographs and stated that the aforesaid articles belong to Uma Tante. The aforesaid articles were duly sealed with the seal of 'IS' into a parcel and the parcel was taken into police possession, vide memo Ex. PH. Kari Mehto etc., aforesaid persons, also disclosed that deceased-Uma Tante had a quarrel with Surendar @ Bijli and Tribhawan, therefore, offence under Section 34 IPC was also added.