TEK CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Tek Chand, Neki Ram, Ganesha, Surta, Veerbhan, Parkash, Shishpal @ Sainsi, Nanu Ram, Krishan and Nafe Singh @ Nafiya preferred this appeal assailing judgment dtd. 10/2/2005 and order dtd. 12/2/2005 passed by Additional Sessions Judge, Kaithal. However, Tek Chand and Ganesha having expired, the proceedings qua them stand abated. The trial Court while holding them guilty imposed sentence as under:-

(2.) The matter arises out of FIR No. 116, dtd. 2/7/2002, Police Station Siwan, District Kaithal, under Ss. 148, 302, 323, 324, 325, 149 IPC (Ex.PA/1), lodged on the statement/ruqa (Ex.PA) of complainant Ram Kala son of Mangat Ram. The translated gist of the FIR reads as under:

(3.) The aforesaid statement Ex.PA was recorded by ASI Roop Singh (PW-11) when he visited to the hospital upon receiving information regarding death of Mangat Ram. ASI Roop Singh conducted the inquest proceedings. Dead body of Mangat Ram was got subjected to post mortem examination. ASI Roop Singh (PW-11) along with other police officials visited the place of occurrence from where blood stained soil was lifted and sealed into a parcel.