GAJINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been filed against the judgment of conviction and order of sentence dated 01/3/6/2004 passed by the Additional Sessions Judge (I), Faridabad.

(2.) The instant FIR came to be registered on 28/12/2002. The accused-appellant/Gajender @ Lambu came to be convicted vide judgment of conviction and order of sentence dated 01/3/6/2004. The present appeal against the judgment of conviction and order of sentence was filed on 3/8/2004. The matter has come up for final hearing now after almost 23 years of the registration of the FIR.

(3.) The prosecution case is that Ramesh-deceased had been a student of 10th standard and on account of his father Amar Singh having gone to his native village in Uttar Pradesh, he was all alone at his house situated near the house of his complainant uncle Bhola Singh who statedly received information at about 10.00 a.m. on 28/12/2002 that the said Ramesh was lying dead at his house. Upon his visiting the house of Ramesh, he noticed the dead body of Ramesh lying on a cot in the Varandah with a belt around his neck. He suspected the involvement of the relatives of one Neetu, daughter of accused Lambu alias Gajender with whom Ramesh allegedly had an illicit relationship.