KRISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellant - Krishan assails judgment dtd. 19/4/2005 and order of sentence dtd. 21/4/2005 passed by learned Additional Sessions Judge, Sonepat whereby learned Trial Court while holding him guilty of having committed offence punishable under Sec. 302 of Indian Penal Code, sentenced him as under: <IMG>JUDGEMENT_111_LAWS(P&H)4_2025_1.jpg</IMG>

(2.) The matter arises out of FIR No.144 dtd. 23/8/2001 registered at Police Station Murthal, under Sec. 302 of Indian Penal Code (Ex.PL), at the instance of Bijender Singh (PW-14) pertaining to death of Smt. Bala wife of Sat Narain, whose dead-body was noticed hanging from a tree on the morning of 19/8/2001 by one Narinder. The aforesaid Narinder reported the matter to the police on 19/8/2001 at 10:00 A.M. His statement (Ex.PA) as recorded by the police reads as under:

(3.) After the aforesaid information was taken down in writing by ASI Jagat Singh (PW-1), he alongwith accompanying police officials rushed to the spot, where a dead-body of a lady was seen hanging from a rope from a 'kikkar' tree. The dead-body was brought down. Inquest proceedings were conducted. The place of occurrence as well as the dead-body were got photographed. A pair of slippers found at the spot were taken into possession. The dead body was sent for post-mortem examination to the hospital. A rough site plan of the place of occurrence was prepared. Statements of witnesses were recorded in terms of provisions of Sec. 161 Cr.P.C.