NAZAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Nazar Singh assails judgment dtd. 21/2/2004 passed by learned Additional Sessions Judge, Panipat, wherein the trial Court while holding him guilty of having committed offences offence under Sec. 302 IPC and under Sec. 25 of the Arms Act,sentenced him as under:

(2.) The matter arises out of FIR No.144 No.144 dtd. 2/7/2002 registered at Police Station Matlaudha, Matla , under Ss. 302/120B IPC and 25/54/59 of the Arms Act at the instance of Mukhtiar Singh. The translated gist of Mukhtiar Singh's statement (Ex.PE) on the basis of which FIR was lodged reads as under:

(3.) After the aforesaid statement was recorded by PW PW-11 11 Rattan Singh, the same was sent to the police station for lodging formal FIR. PW PW-11 11 Rattan Singh proceeded to the spot and conducted inquest proceedings. Blood stained soil was lifted from the spot and was prepared into a parcel. Statements of witnesses were recorded.