DILBAG SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellants herein assail judgment dtd. 20/11/2004 passed by learned Sessions Judge, Karnal vide which appellants namely Dilbag Singh, Shamsher Singh and Ravinder Singh have been held guilty and sentenced as under:

(2.) The matter arises out of FIR No.419, dtd. 17/9/2003 registered at Police Station Assandh, under Ss. 302/307/4 of Indian Penal Code and Ss. 25/27 of Arms Act, lodged at the instance of Yashvir Singh (son of deceased Ranvir Singh), wherein it is alleged that on 17/9/2003 when he alongwith his brother Yudhvir Singh and his father Ranvir Singh (deceased) was returning home from their fields on a motorcycle, they were waylaid by his two uncles namely Dilbag Singh and Ravinder, who were accompanied by Shamsher Singh. Dilbag Singh and Ravinder were carrying country made pistols, whereas Shamsher Singh was carrying a double barrel .12 bore gun. Dilbag Singh fired 4 shots from his pistol hitting complainant's father on his neck, chin, chest and below his left armpit. Ravinder Singh also fired 3 shots at complainant's father hitting his left arm, waist and below right shoulder. When the complainant and his brother raised alarm, the accused rushed towards them as well. Shamsher Singh fired a shot in the air with his double barrel .12 bore gun. However, the complainant and his brother managed to save themselves by running towards the paddy fields. The accused thereafter went away on their motorcycle leaving complainant's father dead at the spot. The complainant alleged that there was a dispute over land amongst them and his uncle Dilbag Singh on account of which Dilbag Singh, Ravinder Singh and Shamsher Singh had murdered his father.

(3.) Immediately after lodging of the FIR, the police reached at the spot and photographed the place of occurrence, lifted blood stained soil, a shoe of the deceased and also took into possession the motorcycle on which the deceased and complainant were riding. Inquest proceedings were conducted. The dead body of deceased was taken to hospital and was subjected to post-mortem examination.