PAWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellants Pawan Kumar and Satya Narain assail judgment dtd. 3/5/2005 passed by learned Additional Sessions Judge, Narnaul, whereby they have been held guilty for having committed offences punishable under Ss. 302, 201 read with Sec. 34 of Indian Penal Code and stand sentenced as under:

(2.) The matter arises out of FIR No.302 dtd. 6/11/2000 registered at Police Station Mahendergarh, under Ss. 302/201/34 of Indian Penal Code (Ex.PF/2) lodged at the instance of statement of complainant Jagdish Parshad. The translated gist of his statement (Ex.PF) reads as under:

(3.) Consequent upon recording of aforesaid statement, Sub Inspector Jarnail Singh went to the Pump House, Pathera. The dead body was taken out of the canal and was got photographed. Inquest proceedings were conducted. The dead body was sent for post-mortem examination. A rough site plan (Ex.PT) of the place of occurrence was prepared. Statements of witnesses were recorded.