STATE OF HARYANA Vs. BAL KISHAN

JUDGEMENT

(1.) The deceased Krishan Lal a taxi driver, went missing from the bus stand Karnal on January 7, 1992. Kehar Singh went in search of him at bus stand Karnal on 9.1.1992 where Gulab Singh owner of Van No. DDV-8351 informed him that four young persons in their 20s had hired the taxi of Krishan Lal for village Dhumsi, Tehsil Indri, District Karnal. Then Kehar Singh along with Maha Singh Sarpanch of village Sangohi, Tahar Singh, Kuldip Singh (owner of taxi), Sumer Chand and Gulab Singh went to the village Dhumsi prior to the lodging of the report i.e. on 13.1.1992.

(2.) However, they could not get any clue about the whereabouts of Krishan Lal. Then on 13.1.1992, on reaching village Dhumsi, they were informed by Bachant Singh that a dead body was lying in his fields under the heap of Toria crop. Consequently, they went to the fields of Bachant Singh and identified the dead body of Krishan Lal. They further raised suspicion that the four young persons who had hired the taxi had murdered Krishan Lal.

(3.) On the basis of the aforesaid statement of Kehar Singh, FIR Ex.PS was recorded at Police Station Indri, District Karnal. Raj Kumar Station House Officer, visited the field of Bachant Singh at village Dhumsi, conducted autopsy on the dead body as Ex.PM/1. He lifted the blood stained earth and pair of shoes from the spot and converted the same into parcel. Besides recording the statement of Kehar Singh, he also prepared the rough site plan of the place of recovery of the dead body as Ex.PW.