PARAS RAM Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) This revision petition is directed against the judgment of acquittal rendered by learned Additional Sessions Judge (FTC), Gurgaon. This judgment is dated 26.02.2003.

(2.) Brief facts of the case are like this; that on 01.10.2001, on the statement of Ahmad, Ex -Sarpanch of village Gurnawat, FIR of this case was registered. Ahmad informed the police on 01.10.2001 that the ladies and children had gone to the forest and noticed one dead body of young man. Wahid and Jakir were left at that place to watch the dead body. At this information, ASI Om Parkash, had gone to the spot, obtained photographs from Basant Kumar, Photographer and also prepared rough site plan of the spot. He recovered blood -stained earth and after putting the same in a small box (dibbi), made into a parcel and sealed with the seal of 'OP'. One parna (safi Ex. P15) and a pair of chappal Ex. P13 and Ex. P14 lying near the dead body were also taken into possession. Parna was made into a parcel and sealed with the seal of 'OP'. All the sealed parcels as well as the pair of chappal were taken into police possession vide separate recovery memos. Inquest proceedings were completed. SI Anil Kumar, SHO of Police Station Tauru also came to the spot and verified the investigations.

(3.) On 02.10.2001, ASI Om Parkash, had gone to CHC, Nuh. Dharampal and Sita Ram PWs met the police party and identified the dead body as that of Rajender @ Pappu, son of Mangtu Ram, Pandit. The dead body of Rajender was got post -mortemed. Thereafter, dead body was handed over to Constable Devender Singh by the doctor. H.C. Devender produced the parcels of the clothes of deceased Rajender, sealed with the seal of 'MSR', to the police which was taken into police possession vide memo. Ex. PA/5. Later on, the dead body was handed over to family members of the deceased.