INDERJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE prosecution story in brief is as under :

(2.) THE prosecution in support of its case relied primarily on the ocular testimony of ASI Dharam Singh PW-1 and Inspector Raj Pal Singh PW-2 and also produced the other evidence essential to the prosecution.

(3.) THE trial court came to the conclusion that the evidence of the police officials inspired confidence and a conviction could be recorded merely on their statements that even otherwise, the Investigating Officer had made strenuous efforts to secure; the presence of an independent witness, though without success, that the discrepancies in the statements of the prosecution witnesses were trivial in nature and could be ignored; that the defence version was not probable as DW-1 Gurcharan Singh was the uncle of the accused, he was bound to depose in his favour and having held as above, convicted and sentenced the accused to undergo R.I. for ten years and also a fine of Rs. one lac and in default thereof to further undergo R.I. for five years more. Hence this appeal.