DAL CHAND AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this order we will dispose of above numbered two criminal appeals. Appeal bearing No. CRA-D-245-DB of 2005 pertains to two persons, namely; Dal Chand and Abhay Singh, and appeal bearing No. CRA-D-312-DB of 2005 pertains to Ramesh Kumar, who all were convicted and sentenced life imprisonment under Section 302 read with Section 34 IPC in case FIR No. 84 dated 5.6.2004 registered under Sections 302/34 IPC at Police Station Ateli, District Narnaul.

(2.) The occurrence took place on 4.6.2004 somewhere at about 9.00 p.m. when the deceased Ishwar Singh had gone with the accused persons not to return thereafter, and at 6.00 a.m. on 5.6.2004, his body was discovered by Parbhati Lal, Lamberdar, who informed Badri Parshad brother of the deceased, whose statement was recorded at 1.45 p.m., resulting in the FIR Ex.PR/1.

(3.) The prosecution set up a case of the deceased being in the company of all the accused persons to consume liquor at home and thereafter, to proceed to have more in a nearby liquor shop, where after he did not return and was discovered dead in the morning.