RAJENDER KUMAR BATRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Though CRM No. 2136 of 2017 was listed for suspension of sentence, but learned counsel for the appellant requests to argue the main appeal.

(2.) The present appeal is instituted against the judgment dated 25.11.2014 and order dated 27.11.2014 rendered by Additional Sessions Judge, Kurukshetra, in Sessions case No. 84 of 2014, whereby appellant Rajender Kumar Batra was charged with and tried for the offence punishable under Z. He was convicted and sentenced under Sec. 302 Penal Code to undergo imprisonment for life and to pay a fine of Rs. 5,000.00 and in default of payment of fine, to further undergo simple imprisonment for six months. He was also convicted and sentenced under Sec. 201 Penal Code to undergo imprisonment for a period of six months and to pay fine of Rs. 1,000.00 and in default of payment of fine, to further undergo simple imprisonment for a period of one month. Both the sentences were ordered to run concurrently.

(3.) The case of the prosecution in a nutshell is that complainant Sukhjeet Singh was resident of village Sharifgarh. He was an agriculturist by profession. On 16.7.2013 at about 6.00 P.M. he and Balbir Singh son of Madho Singh were going from their village to Power House, Dhola Majra. When they reached about half a kilometer from village Sharifgarh, a car bearing No.DL-10CB-4739 was found. The engine was on. When they opened the driver's window of the car, a young man was found on the driver's seat. There were burnt marks on his body. Police was informed. Statement of Sukhjeet Singh was recorded on the basis of which FIR was registered. The body was sent for post-mortem examination. Investigation was completed and challan was put up after completion of all the codal formalities.