MANGAL GIR Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) THE present appeal is directed against the judgment dated 18.7.1998 and the order dated 20.7.1998 passed by the learned Additional Sessions Judge, Ambala, whereby the accused/appellant has been convicted under Section 302 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life and pay a fine of Rs. 2000/ -and in default of payment of fine to further undergo rigorous imprisonment for one year.

(2.) THE brief facts of the case stand reflected in para 2 of the impugned judgment, which are reproduced as under,

(3.) THE accused made a disclosure statement in the presence of Prithvi Singh, Sarpanch, PW13 and ASI Badlu Ram, PW14 that he had kept concealed a Kamandal and Parna blood stained in the courtyard of Shivji Temple at Village Taprian under the dry grass. In pursuance of the disclosure statement, the articles i.e. Kamandal and Parna were recovered. Recovery memo (Exhibit PF) of the articles recovered in pursuance of the disclosure statement of the accused was prepared by SI Arun Kumar. Rough site plan was prepared.