MOHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal has been filed by the accused-appellants against the judgment and order dated May 23/24,2000 passed by learned Additional Sessions Judge (I), Kaithal, whereby they were convicted for the offence punishable under Sections 302 and 201 read with Section 34 of Indian Penal Code (for short "IPC") and sentenced to undergo imprisonment for life for the offence punishable under Section 302 read with Section 34 IPC and sentenced to undergo rigorous imprisonment for five years each for the offence punishable under Section 201 read with Section 34 IPC. Both the sentences were directed to run concurrently.

(2.) FOUR accused, viz. Mohan Lal, Sat Parkash alias Satta, Kundan and Kaushalya were arraigned for trial. Out of them, Kundan and Kaushalya have been acquitted by the trial Judge.

(3.) ON March 1, 1994 Avtar Singh ASI (PW14) along with Dr. J.R. Jain of Forensic Science Laboratory (for short "FSL") reached village Jeetgarh. Sarpanch, Chowkidar and other respectables of the village were summoned and all of them then proceeded to the field of Roop Chand (PW11). Earth from the field of Roop Chand was dug. A coin (Exhibit P11) was found and taken into possession vide recovery memorandum (Exhibit PQ), which was attested by Rajiv Kumar, Sarpanch of village Jeetgarh (PW10). The rough site plan (Exhibit PKK) of the place of recovery of coin (Exhibit P11) was drawn.