NARESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has arisen out of the judgment of conviction and order of sentence dated 26.07.2017 passed by the Additional Sessions Judge, Palwal, vide which the appellant has been convicted under Section 302 IPC and sentenced to undergo life imprisonment and to pay a fine of Rs. 10,000/- in case FIR No. 244 dated 28.07.2015 under Section 302 of Indian Penal Code, 1860 (for short 'IPC') registered at Police Station Chandhut.

(2.) As per the prosecution case, a telephonic information was received in the Police Station regarding death of Satbir as his body was lying in the mortuary of G.H. Palwal. Statement of Ravinder son of Satbir (deceased) had been recorded that on 27.07.2015 at night, Satbir went to sleep at the tubewell in the fields and that in the morning, he saw that his father had been murdered with sharp edged weapon by Partap, Hansha, Dev Raj, Amar Chand and Naresh. On the basis of the said statement FIR in this case was registered.

(3.) After completion of investigation, challan was presented in the Court.