LAWS(P&H)-1989-9-64

ROOPI ALIAS ROOPA Vs. STATE OF HARYANA

Decided On September 19, 1989
Roopi Alias Roopa Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) THIS case relates to the murder of Smt. Bhagwati, whose deadbody was found lying burried inside the bara of Gurdip Singh of village Jalmana.

(2.) THE case of the prosecution is that Smt. Bhagwanti was murdered by Roopi and Geju alias Gurmej Singh and that the crime was committed sometime between 19th and 21st December, 1986.

(3.) THE prosecution case in brief is that Smt. Bhagwanti widow of Ram Dhari, deceased was seen alive by the neighbours on December 19, 1986 and it was on 21st December, 1986, that Smt. Chameli wife of Har Narain of the same village told Chandgi, Bhagwanti's husband's brother that she had not been seen since day before yesterday. On this Chandgi Ram alongwith his brother Jog Dhian went to the haveli of Smt. Bhagwanti, the main gate of which was found locked from inside and they both entered the haveli by means of a ladder and there found the bedspread on the cot and a quilt and a lid of box containing Haldi but they did not find Smt. Bhagwanti.