RASHPAL SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Appellant has filed the appeal challenging the judgment/order dtd. 10/7/2019 passed by the trial Court, whereby he was convicted and sentenced as under:- <FRM>JUDGEMENT_28_LAWS(HPH)3_2023_1.html</FRM>

(2.) Prosecution story, in brief, is that on 2/5/2017, informant Vishal Chandel had gone to Village Khurwari for harvesting the Wheat crop. Ganga Dei had taken Darats from the informant about 2-3 days prior to 2/5/2017. Since the Darats were required by the informant, he was sent by his aunt, to the house of Ganga Dei, to bring the same. The door of the house of Ganga Dei was lying closed. Informant knocked at the door, but it was not opened by anyone. After climbing on the drum kept by the side of the door, informant saw that Ganga Dei was lying naked below her chest with injuries on her head and body. Informant informed his uncle Khem Chand in this regard, who in turn informed the Gram Panchayat and the Police. Formal FIR No.100, dtd. 2/5/2017, was registered at Police Station, Ghumarwin, District Bilaspur, under Ss. 302 and 460 IPC.

(3.) Inspector Sher Singh along with other Police officials, on receiving the information about the murder, reached the spot and found that the house of Ganga Dei was lying locked from inside for the last 2-3 days. Forensic team along with dog squad were called to the spot. Thereafter, with the help of villagers, the door of the house of Ganga Dei was opened. Forensic team preserved the evidence and handed over the same to the Police. Photographs of the spot were taken. The dead body of Ganga Dei was sent for postmortem examination and thereafter the dead body was handed over to the family members of the deceased.