BABU RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) Both these appeals are being disposed of by a common judgment as these appeals arise out of a common judgment, passed by the learned Additional Sessions Judge, Sirmaur District, at Nahan.

(2.) These appeals are directed against the judgment, rendered on 03.01.2008, by the learned Additional Sessions Judge, Sirmaur District at Nahan, H.P., in Sessions trial No.9-N/7 of 2006/05, whereby, the appellants/accused persons have been convicted and sentenced as under:- <FRM>JUDGEMENT_171_LAWS(HPH)8_2014_1.html</FRM>

(3.) The, brief facts, of the case are that on 25.6.2005, Brij Lal Sharma, son of the deceased, lodged an F.I.R., with the police, to, the effect that on 21.06.2005, at about 11.00 a.m., two persons came to their house, in, a black Suzuki and submitted that they require a tractor, to, carry some goods. His younger brother, Neeraj Sharma, as, narrated therein, recognises these persons. At about 11.30 a.m., his father along-with the said accused persons, took the tractor, and, went away with them. The family members of the deceased searched for him, at all the probable places, yet he could not be found. He apprehends that both the aforesaid persons, with whom his father went with tractor, may have killed his father.