KUNWAR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 57 of 2019 dtd. 26/4/2019, registered at Police Station, Parwanoo, District Solan, H.P. under Ss. 302, 201 and 34 of IPC.

(2.) The petitioner is in custody since 6/5/2019.

(3.) On 26/4/2019, police recovered a dead body from place called Kamli at Kaushalya Khud within the jurisdiction of Police Station, Parwanoo, District Solan, H.P., on the information provided by one Sh. Lok Bahadur. The case was registered vide FIR No. 57 of 2019 at Police Station, Parwanoo. On investigation, police found complicity of petitioner along with two others namely Amar Pal @ Bhanwar Pal and Naniya @ Raju for commission of offence. Police arrived at the conclusion that the petitioner and his other two co-accused had murdered Sh. Sheesh Pal S/o Sh. Shankar Pal. The dead body recovered by the police on 26/4/2019 was also stated to be that of Sheesh Pal S/o Shankar Pal.