STATE OF H.P. Vs. NARESH KUMAR

JUDGEMENT

(1.) RESPONDENTS , numbering five, were charged with and tired for offences punishable under Sections 120-B, 302 read with Section 34 IPC, 201 read with Section 302 and 34 IPC for allegedly conspiring to kill one Ajit Singh and then murdering Ajit Singh in furtherance of that conspiracy and also destroying the evidence of murder.

(2.) IT was alleged by the prosecution that respondent Mohan Lal had a strong motive to kill the deceased, because there was a dispute between him and the deceased about a piece of land which he (respondent Mohan Lal) agreed to sell to deceased Ajit Singh, but lateron the respondent backed out and a litigation was going on between the deceased and said respondent Mohan Lal and two other respondents, namely Roop Ram and Sohan Lal, because Mohan Lal after backing out from agreement with Ajit Singh had been planning to sell the said piece of land to Roop Ram and Sohan Lal. Mohan Lal, Sohan Lal and Roop Ram allegedly engaged Naresh Kumar and Rakesh Kumar to eliminate deceased Ajit Singh.

(3.) POLICE was informed. A report was lodged with the Police by PW-2 Paras Ram, Pradhan of Gram Panchayat Shamroor, who was informed of the spotting of the dead body by one Devi Singh (not examined). During the course of the investigation, Police collected evidence with regard to the following circumstances: