PRADEEP KUMAR Vs. STATE

JUDGEMENT

(1.) We have heard Mrs. Shameema Ali Mir, learned counsel for the accused-appellants, as well as Mrs. Seema Shekher, learned Government Advocate for the respondent-State, in extenso.

(2.) A bizarre tale of gruesome murder in which Bhagat Ram, a Cement Dealer, having a shop in Bazar at Ghagwal on National Highway, was eliminated by the appellants in order to wreak vengeance against Parkash Chand son of the deceased, who protested against the act of misdemeanour of the appellants after consuming liquor, which was taken as front by the appellants and they threatened to kill him.

(3.) Recapitulation of brief facts for the disposal of this appeal is necessary. The appellants are real brothers. They are Physical Training Instructors and posted in different Government schools. Pardeep Kumar, appellant, happened to be a tenant in the house of Ram Krishan, brother of the deceased, where both the other accused being brothers were frequent visitors. Whenever appellants were together they used to indulge in obscene acts after consuming liquor and showering abuses and causing annoyance to others. It was about 4/5 days prior to the occurrence, Parkash Chand, son of the deceased, objected to the obscene acts of the appellants and asked them to abstain from committing such act.