(1.) Dead body of Sarwan Singh (deceased) was recovered on 15.6.2009 from the dry well owned by certain private persons. On 19.6.2009, member of the family of the deceased lodged a missing report, without raising any finger of suspicion against any one. Since investigation did not reveal involvement of any person in the crime, as such, untraced report was filed in Court.
(2.) Hence, during the course of investigation of another crime, in relation to which FIR stood registered at Police Station, Nalagarh, present accused Jitender Kumar and his co-accused Taranjit Singh, on 18.6.2010, while in custody, made a confessional statement of having murdered the deceased with swords and thereafter dumped the body in the well. Such information came to be passed on to Police Station, Una, having jurisdiction of the place from where initially the dead body was recovered and also accused ordinarily reside. Accused came to be arrested by the police officials of Una and during their custody, made disclosure statements, leading to discovery of the purse of the deceased and weapon of offence, i.e. swords, so concealed by them.
(3.) Investigation revealed dual motive of crime:
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