- (1.) The appellants have preferred this appeal challenging their conviction and sentence as ordered by the trial Court vide judgment/ order dated 6.3.2002/ 7.3.2002. Appellant Ram Babu @ Banti was convicted and sentenced for commission of offence under Sections 302, 394 read with 120-B of the Indian Penal Code, 1860 (IPC for short). Appellants Chander Pal and Sanjeev Singh @ Sanjay were convicted and sentenced for commission of offence under Sections 302, 394 read with 34 IPC.
(2.) Prosecution story was set in motion on the basis of the statement of complainant Vinod Kumar (Ex.PH) recorded by Inspector Jagbir Singh. Complainant, in his statement, stated that his father was running a hotel in Grain Market, Sector 26, Chandigarh. He was working in the said hotel from 10 pm to 8/9 am, whereas, his father worked in the hotel during the day time. On 21.7.1997, his father had left the hotel at about 10.30 pm for his residence in Sector 27-C, Chandigarh. On 22.7.1997, at about 10.30 am, his father did not reach the hotel, so he got tense. He went home and found that the door of the house was locked. He looked through the ventilator and saw that the household articles were lying scattered all around. His father did not reply to his call. Due to tension, he returned back to the Grain Market and narrated the incident to his neighbour Vishwadhar and his paternal uncle's brother Ashok Kumar. They returned back to his house and on the way they took a person along for opening the lock. When the said person opened the lock, they saw that all the articles in the room were lying scattered. They found the dead body of his father in the bathroom.
(3.) His father had injuries on his person. On the basis of the statement of the complainant formal FIR No.99 was registered at police station East U.T. Chandigarh under Sections 302/ 380 IPC.;