- (1.) Two appeals bearing CRA-D-341-DB of 2009 and CRA-D- 385-DB of 2009 are being disposed of together as the appellants in both the appeals are aggrieved against the order of conviction and sentence dated 24.02.2009, vide which they were convicted for commission of offence punishable under Section 302 read with Section 34 IPC and sentenced to undergo RI for life with fine of Rs. 3,000/- each under Section 302 IPC and in default of payment of fine, to undergo RI for a period of six months. However, the period of detention during trial of the case was ordered to be set off while calculating the total period of sentence.
(2.) Hardip Singh, brother of deceased Smt. Ramesh @ Suresh wife of Jitender Kumar (appellant) lodged the formal FIR Ex.PA/1 alleging that he is an agriculturist by profession. They are five brothers and sisters, who are all married. His sister Suresh (deceased) was married in the year 2000 with Jitender Kumar (appellant) who was lateron recruited as a Constable in Haryana Police and was posted at Police Station, Bilaspur, District Yamuna Nagar, but was away to Madhuban for some police course and his sister was at home with her 5 years' old son Safal, living in quarter No.14 in Police Colony, Pansara.
(3.) On 22.11.2006, at about 8.00 a.m., he received information on telephone that his sister has died. His elder brother Johar Singh and cousins, namely, Mohinder Singh and Ram Kumar, both sons of Rati Ram and his father Dharam Singh came to her house in a private vehicle and found Suresh lying straight in bed covered with a blanket.;