SNEH PRASHAR,J. - (1.) Appellants-accused Satbir, Parmanand and Ramesh vide judgment of conviction dated 06.01.2010 and order of sentence dated 08.01.2010 were held guilty, convicted and sentenced to undergo imprisonment for life and to pay fine of L 10,000/- each for commission of offence under Section 302 read with Section 34 of the Indian Penal Code (for short "I.P.C.") and in default of payment fine to further undergo rigorous imprisonment for a period of one year each. It was ordered that the imprisonment already undergone by them during trial shall be set off.
(2.) Precisely, the story presented by the prosecution in its final report under Section 173 of the Code of Criminal Procedure (for short, "Cr.P.C.") are recapitulated hereunder:-
(3.) On 06.01.2008 at about 9:20 p.m., a telephonic information was received from Police Control Room, Jhajjar that an unknown person, who had scaled over the wall, was lying dead in the house of Ramesh son of Ram Karan, owner of Grind Mill (Chakkiwala). On receipt of information, Assistant Sub Inspector Satbir Singh along with official companions reached the house of Ramesh by means of official jeep bearing registration No.HR- 63A-2333 driven by EHC No.319 Baljeet. The dead body of a person was lying on a cot in the house. On verification, the name of the deceased was known to be Inder Parkash son of Rattan Lal Sharma, Caste Brahmin, resident of village Utloda. An information regarding death of Inder Parkash was given to his father and after some time Rattan Lal along with some other persons reached village Chhabili.;