GURMEET SINGH @ SONI & ANR. Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2015-8-283
HIGH COURT OF RAJASTHAN
Decided on August 05,2015

Gurmeet Singh @ Soni And Anr. Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Gopal Krishan Vyas, J. - (1.) Both the criminal jail appeals are filed by the life convict Gurmeet Singh @ Soni, Balkar Singh and Lakhvinder Singh against the judgment dated 24.4.2007 passed in Cr. Case No.4/2006 passed by learned Addl. Sessions Judge No.1, Sri Ganganagar by which all the three accused appellants were convicted and following sentence was passed for the offences committed by them:- JUDGEMENT_283_LAWS(RAJ)8_2015_1.html
(2.) It is also very important to observe that investigation against accused Kuldeep and Parmjeet was kept pending under Section 173(8) of the Cr.P.C.
(3.) As per the facts of the case the FIR (Ex.P/12) was registered at Police Station Chunagarh, District Sri Gaganagar upon the written report submitted by PW-17 Umesh on 13.1.2006. The complainant alleged in the FIR that he and one Radheyshyam (driver) both gone Jodhpur from Sirsa in Container No.909 NHR 38-C-8721 from where, on 6.1.2006 they loaded onion and left Jodhpur for Fazilka, Jalaladabad in Punjab. The deceased Radheyshyam was driving the vehicle and as per submission of complainant Umesh he was Assistant (Khalasi) upon the said vehicle. According to the complainant, on 7.1.2006 at about 5.30 pm when they reached near Sri Ganganagar they stopped the vehicle and drink tea, thereafter, at about 9O clock they took there dinner and waited for clearance of road. In the hotel there were 3-4 persons and after taking meal at about 9.15 pm again he drink tea and thereafter proceeded for Sri Ganganagar. As per the complainant in the vehicle only two persons were there and till they reached near canal in between way he was conscious but thereafter become unconscious and in the morning on 11.1.2006 when he became conscious he was admitted in the Government Hospital and police personnel's were there. The police personnel's informed the complainant that you were lying on a road near canal in unconscious condition from where they took him and admitted in the hospital. The complainant apprehended that in the hotel where they take dinner and tea, some intoxic medicine was given to them and due to the said intoxic medicine he became unconscious and probably the driver Radheyshyam was kidnapped by unknown person because he is missing.;


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