KANWALJIT SINGH AHLUWALIA,J. - (1.) Pooran son of Bhagwat (PW-3) submitted a written-report (Exhibit-P/6) before Satyaprakash (PW-14). Satyaprakash (PW-14) in the Court deposed that on 07.08.1987 he was posted as A.S.I. Police Station Pahadi District Bharatpur when Pooran (PW-3) appeared and presented written-report (Exhibit-P/6).
(2.) Pooran (PW-3) in the written-report (Exhibit-P/6) stated that on 07.08.1987 at around 11:00 A.M. he received an information from Dhanmat son of Soni and Gopal son of Pamati that his nephew, namely Ramchandra is lying dead in the field of Jalla situated at the jungle of Jhurjhuri and his neck has been severed. Pooran (PW-3) stated that upon receipt of such information, he along with co-villagers reached at the place of alleged occurrence and found that his nephew was lying dead and somebody in the evening of 06.08.1987 had committed murder of his nephew - Ramchandra. He further stated that his nephew on 06.08.1987 at around 07:00 P.M. had left along with accused-appellant - Jogendra Singh son of Dalip Singh, resident of Gadhi from the shop of Bhola Panwadi. It was further stated that as per information received, both had gone to the tea shop of Mohini and, there from they purchased 100 grams salty snack and had taken a tea. Thereafter, they went towards Bazar. The complainant stated in the written-report (Exhibit-P/6) that afterwards where his nephew had gone, he is not aware but he has been caused incised injuries.
(3.) On the basis of the above said written-report (Exhibit-P/6), a formal First Information Report (Exhibit-P/7) bearing No.97/1987 was registered at Police Station Pahadi District Bharatpur for offence punishable under Section 302 I.P.C.;