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On 4th November 2010, Ravindra Singh Rana in afternoon, went to his friends place and imformed his famy that he would return on the next day i.e.05/11/2010, for Lakshmi puja.On 6th November,some people saw his dead body on Chamiyala Budakedkar Motor Road. Later on his father file complaint against few unknown person.
S.I Dinesh Singh with other police officers prepared investigating report,sketch of the body and sent a letter to CMO and R.I., they also took bloodstain and sealed the sample of the blood and gave it to forensic research, of District Hospital Burari. In the post mortem reports of District Hospital Burari, the following injuries were found on the person of the deceased 1-abraded contusion tnt on rt. Side upper part of forehead 4 cm x 3.0 cm-reddish in colour. On dissection, bone. The wound is fracture, on opening the skull monering are congested. Henetema tnt. On outer surface of rt. Surface hemorrhage 2-multiple brasion and contusion tnt. All over the body-reddish in colour. As per post mortem report cause of death is coma d/t A.M. Head injury No.1 caused by blow to hard and blunt object. On 14.11.2010 the ash of the bed sheet was recovered on the pointing out of accused Kripa Lal. Investigating Officer prepared site plan, recorded the statements of witnesses and after arrest of accused submitted charge sheet against them.
The investigating officer recorded the statements of witness and arrested the accused Kripa Lal and a charge sheet was made. The prosecution led oral and documentary evidence. On hearing the matter the Trial Court passed its judgment on 21.1.2013 and acquitted all the accused of the charges against them. The Court also passed certain directions which were evident from the operative portion of said judgment:
“All the accused are acquitted from the charge u/s 304 & 201 of IPC. All the accused are on bail, their bail bonds shall remain continue for a period of six months as per Section 437-A of Cr.P.C. if there is no appeal their bond shall be cancelled and sureties shall be discharged after expiry of a period of six month from the judgment. Further to ensure the free and fair investigation let a copy of this judgment be sent to Sri Satyavrat Bansal, Director General of Police, Government of Uttarakhand, Police Headquarter Dehradun and Mrs. Vinita Kumar, Principal Secretary, Home Affairs, Govt. of Uttarakhand, Dehradun to lodge a case against Sri Dhiraj Mani Baluni, Investigating Officer and PW-2 Mukesh Chauhan, PW-4 Ranbir Singh, PW-5, Vishal Singh Rana and PW-7 Ramesh Singh Rawat u/s 218 of IPC and Section 3(2)(ii) and (vii) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989."
The above judgement was then appeal against the State stating that the material was twisted or changed to confirm any advantage on the accused who are facing trial.But it was delayed by 164 days. High court hence refused and dismissed the appeal.
Special leave petition was then file in the Supreme Court in 2019 which held that it did not find any material that could have been twisted or changed and the case of the prosecution was based on circumstantial evidence and no full proof was given by the prosecutor. Hence, the Supreme Court allowed the appeal on above grounds and quashed the decisions of the Trial Court and the High Court.
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