STATE OF RAJASTHAN Vs. TEG BAHADUR

JUDGEMENT

(1.) This appeal is directed against the final judgment and order dated 14.03.1997 passed by the High Court of Rajasthan at Jaipur in S.B. Criminal Appeal No. 487 of 1996 whereby the High Court allowing the appeal held that the evidence adduced by the prosecution is not reliable and on the basis of such weak and unreliable evidence, the guilt of the respondents-accused cannot be proved successfully.

(2.) The short facts giving rise to the appeal are as follows:

(3.) On 09.09.1994, at about 10.30 p.m. death of the deceased Suman took place in mysterious circumstances in the intervening night without assigning any logical or cogent reasons for her demise. Even before sunrise, the cremation ceremony was performed in a hasty manner without the parents of the deceased Suman being duly informed about the death of their daughter.