STATE OF RAJASTHAN Vs. RAMANAND

JUDGEMENT

(1.) The respondent was convicted by the Trial Court under Sections 302 and 201 Penal Code for having committed murder of his wife Anita and daughter Ekta and was sentenced to undergo life imprisonment for the offence under Sec. 302 and 3 years RI for that under Sec. 201 Penal Code in Sessions Case No.62 of 2000. In DB Criminal Appeal No.20 of 2002 preferred by the respondent, the High Court of Judicature for Rajasthan at Jaipur by its judgment and order dated 07.03.2006 acquitted him of the charges under Sections 302 and 201 Penal Code but convicted him under Sec. 306 Penal Code and sentenced him to undergo 5 years RI, which judgment is under challenge in this appeal by Special Leave.

(2.) On 21.09.2000 at about 9:11 p.m. a report Ext. D-1 was lodged by the respondent to the following effect:-

(3.) The aforesaid report was registered in the Case Diary and appropriate steps under Sec. 174 Crimial P.C. were taken by PW14 Tulsi Ram who at the relevant time was Incharge of Police Station Patan. On the next day at about 6:15 a.m. a written report Ext. P-2 was received from PW2 Rakesh Agrawal, brother of deceased Anita that his sister and niece were burnt to death; that his sister was being harassed for dowry and that the respondent and his family members were responsible for the deaths of his sister and niece.