(1.) The Death Reference and Criminal Appeal are arising out of impugned judgment dtd. 5/3/2019 passed in Case No.400160/2015 whereby appellant was held guilty for committing the offences and sentenced as under :- <IMG>JUDGEMENT_116_LAWS(MPH)7_2022_1.jpg</IMG>
(2.) The case of the prosecution before the Court below was that on 9/6/2015 at around 1:30 P.M. in village Jhagraha, Police Station Amlai, District Shahdol, the appellant raped and murdered 12 years old girl in the vacant room of Kailash Kewat and tried to hide her dead body under the paddy straws.
(3.) To elaborate, on 9/6/2015 the family members of victim were taking rest in their house. The father of victim was sleeping. The younger sister of victim (P.W.3) was watching T.V. with the victim. The victim told her younger sister (P.W.3) that she is going to answer the call of the nature. When she did not return for quite sometime, (P.W.3) came out of the house and found that in the house of Kailash Kewat, there is a vacant room which is opened. Out of curiosity, (P.W.3) went in front of that door and found that appellant is trying to hide. Out of fear, she came back. Thereafter, family members started searching for the victim. During search at around 7:00 P.M., the uncle of deceased (P.W.5) found that the dead body of victim is lying on the floor of a room of Kailash Kewat (P.W.9). The said room was being used to keep paddy straws & chaff. The legs of deceased were covered by using a heap of paddy straws.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN