DUNI CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner is an accused in case FIR No. 82 of 2015 dtd. 10/12/2015 under Ss. 364, 302, 376, 201 of IPC and Sec. 30 of the Arms Act, registered at Police Station, Dharampur, District Mandi, H.P.

(2.) The petitioner was arrested on 10/12/2015 and since then, he is in custody.

(3.) Petitioner has been charged with offence under Ss., 364, 302, 376, 201 of IPC and Sec. 30 of the Arms Act. The allegation against the petitioner is that he murdered his sister-in-law (wife's sister) after committing rape upon her. It is further alleged against the petitioner that after commission of murder, he disposed the body underneath a rock in the "Jungle".