GOPAL LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal preferred by appellant Gopal Lal S/o Bheru Lal, by caste Pareek, resident of Gegas, Police Station Mandal (Bhilwara) is directed against the judgment and sentence dated 27.01.2004 passed by the Additional District and Sessions Judge (Fast Track) No. 1, Bhilwara in Sessions Case No. 154/2003.

(2.) The brief facts of the case are that on 09.01.2003 at 12.05 p.m. information was received by Pramod Sharma (P.W.20), Station House Officer, Police Station Mandal, regarding suspicious death of Bherulal S/o Chhoga Pareek.

(3.) After receiving the above information, P.W.20 Pramod Sharma went to Village Gegas where accused appellant Gopal S/o Bherulal presented a written report stating therein that in the evening of 08.01.2003 at about 4-5 p.m. his father Bherulal brought two oxen from 'Bada' to 'Gawadi'. At that time both the oxen started fighting with each other and his father intervened to stop them and during that he sustained injuries including the head injury. In the night his father slept at the residence and in the morning at about 5 a.m. he found that his father was dead.