STATE OF RAJASTHAN Vs. MOTU

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal, on behalf of State of Rajasthan, is directed against the impugned judgment and order dated 24th July, 1982 passed by Sessions Judge, Kota in Sessions Case No. 121/1981 whereby the accused respondent was acquitted from the charges levelled against him for the offences under Sections 302 and 201 IPC.

(3.) Briefly stated the facts of the case are that on 17th March, 1981 at about 10.00 A.M. a report in Rojnamcha was written at Police Station Anta, District Kota on the basis of oral report given by Chittarlal son of Dulilal that yesterday at about 5.00 P.M. he had gone to his another house. His wife came at the house and his son Ramdayal aged about 10-12 years was at his house. When he reached at about 6.00, then his wife told him that Ramdayal inflicted an injury on the girl of Motu by throwing a small stone and on this Motu gave threatening to their son. He also abused and tried to catch him but their son ran away. Chittarlal, his brother and other relatives have searched Ramdayal but he could not be traced out. He is a student of Class III, therefore, he be searched.