JEPA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is an appeal preferred by the accused appellant Jepa Ram s/o Kanaji, by caste Heeragar, r/o Bhootgaon, against the judgment and order dated 28.08.2003 passed by the learned Addl.District and Sessions Judge, (Fast Track), No.1, Sirohi in Sessions Case No.79/2003.

(2.) The nub of the prosecution story as disclosed during the trial,is that on 03.04.03 at about 09.00 AM, when the Station House Officer of Police Station Barlut,reached the residence of Kana Ram at village Bhootgaon, the following story was reported (Ex.P/17) to him by Hakma Ram s/o Kanaji. Hakma Ram stated that he resided with his family at his Well in Bhootgaon. His father Kanaji and mother Puni Bai resided in their parental house, along with his brother Jepa Ram. Jepa Ram used to drink liquor excessively and often sold domestic articles from the house to purchase the liquor. Jepa Ram 's wife had left the house for this reason and had shifted to her maternal house. In the morning of 03.04.03, he was at his residence when his old father Kanaji came and informed him that Jepa Ram who had returned at around 12.00- 01.00 AM in the night, in a drunken state, had hanged his mother, after abusing her and when Kana Ram tried to rescue her, he inflicted blows on his body with a lathi.

(3.) Hearing that, Hakma Ram immediately rushed to the place of the incident and saw that his mother was lying dead. His father's age is 80 years and the age of the deceased mother was about 75 years. On the basis of Ex.P/17, first information report, a criminal case No.29/2003 was registered at Police Station, Barlut and the investigation commenced.