STATE OF RAJASTHAN Vs. SURESH

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record and the judgment passed by the learned Sessions Judge, Bharatpur, dated 22nd Dec., 1979, by which the accused respondents were acquitted by the trial court.

(2.) Prosecution case is that one Mukut Bihari, has lodged the first information report and submitted that his sister Heera Devi, was married to the respondent No. 1, namely Suresh Chandra, and she was murdered by sprinkling petrol. There is no connecting evidence in this case.

(3.) Learned counsel for the State, submits that it is a case in which the murder has been committed by the husband in the house at night as such no other evidence can be made available. The case rest upon the service namely the motive for the commission of the crime and the commission of the crime in the night at house.