KEVJI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Pramila aged about 20 years went for 'garba' dance in the night in village Bagidora which was also not only her parental village but in-laws house, but did not return thereafter. An information was also sent to the parents of Pramila through Meghji on 10-10-1994 at 3.00 pm. that Pramila is missing since 8-10-1994, whether she has come to the parental house or not. Thereafter both the parties searched for Pramila and her dead body naked and hacked in pieces was found floated in Tilwani Dam on 12-10-1994. An F.I.R. Ex. P/30 was lodged before the Station House Officer Kalinjara by Deveng, father of the deceased alleging inter alia that Kevji wanted to remarry and hence was maltreating Pramila and ultimately has done away with her and that naked and hacked pieces of the dead body belonged to his daughter Pramila.

(2.) In the F.I.R. Ex. P /30 not only Kevji, husband of deceased, but also Smt. Ganga, who was mother of Kevji and two sisters Smt. Manu and Smt. Amrit as also their husbands Narain Lal and Premji were also implicated. One Shamim Khan alias Tamulala was also implicated because he was hired to cut the dead body into pieces. After necessary investigations all these persons were charge- sheeted and ultimately convicted and sentenced by the trial Court not only under Section 302 but also under Section 120-B and 201, I.P.C.

(3.) Mr. Jain, learned defence counsel has took us into the oral and documentary evidence produced by the prosecution in the trial Court and tried to impress upon us that the guilt against these persons has not been proved to the hilt. On the contrary, Mr. Pareek, learned Public Prosecutor has supported the conviction and sentence awarded to the accused appellants.