ANJU BALA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Trupti, a young lady of Jammu, was hopeful that only a teenager Tantrik Anju Bala could cure her incurable stomach disease. So when Anju asked her to visit Dholpur (Rajasthan) to perform puja in the temple of Bijasan Mata, she quickly agreed. On June 11. 1997 Trupti alongwith her husband Satpal and son Surendra reached Dholpur. Anju Bala, her brother Ranjit Singh and family friend Lavli Arun Singh also accompanied them. Thereafter on June 14. 1997 Trupti and Surendra were found dead lying in a pool of blood in the temple of Bijasan Mata. Dead body of Satpal was however not recovered. The three appellants were indicted before the learned Special Judge (Dacoity Affected Area) Cum Additional Sessions Judge, Dholpur for having committed murders of Trupti, Surendra and Satpal in Sessions Case No. 67/97. The learned trial judge vide judgment dated August 22, 2000 convicted and sentenced each of them under section 302/34 IPC to undergo imprisonment for life and fine of Rs. 10,000/- in default to further suffer rigorous imprisonment for three years. Against this judgment that the action for filing the instant appeal has been resorted to by the appellants.

(2.) The Police Station Kotwali Dholpur registered case No. 192/97 under section 302 IPC on June 14, 1997 after receiving oral report (Ex. P.1) of Ram Swaroop (PW. 1) who had seen the dead bodies in the temple. Inquest report Ex. P.3 was drawn. Ornaments and clothes of the deceased were seized vide memos Ex. P. 4 and Ex. P.5. Blood stained Khukhri and Katar found lying near the dead bodies were seized vide memo Ex. P5- Memo of site plan was drawn vide Ex. P-7 Autopsy on the unknown body of male aged 25 years was conducted vide Ex. P.26. The deceased sustained as many as eight antemortem injuries out of which two were incised wounds. The cause of death was Haemorrahage and shock caused by injury to left ventricles and left lung. Unidentified body of female aged 35 years was also subjected to post mortem. As per post mortem report Ex. P.27 following antimortem injuries were found

(3.) On June 16, 1997 Ashwani Kumar s/o Satpal inhabitant of Janipur (Jammu) lodged a missing report (Ex. P.79) with the In charge Police Chowki Janipur about his father Satpal, mother Trupti and brother Surendra. It was stated in the report that Satpal, Trupti and Surendra had gone to Rajasthan with Anju Bala, Ranjit Singh and Lavli Arun Singh. A few days ago though Anju, Ranjit and Lavli returned back but his father, mother and brother did not come alongwith them.