RUKMA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The revisionist, by way of this revision petition has assailed the order of Additional Sessions Judge dated 14.12.2010, whereby her application under Section 319, Cr.P.C. seeking summoning Nancha Ram and Lilu Ram for standing trial, had been rejected.

(2.) Heard the learned counsel for the revisionist as also learned Public Prosecutor for the State non-petitioner.

(3.) Before averting to the point in issue in this revision, I feel necessary to briefly look into the facts of the case. The facts in brief are that on 6.2.2010 the revisionist lodged a report-Exhibit P15 at Police Station Neem Ka Thana (Sikar) against five persons namely, Hira Lal, Mohar Singh, Ranveer Jat (son of Kaluram), Nancha Ram and Lilu Ram, for committing the murder of her husband Birdhi Chand and destroying the evidence by throwing his body in the well.