BAJRANG LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal miscellaneous petition under Section 482, Cr. P.C. has been filed against the order dated 5-8-1997 passed by the learned Special Judge, SC/ST/(Prevention of Atrocities) Act, Merta in criminal revision No. 23/97/(14/95) Bajranglal v. State, whereby the order passed by the learned Civil Judge (SD)-cum-ACJM, Merta, dated 11-9-1995 in FR No. 13/88/(FIR No. 12/88) of Police Station, Jaswantgarh accepting the FR, was upheld.

(2.) Heard Mr. Ranjeet Joshi, learned counsel for the petitioner, Mr. D.D. Kalla, learned Public Prosecutor and Mr. Sandeep Mehta, learned counsel for the non-petitioners No. 2 to 5 (except non-petitioner No. 3 Chanda, against whom proceedings were abated on 23-1-2002 due to her death on 4-12-2000).

(3.) The facts of the case in brief are that one Suresh Kumar S/o Kanhaiya Lal submitted a report on 22/03/1988, alleging that on the day of occurrence at 6.a.m., his brother's wife Ranudevi (deceased) went to Nohra to take bath and started to boil water on "Chulha" and at that time, he was informed by Malchand Rathi about the fire and flame in the Nohra. He rushed to the Nohra and seen that Renu was lying in the burnt condition. He informed his mother and grant-mother and thereafter, went to call the doctor. On the date of incident at 8-15 p.m. Prakash, brother of deceased Renu, lodged the report of murder of Renu by her-in-law.