NARAYAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant herein has been convicted and sentenced as below vide Judgment dtd. 19/6/2014 passed by the learned Additional Sessions Judge, Banswara in Sessions Case No.194/2011: <IMG>JUDGEMENT_184_LAWS(RAJ)11_2022_1.jpg</IMG>

(2.) Being aggrieved of his conviction and sentences, the appellant has preferred the instant appeal under Sec. 374(2) Cr.P.C.

(3.) Brief facts relevant and essential for disposal of the appeal are noted herein below: The appellant and the deceased Smt. Nirma were married to each other about 5-6 years before the incident. Two children were born from the wedlock. The deceased had been complaining to her maternal relatives regarding strife with her husband, the appellant herein. An information was received by Keshav Lal on 9/3/2011 that his sister Nirma had been murdered. The family members reached the village of the accused where they saw the dead body of Nirma lying in the field. A Saree was tied around her neck in form of a noose. Grave injuries had been caused on her face and her teeth were dislodged. Numerous other marks of violence were noticeable on the dead body. From the field, they proceeded to the house of Nirma but no one was seen in and around the house. Clumps of hair, broken bangles and blood stains were seen all around the house, on the floor as well as on the walls. Police was informed. Keshav Lal submitted a written report (Ex.P/1) to the Police Station Garhi, District Banswara alleging that his sister had been murdered by Narayan and his relatives namely Bhoorji (father), Hui (mother), Nanu (brother), Laxmi (sister), Mani and Rama.