STATE Vs. SURENDRA KUMAR

JUDGEMENT

(1.) The accused appellant Surendra Kumar @ Mandia has been convicted for the offences punishable under Ss. 450, 376 and 302 IPC and has been sentenced as below vide judgment dtd. 29/11/2021 passed by learned Sessions Judge, Hanumangarh in Sessions Case No.63/2021:-

(2.) Facts in succinct are noted hereinbelow:-

(3.) Banwarilal (P.W.1) lodged a written report (Ex.P/1) to the SHO, Police Station Pilibanga at the place of incident i.e., Village Dulmana, Tehsil Pilibanga on 16/9/2021 at 5.00 AM alleging inter alia that his sister-in-law Smt. Guddi Devi, aged 60 years, widow of Late Shri Rajaram, used to live alone in Dulmana. Shri Rajaram had expired 3 years ago. The couple was issueless. On 15/9/2021, in the night at about 10.30 PM, Smt. Guddi Devi came to the house of the first informant and complained that Surendra Kumar @ Mandia son of Banshilal Meghwal had come to her house with a malevolent intent and tried to outrage her modesty. She rebuked the accused on which, he snatched her mobile phone and ran away. Guddi Devi requested Shri Banwarilal to retrieve her mobile from the accused. The complainant replied that looking to the late hours, he would take remedial measures in the morning and that she should sleep in his house. Guddi replied that she had to keep an eye on her buffaloes and other animals and saying so, she went back to her house. In the night at about 1 O' Clock, Rajaram S/o Roopram Meghwal informed him that Surendra @ Mandia Meghwal had approached him in an inebriated condition and blurted out that he had killed Guddi Devi by strangulating her. On this, the informant, accompanied by Rajaram, Shyopatram and Sahdev went to the house of Smt. Guddi Devi and saw her lifeless body lying on a cot. It was alleged that Surendra Kumar had broken into the house of Guddi Devi in the night time with the intention to rape her and in this process, he strangulated and killed the lady. The dead body of Guddi Devi was lying at her house in Dulmana.