RAJU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant herein has been convicted and sentenced as below vide judgment dtd. 19/7/2014 passed by the learned Special Additional Sessions Judge (Women Atrocity and Dowry Cases), Sri Ganganagar in Sessions Case No. 110/2013. He has filed the instant appeal under Sec. 374 (2) Cr.P.C. for assailing the impugned judgment:-

(2.) Brief facts relevant and essential for disposal of the appeal are noted hereinbelow.

(3.) On the basis of this report, FIR No. 318/2013 (Ex.P/2) came to be registered at the Police Station, Purani Abadi, Sri Ganganagar on 17/9/2013 for offence punishable under Sec. 302, IPC. Investigation was assigned to SHO Shri Devendra Singh (P.W. 11). The dead body was subjected to autopsy at the hands of Medical Jurist Shri Mukesh Kumar Bansal (P.W. 7), who issued a Postmortem Report (Ex.P/18), concluding that the cause of death was strangulation and also found Rigor Mortis present on the dead body at the time of the examination.