SUNIL YADAV Vs. STATE

JUDGEMENT

(1.) Heard learned counsel representing the applicant appellant and the learned Public Prosecutor. Perused the impugned Judgment and the material available on record.

(2.) The appellant applicant herein stands convicted and sentenced as below vide judgment dtd. 15/10/2019 passed by the learned Additional Sessions Judge No. 1, Hanumangarh in Sessions Case No. 10/2017 (CIS No. 52/2017): <FRM>JUDGEMENT_148_LAWS(RAJ)1_2022_1.html</FRM>

(3.) The case involves triple murders of one Shri Shambhu Sharan Yadav and his children Deepak and Jyoti. The dead bodies of the three victims were found locked inside the House No. 2/133, Housing Board, Hanumangarh Junction where, Shri Shambhu Sharan Yadav resided with his wife Smt. Reema (the co-convict) and his two deceased children. The prosecution has come out with a case that Smt. Reema was involved in an extramarital affair with the appellant herein and that both conspired to kill Shri Shambhu Sharan Yadav and the two children and then absconded. When the foul smell started emanating from the house, the matter was reported to the SHO, Police Station Hanumangarh Junction who broke open the lock of the house and found the three dead bodies lying inside. An FIR No. 372/2016 was registered for the offences under Ss. 302, 34 of the IPC and investigation was commenced. After conclusion of investigation, the appellant Sunil Yadav and the co-accused Smt. Reema were charge-sheeted and finally, both were convicted and sentenced as above. The appellant, who is in custody since 30/7/2016, has approached this Court by way of this application under Sec. 389 Cr.P.C. seeking suspension of sentences awarded to him by the trial court.