PRAKASH BHARTI Vs. STATE

JUDGEMENT

(1.) The appellant herein has been convicted and sentenced as below vide judgment dtd. 28/2/2020 passed by the learned Additional Sessions Judge, Bali, District Pali in Sessions Case No. 27/2012. He has filed the instant appeal under Sec. 374(2) CrPC 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, an enquiry was started. Body of Smt. Madhubala's body had been buried inside the house of her husband Prakash Bharti and was dug out and FIR No. 33/2012 (Ex. P/30) came to be registered at the Police Station Khinwada, District Pali on 2/4/2012 for the offences punishable under Ss. 302, 120B and 201 IPC. Investigation was assigned to SHO Shri Bhabhut Singh (P.W. 23). The dead body was subjected to autopsy at the hands of Medical Board, which issued a Postmortem Report (Ex. P/31), concluding that the cause of death of the victim was head injury and the probable time of death was between 3-6 months. The dead body was totally decomposed.