ANAND KUMAR SHARDA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The sole appellant faced trial in Sessions Case No. 69/2016 arising out of FIR No. 241/2015 registered with Pilani Police Station for offence under Sec. 302 IPC. By judgment and order dtd. 31/1/2018, the learned trial Judge found the appellant guilty for offence under Sec. 302 IPC and awarded Rigorous Imprisonment of life along with fine of Rs.10,000.00. In default of payment of fine further six months imprisonment was ordered. The aforesaid judgment and order are under challenge in this appeal.

(2.) Chanchal Sarda (PW.1) is wife of the appellant as well as informant of the case. According to First Information Report on 7/7/2015, she left her house at 6.00 AM to go to school where she was a teacher. At that time, the parents Jagdish and Kala Devi (both victim of murder) and husband of the informant (appellant) were at the house. At about 3.15 PM, the informant returned to her house and saw that the parents in law were dead. Blood had spread near the dead body, thereafter she phoned to the appellant but the phone was switched off, motor cycle of the appellant was also not at the house. The informant suspected that some unknown persons committed murder of the parents in law.

(3.) After completion of investigation, the police submitted charge-sheet against the appellant.