LEELA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is directed against the judgment dtd. 10/2/1995 passed by the Addl. Sessions Judge, Banswara in Sessions case no. 325/1992, whereby, the appellant was convicted and sentenced as under: <FRM>JUDGEMENT_40_LAWS(RAJ)10_2023_1.htm</FRM>

(2.) The facts of the case, as revealed, inter alia indicate that Mohd. Ishaq, P.W.1, gave written report (Ex.P/1) at Police Station, Kotwali, Banswara to the effect that on 1/7/1992 at about 2.00 pm he along with his brother Mohd. Noor was filling mud in the 'Nala' situated in the field of Parkha Ram; at that time two girls went towards Ankaleshwar; after 20 minutes they heard cries, they felt that somebody might have caught the girls so they went to the hill and saw one girl was standing and another girl was tied to the tree, they went there and asked the girl as to what happened to the other girl tied to the tree, she replied that two boys of Aamli Kheda had killed her, she indicated her name as Leela and that deceased was Tara. They asked Leela to accompany them to police station, her conduct was abnormal. The police registered the case against unknown persons and started investigation. During the course of investigation, the appellant was arrested and ultimately challan was filed.

(3.) The trial court framed charges under Sec. 302, 364 and 394 IPC. On behalf of the prosecution as many as 11 witnesses were examined and the appellant recorded her statement under Sec. 313 Cr.P.C. After hearing the parties, the trial court by its impugned judgment dtd. 10/2/1995 convicted and sentenced the appellant as indicated above.