ROHTASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal under Sec. 374 Cr.P.C. has been preferred claiming the following reliefs:-

(2.) The accused-appellant laid a challenge to the judgment of conviction and order of sentence dtd. 19/4/2017 passed by the learned Additional Sessions Judge, Bhadra, District Hanumangarh, in Sessions Case No. 43/2015 (CIS No. 45/2015), whereby the present accused-appellant has been convicted and sentenced as below:

(3.) As the pleaded facts and the record would reveal, on 22/9/2015, one Mansingh (complainant) submitted a written report before the Police Station, Gogamedi stating therein that the complainant was working at Bhadra Gaushala and as usual, on the said date, he reached Gaushala at 7.30 a.m. It was further stated that on 18/9/2015, his father, namely, Rajendra went to sell the female camel (Utani) at Gogamedi; the complainant's mother Kalawati, wife Sunita were at the agricultural field; grandfather Sukhram was sleeping in the house, and at that time, the complainant's son (Tony), who at the relevant time aged 7 years was with the complainant's grandfather.