NATHU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal appeals have been preferred under Sec. 374(2) Cr.P.C. claiming, in sum and substance, the following reliefs:-

(2.) Since both the instant criminal appeals arise out of the judgment of conviction and order of sentence dtd. 31/10/2017 passed by the learned Additional Sessions Judge (Women Atrocities Cases), Bhilwara (Rs.Trial Court'), in Sessions Case No. 24/2012 (State of Rajasthan Vs. Nathu Lal & Anr.), therefore, the appeals have been heard together and are being decided by this common judgment.

(3.) As the pleaded facts and the record would reveal, on 10/8/2011, one Shankar Lal (complainant) lodged a Missing Person's Report (Ex.P-4) before the Reserve Centre (Aarakshi Kendra), Hameergarh since as per the complainant, the whereabouts of his mother were not known since 5/8/2011. It was stated in the said report that on 4/8/2011, the complainant's mother Ramu Devi left the Village, namely, Siyaar for Mangrop to purchase certain household articles around 11/12/0 a.m., and while leaving, it was told by her that she will be back by evening; however, when she did not return back, the complainant went to Mangrop to search for his mother and such search continued till the next day i.e. 5/8/2011; but since the mother of the complainant still remained missing, the aforesaid report was lodged.