STATE OF RAJASTHAN Vs. DEVA RAM

JUDGEMENT

(1.) The State of Rajasthan has filed this appeal under Sec. 378 of the Code of Criminal Procedure against the judgment dtd. 27/2/1997 passed by the learned Additional Sessions Judge, Bali, (Rajasthan) (hereinafter referred as 'Trial Court') in Sessions Case No.14/1985, whereby the accused was acquitted from the charges framed for the offences under Sec. 302, 364 and 417 of the Indian Penal Code.

(2.) Succinctly stated, the facts of the case are that the complainant, namely, Mr. Hussain submitted a written complaint (Ex.P/39) on 14/5/1985 before the S.H.O., Police Station, Nana, District Pali, stating therein that on 11/5/1985, his nephew namely, Saleem and Harun who were engaged in the business of buying and selling goats, came to him and apprised that they have made a deal with Deva son of Neti Raika to buy 100 goats and asked the complainant to give them Rs.15,000.00. In the written complaint, it was further stated that he (complainant) gave a sum of Rs.15,000.00 to Saleem, the denomination whereof was; hundred currency notes were of Rs.100.00 and hundred currency notes were of Rs.50.00. Thereafter, his nephews went to Kothar, however, the complainant pleaded that he does not know as to whether the money was parted with Deva or not. Yesterday, i.e. on 13/5/1985 at about 09-10:00 in the morning Deva Raika came to Chamunderi and asked Harun and Saleem to give him consideration and take the goats. At that time, complainant was present there and Harun and Saleem left the place with Rs.15,000.00. For bringing the goats, Sabir S/o Faiz Mohd. and Mohan Bavri also accompanied with his nephews and they all boarded the bus at 12'O clock. Thereafter, the complainant waited for his nephews up till late night. The complainant further alleged that today, in the morning he enquired from Sabir and Mohan Bavri about his nephews, they apprised that yesterday Deva had taken them to Kambeshwar Ji Mahadev to bring goats. Sabir and Mohan Bavri also apprised the complainant that in the afternoon at about 02:00 pm they were made to sit at the boarder (dkadM+), whereas Deva took Harun and Saleem with him to bring the goats from ahead and both accompanied Deva. Thereafter, about about one hour, Deva Raika returned and there were blood stains on his shirt (dqrkZ) and the 'Lathi', which he was carrying. On being asked by them, Deva apprised that he has done away with two goats and offered blood to Mataji and Harun and Saleem were sent away with goats. They further apprised that thereafter they came to Kothar with Deva. Sabir and Mohan Bavri also apprised that they came home late at night despite Deva's refusal. The complainant further stated in the written complaint that since Harun and Saleem did not return with the goats up till morning, he got suspicious and started mounting search of his nephews with Musa son of Faiz Mohd., Sabir son of Suleman, Mohan Bavi, and Sabir in Kambeshwar Mahadev forest. During the search, they found the dead body of Harun, soaked in blood, lying under a tree on southern side of the temple, however, they could not locate Salim. It was further alleged that while leaving, Harun was wearing a ladies' wrist watch, however, the same was missing and there was no money in the pocket of Harun. Saleem was also wearing a wrist watch, whose whereabouts are also not known. The complainant stated in the written complaint that Deva had murdered his nephews by deceiving them for money and theafter they returned to Chamunderi from the forest. With these averments/allegations, the complainant gave the report for taking action against the culprit.

(3.) The SHO, Police Station Nana, on receipt of the aforesaid written complaint registered a case vide F.I.R. No.33/1985 (Ex.P/40) for the offences under Sec. 417, 364 and 302 of the Indian Penal Code. Thereafter, in pursuance of information furnished by the accused the dead body of Saleem was also recovered from the hills.