BHERON SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard at length.

(2.) It is alleged that the co-accused Kishore Singh cut the penis of Jugta Ram at the police station Barmer after keeping him in illegal custody for three days or so. The act is barbaric and there is no doubt in it, but Kishore Singh is not before me.

(3.) As per the prosecution story the victim Jugta Ram had developed illicit relations with the wife and daughter of the petitioner Bheron Singh and on his asking Kishore Singh, who is said to be his near relative, cut off his penis with a razor. Petitioner Bheron Singh has been arrested on the charge of 120-B IPC. So far petitioner Sumerdan is concerned, accusation against him is that he caught hold the victim while the co-accused Kishore Singh had cut the penis.