RATAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) RATAN Singh, the present appellant, as per the prosecution on 11.11.2005, at about 3:00 PM, had committed the murder of his elder brother, Puran Singh by causing injury on his head with an iron pipe. For causing the murder of his brother, Puran Singh, the present appellant Ratan Singh was tried by the court of Additional District and Sessions Judge (Fast Track) No.2, Dholpur. The said court convicted the appellant for the offence under Section 302 IPC and sentenced him to undergo life imprisonment and to pay a fine of Rs. 3,000/ -, in default thereof, to further undergo two year S.I.

(2.) IN the present case, the criminal proceedings were set into motion on the basis of written report (Exhibit -D/1) presented by Leelawati (P.W.1) widow of Puran Singh, before Jai Singh (P.W.15).

(3.) JAI Singh (P.W.15) in the court stated that on 11.11.2005, he was posted as In -charge, Police Station Bari. At 4:00 PM, Natthi Lal (P.W.2) son of Ramgovind Kushwah and Bhagwati Prasad (P.W.7) son of Ram Ballabh came at the Police Station and informed that Ratan Singh s/o Bhauna Singh Kushwah has caused murder of his brother and the dead body is lying at the spot. Upon the above information, the Investigating Officer, along with the police party reached at the village Hulasi Ke Pura, where dead body was lying and number of men and women had gathered. The blood was oozing out from the head injury. Leelawati wife of the deceased Puran Singh presented the written report (Exhibit -D/1), on the basis of which a formal FIR (Exhibit -P/19) bearing No. 465/2005 was registered at the Police Station Bari, District Dholpur.