HEERA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEERA Lal S/o. Chiman Das along with his wife Usha and daughter Gunjal (P.W.3) aged four years, was residing at House No. 64/187, Mansarovar, Jaipur. Ramchandra (P.W.1) father of the deceased Usha was also residing at Jaipur his address being House No. 12/182 at Malviya Nagar, Jaipur. The case of the prosecution is that on the night of 16.4.2007, the accused -appellant Heera Lal, at his house had murdered his wife Usha by giving merciless beating with glass bottle, lathi and stone etc. It is a case where father Ramchandra (P.W.1), Suresh Kumar Manwani (P.W.2) have not only deposed that the deceased Usha was harassed by her husband being of suspicious in nature, but the neighbours of the accused appellant Heera Lal have also deposed in the court that after hearing shrieks coming out of the house they had informed police at No. 100 and on arrival of police they entered into the house alongwith the police and apprehended the appellant Heera Lal at the place of occurrence itself. The dead body of Usha was lying inside the house and Gunjal (P.W.3) daughter of the appellant aged four years was also standing nearby and her hands and clothes were also stained with blood.

(2.) TAKING above facts into consideration, the court of Additional Sessions Judge (Fast Track) No. 2, Jaipur City Jaipur, which tried the appellant, vide impugned judgment dated 24.5.2008, pronounced the appellant guilty of offence under Section 302 IPC and sentenced him to undergo life imprisonment and to pay a fine of Rs. 5,000/ -, in default of payment of fine to further undergo six months S.I.

(3.) RAMCHANDRA (P.W.1) on 16.4.2007, presented a written report (Exhibit -P/1) before Veer Singh (P.W.20), who was then posted as SHO, Police Station Mansarovar, Jaipur.