SATYA NARAYAN AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) AS per prosecution case, on 19th of November, 2003 at 02:00 A.M. in the Revenue Estate of Village Payali Road, falling within the jurisdiction of Police Station, Suket, in the land of Prem Lakhara, which was on lease with Aziz, the deceased and his wife Smt. Mutthobai (PW -7), five -persons trespassed into their house and committed dacoity. They took away Rs. 1000/ - from the pocket of Aziz and two silver bangles, Article -1 and Article -2, belonging to Smt. Mutthobai (PW -7), wife of Aziz.

(2.) ON the night of occurrence itself, Aziz died. Smt. Muthobai (PW -7) on the night of alleged occurrence at about 04:00 A.M. made an oral statement (Exhibit -P/30) before Devesh Bhardwaj (PW -16), who was then posted as Station House Officer, Police Station, Suket.

(3.) AS stated earlier, the criminal proceedings, in the present case, were set into motion, on the basis of oral statement (Exhibit -P/30) made by Smt. Mutthobai (PW -7) before Devesh Bhardwaj (PW -16), who was then posted as Station House Officer, Police Station, Suket.