LAWS(RAJ)-2015-5-190

SAGARMAL Vs. STATE OF RAJASTHAN

Decided On May 11, 2015
SAGARMAL Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) ON 1.8.2006, in the night at about 11:30 PM, the dead body of Vinod Kumar S/o. Sohan Lal (P.W. 11) was found near the field of Aasa Ram (P.W. 8). On 2.8.2006, in the morning at about 5:30 AM, Sohan Lal S/o. Kajju Ram (P.W. 11) presented a written report (Exhibit -P/12) before Anand Yadav (P.W. 14).

(2.) ANAND Yadav (P.W. 14) in the court stated that on the intervening night of 1st and 2nd of August, 2006, at 3:05 AM, he received a telephonic information from Head Constable, Bhanaram, In -charge of Police Post Khood that Sohan Lal (P.W. 11) appeared in the police post and informed that his son Vinod Kumar who went for doing labour work had not returned home. Therefore, Sohan Lal (P.W. 11) along with his another son Gopal searched for Vinod Kumar and had found his dead body near the field of Aasa Ram (P.W. 8). The above information received was noted in the Daily Dairy Register which has been proved on record as Exhibit -P/16. It will be apposite here to reproduce English translation of daily dairy entry (Exhibit -P/16) recorded on 1.8.2006 at Police Station Losal at 3:05 AM, as under: - -

(3.) AFTER receipt of information, Anand Yadav, SHO, Police Station Losal along with police party reached at Police Post Khood, where Sohan Lal (P.W. 11) along with his son Gopal, were present. After taking the complainant, Sohan Lal (P.W. 11), Anand Yadav (P.W. 14) reached at the spot. Sohan Lal (P.W. 11) at the place of occurrence presented the written report (Exhibit -P/12).