STATE OF RAJASTHAN Vs. RAJU

JUDGEMENT

(1.) Instant Criminal Appeal has been filed by the State of Rajasthan against the Judgment dated 21.5.1996 passed by the learned Sessions Judge, Udaipur in Sessions Case No. 15/1993 by which the learned Trial Court acquitted the respondent Raju S/o Ramchandra from the charges levelled against him under Section 302 I.P.C.

(2.) As per brief facts of the case, PW-3-Mangi Lal, father of the deceased Manohar Lal lodged report Ex. P-3 on 12.11.1992 at Police Station Amba Mata in which following allegations were levelled:-

(3.) Upon aforesaid written complaint, S.H.O. Police Station, Amba Mata registered F.I.R. No. 275/1992 for offence under Sections 307 and 325 I.P.C. After registration of F.I.R., the Investigating Officer went on spot and prepared site plan of the place of occurrence. The injured Manohar Lal was taken to the hospital were he was declared dead. The postmortem of the body of Manohar Lal was conducted by the Assistant Professor cum Medical Jurist Professor G.L. Dad vide Ex. P-3 on 13.11.1992, thereafter, the body of deceased was handed over to Ramesh Chandra son of elder father of deceased Manohar Lal vide Ex. P-8.