KARUWA @ KALICHARAN & ORS Vs. STATE OF RAJ

JUDGEMENT

(1.) ON the intervening night of 22nd and 23rd November, 2006 Pappu son of Kalawati (P.W.2) was murdered in the jungle falling between village Baghar and Singawali. Pratap singh (P.W.1) brother of the deceased Pappu on 23.11.2006 submitted a written report (Ex.P.1) before the SHO, Police Station Rajakheda, District Dholpur wherein he stated that his brother Pappu was engaged in husbandry and grazing of goats and for grazing, his flock, he had built a Gher near the Bada of Natthilal. Pappu used to sleep at the Bada while guarding his flock. On 22.11.2006 Kalawati (P.W.2) had taken meals for his son Pappu and after she had served dinner to his son Pappu, she returned to her house. When Kalawati (P.W.2) had taken meals for her son, at that time Jawahar son of unknown, Kallu S/o. Sahab Singh and Karua S/o. Charan Singh were taking liquor alongwith Pappu and Kalawati had left Pappu with them. In the morning when children had gone to graze the cattle, they found the dead body of Pappu. They returned and gave information upon which complainant Pratap Singh (P.W.1) alongwith Laxman Singh (P.W.7), Madho Singh had gone to the spot and identified the dead body to be of his brother Pappu. A suspicion was expressed that Jawahar, Kallu and Karua had committed murder. Jawahar Singh is father -in -law of Karua.

(2.) ON the basis of written report (Ex.P.1) formal FIR (Ex.P.2) bearing FIR No.167/06 was registered at Police Station Rajakhera.

(3.) PRATAP Singh is not the witness of last seen. He has stated the fact regarding the last seen in the written report (Ex.P.1) on the basis of information relayed to him by his mother Kalawati (P.W.2).