LIYAKAT KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant Criminal Appeal has been filed by the accused-appellant Liyakat Khan under Sec. 374(2) Crimial P.C. against the jdgment dated 22.12.2005 passed by the learned Additional Sessions Judge No. Jodhpur in Sessions Case No. 1/2005 whereby the learned Trial Court convicted the accused-appellant for offence under Sections 302, 201, 293 and 499 I.P.C. and punished with following sentence, which reads as under: <FRM>JUDGEMENT_287_LAWS(RAJ)8_2015_1.html</FRM>

(2.) As per facts of the case on 10.11.2004 one Barkat Khan gave a written information at 9.45 A.M. to Police Station about death of Smt. Sugara. Upon said written information (Ex. P-24) the police registered an inquest report No. 14/2004 under Sec. 174 Crimial P.C. and commenced inquiry.

(3.) During the inquiry complainant PW-2-Ramjan, brother of deceased Sugara filed written report (Ex. P-2) at 3.30 P.M. on 10.11.2004 at Pipar City in which brother of the deceased Sugara raised suspicion and made allegation of murder against Barkat and present appellant Liyakat Khan. The police registered the F.I.R. No. 333 on 10.11.2004 and commenced the investigation.