STATE OF RAJASTHAN Vs. NARAYAN SINGH AND OTHERS

JUDGEMENT

(1.) This application is preferred to have leave to appeal the judgment dated 7.6.2014 passed by learned Additional Sessions Judge, Rajsamand in Sessions Case No.10/2013.

(2.) In brief, facts of the case are that on 18.7.2011 Shri Jalam Singh, Assistant Sub Inspector, Police Station Charbhuja, submitted a report to the Superintendent of Police, Rajsamand with assertion that on 16.7.2011 a written report was given at Police Station Charbhuja by Smt. Devabai stating therein that on 13.7.2011 at about 09:00 PM her son Narayan Singh left the house being telephonically called by Gordhan Singh and since then he has not returned. While making investigation on the report given by Smt. Devabai, the investigating officer Shri Jalam Singh received an information telephonically by Shri Dinesh Kumar Badala that Gordhan Singh disclosed him that he has killed Narayan Singh and buried his dead body in forest near Padasali turn.

(3.) On basis of the information given the investigating officer went to the place pointed out, recorded statement of Dinesh Kumar and also had talk telephonically with Gordhan Singh. Gordhan Singh informed him that he alongwith Hon Singh and Govind Singh killed Narayan Singh and buried his dead body at Padasali turn. On basis of the information aforesaid a dead body was recovered from Padasali turn.