OM PRAKASH AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Prosecution case, in nut -shell is that Smt. Narbda (deceased) was married with Roopa (PW -6). Roshan (PW -11) is her son. On 18th of September, 2007 at 07:00 A.M. Smt. Narbda, as a result of injury caused by her brother, Omprakash (appellant No. 1 herein), as per the Post Mortem Report (Exhibit -P/54) had died on the very same day at 04:40 P.M.

(2.) Thus, in the present case, due to fatal injury caused by the brother (Omprakash), sister (Smt. Narbda) had died, and her husband, Roopa (PW -6) & her son Roshan (PW -11) have also sustained injuries in the alleged incident.

(3.) In the instant case, Prahlad (PW -15), Ramswarrop (PW -16), Omprakash, (appellant No. 1, herein) and Narbda (deceased) are real brothers and sister.