RAMESH CHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal under Sec. 374(2) Cr.P.C. (415 BNSS) has been preferred by the appellant Ramesh Chandra S/o Shri Shantilal against the judgment dtd. 14/11/2024 passed by the learned Additional Sessions Judge, Banswara, in Sessions Case No. 150/2019, arising out of FIR No. 300/2019, P.S. Sadar, District Bhanswara, whereby the accused appellant has been convicted for the offence under Sec. 302 of the IPC and sentenced to life imprisonment with a fine of Rs.100,000.00, and in default of payment of fine, further to undergo one year rigorous imprisonment.

(2.) Brief facts necessary for deciding the present appeal are that on 24/7/2019 at about 12.45 PM, the complainant-Jaalma son of Mavji Ninama, resident of Ajabaji Ka Gada, Godapada Vanala, submitted a written complaint at Sadar Police Station, Banswara. In the written complaint, it was stated that before 11 years, his daughter-Suka had been married to Ramesh Chandra son of Shantilal Goda, resident of Godapada Vanala according to their customs. From this wedlock, two sons were born, the elder aged 8 years and the younger aged 7 years. On 21/7/2019, his son-in-law Ramesh Chandra and daughter Suka had visited his house and returned the next day. On 24/7/2019 at about 9.30 AM, the ward panch informed him that his daughter Suka had been murdered and that her husband Ramesh was missing from home. The complainant, along with his family members, immediately went to the house of his daughter at village Godapada, where they saw the dead body of Suka lying inside the house in a pool of blood with grievous injuries on her face. In the said complaint, it was mentioned that his son-in-law Ramesh used to quarrel with Suka and often raised questions upon her character. He strongly suspected that Ramesh son of Shantilal, resident of Godapada Vanala had murdered his daughter.

(3.) On the basis of the above written report, a formal FIR No. 300/2019 (Exhibit P.15) was registered at Police Station Sadar, Banswara against the accused for the offences under Ss. 302, IPC.