STATE OF RAJASTHAN Vs. RAM RAKH

JUDGEMENT

(1.) The appeal in hand preferred by the State under Section 378 (III) and (I) of the Criminal Procedure Code (hereinafter referred to as the 'Cr.P.C.') is directed against the judgment and order dated 04.11.1995 passed by the learned Additional District and Sessions Judge, Raisinghnagar (hereinafter referred to as the 'trial court') in Sessions Case No.32/92, whereby the respondents were acquitted of the charges under Section 306 of the Indian Penal Code (hereinafter referred to as 'IPC').

(2.) Mr. Ojha, learned Public Prosecutor, at the outset, informed that the respondent Nos.1 and 3 namely, Ram Rakh and Piroji (wife of Ram Rakh) have since passed away.

(3.) The case emanates from an FIR dated 27.07.1991, which came to be lodged by the complainant - Badri Prasad, who reported that at around 2:00 pm when he got from easing himself, he found that his wife Mewa Devi was lying dead.