SUGANA; KALI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In this cr. jail appeal filed by the accused appellant Ganpat Ram S/o Dulla Ram, the judgment dated 26.2.2007 passed by the learned Sessions Judge, Sri Ganganar in Sessions Case No.24/2006 is under challenged whereby the learned trial court vide impugned judgment convicted the accused appellant for offence under Section 302 IPC and sentenced him for life imprisonment with fine of Rs.2,500/- and in default of payment of fine of Rs. To further undergo three months simple imprisonment.

(2.) As per the facts on record, the complainant PW 1 Kani Ram submitted a first information report (Ex.P1/) at Police Station, Sadurlshahar on 7.3.2006 alleging therein that my sister Reshma Devi died 10 years back while living her daughter Santro with him. As per the complainant before 5-6 years, the marriage of Santro was solemnized with accused appellant Ganpat Ram. From last 6 months, my son-in-law Ganpat Ram and sister's daughter Santro were working as an employee at Balaji Brick Industry, Hathiwala. They were living in the premises of the said industry. The accused appellant Ganpat Ram was having suspicion upon character of Santro. Yesterday, some hot discussion took place in between Ganpat Ram and Santro, therefore, Santro sent him information that I have been threatened by Ganpat Ram that he will kill him. Upon receiving said information in the night at about 10-10.30 pm I went to the residence of Santro.

(3.) When I entered in the house, I saw that GanpatRam who was having Kassi in his hand and Santro was sleeping on the cot, at that time, Ganpat Ram was causing injury by the weapon Kassi upon her. When accused Ganpat Ram saw me there, gave threat that I will close your work today. Upon said threatening, the complainant ran away on foot from the place of occurrence and come back to the village Kheruwala.