CHUNA RAM & ORS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This order will dispose of the revision petition withdrawn from the court of Addl. Sessions Judge by order dated 2.5.1996 in S.B. Criminal Misc. Petition No. 261/96. The petition may be numbered in this court.

(2.) I have heard learned Additional Advocate General as well as learned counsel for the respondents.

(3.) Briefly stated on 14.9.1995 Sugan Singh filed a typed report to the effect that his son Tej Singh returned from Deedwana on 28.8.1995 after taking supplementary examination and stepped down at Khatu railway station at 10.00 P.M. Poorna Ram, Prabhu Ram, Rajendra Singh, Norta Ram and Prakash kidnapped him in a jeep. It was seen by Mohan Singh and Rewant Singh. When Tej Singh did not reach back home a search was made by the relatives and it was fruitless. One day his bag was found at Chhoti Khatu railway station. A case was registered under Sec. 147, 364 and 365, IPC. On 25.12.1995 dead body of Tej Singh was recovered from a well at the instance of some accused persons. Then offence under Sec. 302, IPC, was added, After investigation, challan was presented against Ram Niwas and Chuna Ram on 12.3.1996 under Secs. 147, 364, 365, 302, 201 and 120-B, IPC. Chargesheet against other co-accused persons was filed on 26.3.96.