PRITHVI RAJ & ORS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal is filed by the three appellants being aggrieved by the judgment of the Court of Additional Sessions Judge No. 1, Sriganganagar in Sessions Case No. 21/1989 dated 24.9.1990.

(2.) By the impugned judgment, the three accused appellants have been convicted as under : <FRM>JUDGEMENT_105_LAWS(RAJ)11_2007_1.html</FRM>

(3.) The prosecution was launched on the basis of the report lodged on 23.11.1988 at 1.45 P.M. by one Mohanlal at Police Station Sriganganagar. Mohanlal reported that his son Hanuman, aged 30 years was serving as truck driver of Truck No. RRC 7035 owned by Hanuman Bishnoi. He is serving there since two months. On the day, when he gets is turn, he did not come to the village and on the day he does not get his turn, he returns to the village. On 18.11.1988, the truck was to be loaded by cotton sacks and was required to go out with it. During the night when he did not turn up, the son of the truck owner Rameshwar and Prithviraj S/o Shankarlal were inquired by him about the whereabouts of Hanuman. At that time, Prithvi Raj informed that he Mahendra, Banwari Lal and one Sardar had taken liquor near Sukhadia circle. When the liquor started showing its effects, he returned home. Rest of them went where, he does not know. The first informant then came to his home village and there he inquired. Then he went to Ganganagar where he inquired from Prithvi Raj S/o Shankar Lal. It was reported that his son has been taken away by Pfithviraj, Mahendra and one Sardar and concealed somewhere.