PRATAP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) CHALLENGE in this appeal is to the judgment dated February 27, 2003 of the learned Additional Sessions judge (Fast Track) Hindaun City, District karauli, whereby accused appellant Pratap alias Pradhan was convicted and sentenced for the offence under Section 302 of the Indian Penal Code to suffer imprisonment for life and fine of Rs. 1000/-, in default to further suffer additional rigorous imprisonment for three months.

(2.) BRIEFLY stated, the prosecution case is that on 28-3-2001 at 7. 05 p. m. a telephonic message was received at police station sadar, Alwar wherein it was informed by ramaswaroop Gurjar R/o Khedli that Smt. Ram Rati had been murdered by her husband Pradhan in the day, so necessary action be taken in the matter. On the aforesaid message, the police party headed by sub Inspector Nohbar Singh proceeded to the place of occurrence. On arrival at village Khedli at 8. 30 p. m. , the informant ramswaroop Gurjar presented a written report wherein it was stated that on 28-3-2001 when he returned from Hindaun in the afternoon, he was informed by Fattey, Jai singh, Rambala and Chouthi Lal that in the day at about 3 to 4 p. m. , Pradhan had murdered his wife Ramrati while they were cutting wheat crop in the field and that he had already informed about the incident to the police on telephone. On enquiry, the informant further informed that the dead body of deceased Ramrati was already cremated. This report was sent to the police station where a case under Section 302/201, IPC was registered on 28-3-2001 at 9. 15 p. m.

(3.) THE investigation commenced and after collecting necessary evidence, the police filed charge-sheet in the Court.