PAPU @ RAJVEER Vs. STATE

JUDGEMENT

(1.) On 10.3.1982 at 2.00 AM, Khillu was murdered in his residential house in Village Ujoli. His neck was severed by an incised weapon called "Fawali". Case of the prosecution is that Risal (PW.1) wife of the deceased in night at 2.00 AM was entering in her house when at that nick of the moment she saw four persons coming out of the house and one of them, present appellant Pappu @ Rajveer, was armed with a "Fawali". She thereafter entered into her house, saw the dead body of her husband and became unconscious.

(2.) To similar effect is the statement of Sheochand (PW.2), uncle (Chacha) of deceased Khillu.

(3.) It is further case of the prosecution that Ram Kanwar (PW.9) on hearing noise entered the house, met Risal (PW.1), wife of the deceased, and Sheochand (PW.2), uncle of the deceased, and thereafter went to lodge the report (Ex.P.4) to the police. The said report (Ex.P.4) was lodged at Police Station Kotkasim, District Alwar on 10.3.1982 at 3.15 AM. The report (Ex.P.4) is silent regarding the names of the assailants.