SHYONATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The dead-body of Mst. Sajni wife of Shambhu (PW-13) was found in the pasture land (charagah) near the medhbandi of Village Kania, Panchayat Samiti Masuda, Ajmer, along with her child.

(2.) The case of the prosecution, in nut-shell, is that two accused, namely Shyonath son of Kalu Gurjar and Kana son of Roopa Jat, residents of Rudrapura, committed rape upon Mst. Sajni on 08.05.1986 at 07:30 A.M. and thereafter caused her death by throttling.

(3.) Both the accused, namely Shyonath son of Kalu Gurjar and Kana son of Roopa Jat were charged for offences punishable under Sections 376 and 302/34 of the Indian Penal Code.