GOPAL @ GOPI @ BACHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Dungaram (PW-17) on 06.08.1991 at about 04:15 P.M. presented a written-report (Exhibit-P/16) before Ramdhan (PW-18), who was then posted as In-charge, Police Station Shahpura.

(2.) Ramdhan (PW-18) on the basis of above said written-report (Exhibit-P/16) recorded a formal First Information Report (Exhibit-P/17) bearing No.259/1991 at Police Station Shahpura District Jaipur Rural.

(3.) In the written-report (Exhibit-P/16), Dungaram (PW-17) stated that on 06.08.1991 at about 02:00 P.M. Ramswaroop came to his house and informed that the wife of Gopal in a sorghum (jawar) field has been murdered by causing incised injuries. Immediately, from his house, he came to the field and saw that Smt. Chhima was lying dead in the field. Her neck was strangulated with her loongari. Her neck and ears were having incised injuries. According to Dungaram (PW-17), incised injury was also present on the head of Smt. Chhima, wife of Gopal.