PAWANI KUMARI @ PAWANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal appeal has been filed by the appellants under Section 374 (2) Cr.P.C. challenging the judgment dated 13th January, 2016 passed by Addl. Sessions Judge, Bali Camp Desuri, District Pali, in Session Case No.30/2008 by which the trial court convicted the appellants for offences under Sections 302, 307, 302/34, 307/34, 323 & 341 of IPC and following sentence was passed against the appellants:

(2.) Succinctly stated, the facts of the case are that PW.4- Yasinudeen, submitted a written report (Ex.P/5) at Police StationRani, in which following allegations were levelled by him, which reads as under: -

(3.) Upon the aforesaid written report submitted by the complainant PW.4 Yasinudeen, formal F.I.R. No.77/2008 was registered at Police Station- Rani, District Pali, initially for offences under Sections 341, 323, 324, and 307/34 of IPC against the accused, Ramesh Kumar, Kanhaiyalal, Jitendra Joshi and Smt. Pawani Kumari @ Pawani, however, after death of Rustam (complainant's son) Section 302 IPC was added.