GOPAL LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In this criminal appeal filed under Section 374 Cr.RC., the appellant Gopal Lal S/o Shankar Lal, has challenged the judgment dated 17.11.2015 passed by learned Special Judge, NDPS Act cases, and Additional Sessions Judge, Jhalawar in Sessions Case No. 43/2014 whereby the appellant was convicted for the offences under Section 302 IPC and following sentence was passed against him. 302 IPC Imprisonment for Life along with fine of Rs. 10,000/-. in default of payment of fine, to further undergo one year rigorous imprisonment.

(2.) Briefly stated, the facts of the case are that on 19.3.2014, complainant Devilal filed a written report before the S.H.O. Police Station-Pidawa, Village Gelana alleging therein that his daughter-Rekha Bai got married to Gopallal-present accused. He was informed by one Bagdi Ram that Gopallal killed his daughter by giving axe blow and her dead body was lying in her house. The said information was given by Mangilal S/o Shankar Lal to Bagdi Ram. The complainant along with his wife Radha Bai and one Bhagwan Lal immediately went to village Gelana. The dead body of his daughter was lying in her residential house.

(3.) Upon the aforesaid written report, F.I.R. No. 69/14 was registered at Police Station Pidawa on 19.3.2014 for the offence under Section 302 IPC. The police after investigation has filed charge-sheet against the accused for the offence under Section 302 IPC in the court concerned.