RAMAVTAR AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By filing instant criminal appeal under Sec. 374 Cr.P.C., the accused appellants have challenged the Judgment of conviction and sentence dated 7.9.2002 passed by learned Additional District & Sessions Judge (Fast Track) S. No. 2 Dholpur (for short the 'learned Trial Court') in Sessions Case No. 156/2001, whereby it convicted and sentenced the accused appellants as under:

(2.) Brief facts of the case are that the complainant Kamal Singh on 1.12.1999 lodged a written report Ex. P4 at PS Kanchanpur to this effect that his daughter Suman on 11.5.1999 with Ramavtar and in the marriage he gave Rs. 1 lac cash, other domestic items, golden and silver ornaments were also given. He further stated that the accused demanded motor -cycle. He sent his daughter on 23.11.1999 with Ramavatar along with items of Rs. 10,000/ - and at this time the demand of motor cycle was raised. He further stated that Manoj Singh Parihar, Mahadev Singh and Behnoi of Ramavatar warned that if the motor cycle is not given then it will not be good. It is alleged that in the night of 29 and 30.11.1999 Ramavatar Singh Panmar, Bacchu Singh, wife of Bacchu Singh, Mahadev Singh, Manoj Singh, Tetal Singh, Smt. Longa committed murder of Suman and performed her funeral. It is stated that on 30.11.1999 he sent Shiv Kumar Singh and Satyendra Singh to meet his daughter then he came to know about the murder of his daughter.

(3.) The police after investigation submitted challan against the accused appellants for the aforesaid offences.