HANUMAN AND ANOTHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed against the order dated 24.9.2013, passed by learned Additional Sessions Judge No.2, Jhunjhunu, convicting the appellants for offence under sections 450, 302, 376(2)(g), 376(2)(d), 392, 397, 342, 316 and 323 IPC while acquitting them for the offence under section 307 IPC. They have been sentenced for each offence separately and, therein, life imprisonment has been inflicted for offence under sections 302, 376(2)(g) and 376(2)(d) IPC. For other offences, different punishments have been inflicted. Facts of the Case -

(2.) On 11.6.2011, an FIR was lodged by complainant Pawan Kumar son of Devkaran stating that at around 4.00 PM two persons visited my in-laws house and caused murder of mother-in-law-Ramjeevani. The information about the incident was given to him by one Sandeep Kumar on telephone. He went to the spot and found mother-in-law in the pool of blood. His sister-in-law was tied in other room.

(3.) The police registered FIR for offence under section 302 IPC and initiated the investigation. After investigation, they found the appellants involved in the crime only for offence under section 302/34 IPC but for offence under sections 376(2)(g), 450, 342, 307, 392 and 397 IPC hence charge sheet was filed. The court below then heard the matter for framing of charges and framed it for the offence under sections 450, 302, 376(2)(g), 392, 397, 307 and 342 IPC vide order dated 29.2.2012. The charge was then added vide order dated 3.4.2012 for offence under section 376(2)(d) and 316 IPC.