LAL CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Some cases baffle the Court, not because of their complex but on account of their simplicity.

(2.) Unfortunately, the Investigating Officer has not been examined in the instant case. The reason as per the prosecution is that on account of Inspector Surender Singh suffering fatal head injuries after he completed the investigation he went into a state of coma.

(3.) Process of criminal law was set into motion when on 22.11.2008 at 11.00 a.m. Naurang Lal P.W.-1, went to the Police Station, Bhanipura and gave a hand written report Exhibit-P1 informing therein that his sister Tulsi was married to the appellant and was blessed with two sons. The family was living together. The previous day i.e. 21.11.2008 at 8.00 p.m. he received information that appellant has murdered his son Subhash. On receiving the information he came to the village where his sister Tulsi resided. Tulsi informed him that she went to the field with her husband who parted company with her saying that he was going to attend an election rally. He came to the house where both sons were there. In the evening when she went to the house her son told her that their father had taken Subhash to the field with him. She went to the field and saw Subhash lying with blood oozing from his neck. She saw her husband sleeping at a little distance from where she lifted her son. She brought her son home.