MOHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this common judgment, D.B. Criminal Appeal No. 586/2012 preferred by Mohan Lal and D.B. Criminal Appeal No. 585/2012 instituted by Chunni lal shall be decided together. Both the appellants were tried by the Court of Additional Sessions Judge No. 1, Chittorgarh. Vide the impugned judgment dated 19.04.2012, the learned trial court has held both the appellants guilty of the offence punishable under Sec. 302 and 201 IPC. Having convicted the appellants for the said offences, the appellants have been sentenced as under:--

(2.) Criminal litigation was set into motion on presentation of written report by Heera lal (PW-9) on 204.2008 before the SHO Police Station, Akola. In the written report, Heera lal stated that after reaping the crop of maize, he did not visit field. In the evening at about 6 P.M., S.H.O, Police Station Akola informed him that fencing of his field was burnt and burnt hair and bones were lying on the field. On this information, the complainant went to the field with the police and saw that half-burnt pieces of clothes, hairs of woman, human bones etc were lying there. Someone had killed a woman and burnt her body.

(3.) On the basis of said report, a formal FIR (Ex.P-68) was registered at Police Station, Akola and investigation commenced.