RAJESH PANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal under section 374 of the Code of Criminal Procedure has been filed against the judgment and order dated 15th January, 2002 passed by the Additional Sessions Judge (Fast Track) No.2, Jaipur city, Jaipur in Sessions Case No. 94/1998, 1/2001 by which the accused-appellant has been convicted and sentenced for the offence under sections 302 IPC for imprisonment of life and a fine of Rs.1000/-, in default of payment of fine to further undergo three months rigorous imprisonment and under section 201 I.P.C. for three years rigorous imprisonment and a fine of Rs.500/-; in default of payment of fine to further undergo rigorous imprisonment for two months.

(2.) Briefly stated the facts of the Case are that on 8th July, 1997, B.D. Saxena (PW-2) submitted a written report before the S.H.O., Police Station Manak Chowk, Jaipur wherein it was, inter alia, stated that on reading a news item flashed in daily news paper 'Dainik Bhaskar' dated 10.6.1997 and 20.6.1997 in relation to arrest of accused-appellant Dr. Rajesh Panwar along with one constable as he was found involved in preparing forged certificates in relation to motor vehicles and by reading the said news, the complainant could know the reality of the accused.

(3.) It was also stated that in the end of March, 1991, the accused sent Ex.P9 envelope containing letter Ex.P7 along with Ex.P11 a photograph to his younger son at Bikaner informing him that he got married with his daughter Meenakshi in Arya Samaj. Thereafter, accused visited the house of the complainant on 7th April, 1991 and took his daughter Meenakshi with him. On insisting to hand over the documents in proof of marriage or to get the marriage registered, the accused did not pay any heed to that.