PURUSHOTTAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant had faced trial in FIR No. 386 dtd. 10/9/2012, registered at Police Station Nainwa, District Bundi under Sec. 302 Indian Penal Code, 1860 (hereinafter referred to as 'IPC') and Sec. 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) FIR was registered on the basis of the statement of the complainant-Giriraj Meena recorded on 10/9/2012. Prosecution story, in-brief, is that on 2/9/2012 Kajod aged about 35 years, brother of the complainant and appellant-Purushottam were taking liquor in the evening. However, thereafter Kajod could not be traced. Complainant had lodged missing report of his brother Kajod. On 10/9/2012 police officials had brought Purushottam Soni. Complainant was informed that appellant had left the dead body of Kajod in the fields of Satayanarayan which was being cultivated by Sheoji Dhankar.

(3.) After completion of investigation and necessary formalities, challan was presented against the appellant.