KRIPA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Vide this order above mentioned four appeals would be disposed of.

(2.) Appellants had faced trial in FIR No. 203 dtd. 25/5/2012 registered at Police Station Nagar, District Bharatpur for offence under Sec. 302, 201/34 Indian Penal Code, 1860 (hereinafter referred to as 'IPC').

(3.) FIR in the present case was registered on the basis of report lodged by Bhagwan Sahay on 25/5/2012. It was the case of the complainant that on 3/5/2012 at about 8.00 p.m., his son Raju aged about 27 years was present in his house and Man Singh came to the house of Raju in Maruti Van No. RJ-05-UA-1389. Then, Man Singh took Raju and Kripa in his vehicle with him. Kripa and Man Singh were having illicit relations. Due to this reason, Man Singh used to visit their house and they did not have any suspicion with regard to the fact that Man Singh had taken his son and daughter-in-law with him. However, on 21/5/2012 at about 9.33 p.m., he received a phone call from some unknown person that his son had been murdered. Thereafter, he inquired from his daughter-in-law and she admitted that she had murdered Raju with the help of Man Singh. His daughter-in-law returned home on 4/5/2012 at about 5.00 a.m. after committing murder. He went to the spot along with his daughter-in-law and others, but dead body of his son could not be recovered. They returned to their village, and on 24/5/2012 at 8.00 a.m. and convened a 'Panchayat'. His daughter-in-law appeared before the 'Panchayat' and admitted that she had murdered Raju along with Man Singh. On the basis of the report made by the complainant, formal FIR was registered.