TULSI RAM @ SURESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal under Section 374(2) Cr.P.C. has been preferred by the appellant Tulsi Ram @ Suresh against the judgment dated 04.02.2014, passed by learned Sessions Judge, Pratapgarh in Sessions Case No.22/2010 whereby the accused- appellant stands convicted for the offence under Section 302 IPC and sentenced for life imprisonment with a fine of Rs.10,000/-, in default of payment of fine to further undergo one year's rigorous imprisonment.

(2.) Briefly, the prosecution case emanates from a complaint filed by the complainant Madanlal (PW-3) on 24.12.2009 (Ex.P-8) stating therein that his daughter Pushpa Kanwar was married to one Mangu Singh Daroga, R/o Salamgarh. The marriage was solemnized 20 years ago. Mangu Singh Daroga who was employed in Jan Jaati Ashram, Hostel passed away about 10 years ago. Pushpa Kanwar was appointed as a dependent of Mangu Singh Daroga (her husband) on Class-IV post in the same Department. Pushpa Kanwar was staying in Pratapgarh for last 7- 8 years in a rented house. He received some information in the morning that Pushpa Kanwar had been murdered in her rented house. On receiving this information, he went to the spot at the house situated in Rajendra Nagar, Pratapgarh where his daughter was murdered and her dead body was lying in a pool of blood having grievous injury on her head. A big piece of stone was also lying near the dead body. Some unknown person had murdered his daughter.

(3.) On the aforesaid complaint, an FIR bearing No.413/2009 was registered for the offence under Section 302 IPC at the Police Station Pratapgarh.