VINOD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant has filed this appeal challenging his conviction and sentence as ordered by the trial court vide judgment/order dated 30.03.2016 under Section 302 of Indian Penal Code, 1860 (hereinafter referred to as 'IPC') in FIR No.240 dated 21.06.2012 registered at Police Station Chaksu, District Jaipur Rural (Rajasthan).

(2.) Prosecution story, in brief, is that on 21.06.2012 at about 11.00 a.m., complainant had gone to answer the call of nature near a newly constructed shop and found that dead body of a lady was lying there. The dead body was in a decomposed condition and was emitting foul smell. There was an injury on her right temporal area. A bandage had been put on the right foot of the lady. It appeared that the murder had been committed about two days earlier. About 5-6 days earlier, one man along with a lady and two children aged about eight years and six years had started living in the shop as it was lying vacant. The man was using crutches as he had suffered an injury on his foot. Since yesterday, the man as well as both the children were missing. The said persons appeared to be beggars. On the basis of the statement of complainant Ram Swaroop Bairwa, formal FIR was registered.

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