RONU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both the aforesaid appeals have been preferred by the appellants against the impugned judgment of conviction and order of sentence dtd. 26/7/2013, passed by learned Additional Sessions Judge No. 2, Deeg, in Session Case No. 80/2012 (FIR No. 309/2012), whereby, co-accused Smt. Bulbul has been acquitted of the offence under Ss. 302, 201 and 120-B IPC while accused-appellants namely Ronu and Govind have been convicted for the offence under Ss. 302 and 201 IPC and both were acquitted of the offence under Sec. 120-B IPC.

(2.) Since both the appeals arise from one and the same impugned judgment dtd. 26/7/2013, therefore, both were heard together and are being decided vide this common judgment.

(3.) The brief and relevant facts giving rise to these appeals are that PW-1 Dalchand submitted a written report (Exhibit-P-1) before S.H.O. Police Station-Kaman, District Bharatpur stating therein that on 18/5/2012 at about 11:00 a.m. when he was coming to Kaman from his native village Nandola, Ishaq (PW-9) met him and informed him that dead body of a woman had been thrown by someone, after committing her murder, in a half burnt condition near Chain No. 881 of K.P. Drain.