SHANKAR Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) Appellants have filed separate appeals challenging their conviction and sentence ordered by the Trial Court vide judgment/order dated 22.09.2017 under Section 302 , 120-B , 450 and 109 Indian Penal Code, 1860 (hereinafter referred to as ' IPC ').

(3.) Complainant Ramanuj Pareek lodged a report on 26.08.2014 that on the said day he had left his house at about 11.30 a.m. to supply the curtains stitched by him at the shop of Kanhiyalal. When the complainant returned home at about 12.30 p.m., he saw the dead body of his wife was lying in the room, soaked in blood. It was the case of the complainant that his wife had been murdered by some unknown persons.