SUMAN DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Vide this judgment above mentioned two appeals would be disposed of as they have arises out of judgment/order dtd. 13/5/2015 passed by Additional Sessions Judge, Kotputli, District Jaipur.

(2.) Prosecution story, in brief, as per the FIR is that on 1/4/2011 Suresh, elder brother of the complainant Hansraj, had gone to purchase articles for the wedding of his younger brother Pushkar and had taken Rs.10,000.00 with him. Marriage of Pushkar was fixed for 12/5/2011. Suresh had stated that he would return home in the evening. However, Suresh did not return home till 7/4/2011, nor he could be contacted on his mobile phone bearing No. 09466881544. Hence, missing report was lodged.

(3.) It was further case of the complainant that on 1/4/2011 Amar Singh had told him that Suresh had informed him that he was going to meet Suman at Pawta (Pragpura). On 1/4/2011 at about 11:00/11:15 p.m., complainant had received a phone call from Suresh on his (complainant) mobile phone bearing No. 09416964250 and told him that he was being given beatings by Suman, Ratan and others. Thereafter, the phone got disconnected. Complainant stated that Suresh was under the influence of liquor and therefore, he did not pay much heed to the information given by his brother. Suresh had gone on the motorcycle bearing registration No. HR-35-F-5117 belonging to Pushkar. He suspected that his brother Suresh had been killed by Suman alongwith her companions. Suman was a woman of bad reputation and had been thrown out of her village on this account and for the last 2 to 3 months, she was residing in their village.