HAMIDA KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) FIR No. 130 dtd. 27/2/2012 was registered at police station Tijara, District Alwar under Ss. 323 and 365 of Indian Penal Code, 1860 (hereinafter referred as 'IPC') at the instance of complainant Kanwar Singh. As per the FIR, Jaswant Singh (father of the complainant) was taking meals at a hotel on 26/2/2012. At about 6.30 p.m. Jitendra @ Jitu, Pappu Ram, Krishan Kumar, Ratiram, Ramphal and two other persons came there and gave fist and kick blows to Jaswant Singh and thereafter, abducted him in a blue colour WagonR bearing registration No. HR-03-M-0052. Jaswant Singh was carrying Rs.15,000.00 in cash with him. Thereafter, Complainant party had failed to locate Jaswant Singh.

(3.) FIR was registered at 8.30 a.m. and thereafter, dead body of Jaswant Singh was recovered and it was sent for postmortem examination. Postmortem examination was conducted at 11.30 a.m. on 27/2/2012. As per the postmortem examination report, cause of death of the deceased was hemorrhagic shock following head injury. Hence, offence under Sec. 302 IPC was added in the FIR.