MADAN MOHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant has filed this appeal challenging his conviction and sentence under Section 364, 302, 120-B Indian Penal Code, 1860 (hereinafter referred to as 'IPC') by the Trial Court vide order dated 19.09.2013.

(2.) Prosecution case was set in motion on the basis of the report lodged by the complainant Kailash Chand Sharma. On the basis of the report Exhibit P-1, formal FIR Exhibit P-15 bearing No.112 dated 23.02.2010 was registered at police station Hindaun, District Karauli under Section 302/34 IPC.

(3.) Prosecution story, in brief, as per the FIR is that on 23.02.2010 at about 6.00 a.m., Neetu @ Nitesh and Jitendra Kumar, sons of the complainant had left home for Jaipur. At the bus stand Hindaun, they met appellant Madan Mohan.