BHARAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant had faced trial in FIR No. 320 dtd. 1/5/2014 registered at Police Station Mahaveer Nagar, District Kota City under Sec. 302, 309, 456 Indian Penal Code, 1860 (hereinafter referred to as 'IPC').

(2.) FIR was lodged at the instance of complainant Bhanwar Singh. Prosecution story, in brief, is that on 1/5/2014 Deepu, son of the complainant, had got married to Neha. After marriage ceremony, the bride and bridegroom were to stay in the house of Baluram. The bride and the bridegroom went to the top floor of the house of Baluram. Appellant Bharat Singh also reached there and slapped Deepu. Then Deepu immediately called the complainant to the spot. When complainant reached the spot, he saw that Neha had suffered knife injuries and was lying on the ground. Bharat Singh also tried to inflict knife injuries to himself. Complainant caught hold of Bharat Singh. Bride was taken to the hospital, but she succumbed to her injuries.

(3.) After completion of investigation and necessary formalities, challan was presented against the appellant.