TEJRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant has filed this appeal challenging the judgment/order dated 21.12.2018 passed by the Trial Court, whereby, he was convicted and sentenced qua offence punishable under Sections 302 , 397 and 457 of Indian Penal Code, 1860 (hereinafter referred to as ' IPC ') in FIR No.23 dated 29.01.2013 registered at Police Station Sangod, District Kota Rural.

(2.) Prosecution story, in brief, as per the FIR is that complainant-Rameshwar Meena was residing with his family at Kota, whereas, his mother Dakha Bai was residing in the village Makrawad. On 29.01.2013, complainant received an information that his mother had been murdered by some unknown persons. He reached village Makrawad alongwith his family members and saw that his mother was lying dead on a cot. Gold earrings and silver anklets worn by his mother were missing and Rs.10,000/- were also missing from the purse of his mother.

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