GAUTAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellants had faced trial in FIR No. 263 dtd. 21/7/2012, registered at Police Station Gandhinagar, Jaipur for the offence under Sec. 302 Indian Penal Code, 1860 (hereinafter referred to as 'I.P.C').

(2.) Prosecution case was set in motion on the basis of a report lodged by Rukmani Devi with regard to murder of her son. It was the case of the complainant that her son was residing in multi-storey flat No. 5-B 8, Gandhinagar Jaipur. After death of her husband, her son had got job on compassionate basis. Her daughter-in-law knew Jakhir Hussain @ Sahil before her marriage. She used to receive phone calls from Jakhir Hussain @ Sahil. Jakhir Hussain @ Sahil used to threaten Deepak with dire consequences. So the complainant raised suspicion that her son had been murdered by Jakhir Hussain @ Sahil.

(3.) On the basis of the report lodged by the complainant, formal FIR No. 263 dtd. 21/7/2012 was registered at Police Station, Gandhinagar under Sec. 302 IPC.