KRISHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal has been preferred by the accused-appellant Krishan Lal @ Kalu against the judgment dated 11/04/2014 passed by learned Additional Sessions Judge, Srikaranpur (District Sriganganagar) in Sessions Case No.23/2010, whereby the accused-appellant was convicted under Section 302 IPC and sentenced for Life Imprisonment with a fine of Rs. 3,000/-.

(2.) The prosecution story as unfolded from a written report (Ex.P.1) submitted by Krishanlal @ Pappu (PW.3) to the Circle Inspector, Police Station Kesharisinghpur, District Sriganganagar on 27/09/2010 was that he was resident of Chak NO.7, S-II. His daughter had come for delivery at their place of residence and was staying with them for the last two and a half months. On 26/09/2010 (wrongly written as 27/09/2010), his son-in-law (the appellant), Krishan Lal @ Kalu came to his house. After having dinner, the appellant stayed over night at their house. In the morning at around 8 a.m., informant and his wife went to work at the house of PW.7 Satnam Singh, their daughter was at their house. His son-in-law Krishan Lal assaulted his daughter with an axe which was lying in their house. Because of axe blow, his daughter fell on the ground and the accused-appellant inflicted a knife blow on her stomach. On hearing the hue and cry, they along with the other neighbours rushed to their house and saw the incident with their own eyes. In the meantime, the appellant after inflicting injuries to his daughter ran away from the place of occurrence towards the agricultural field. Sharda who received injuries on her head and abdoman expired on the way while she was being taken to the Primary Health Centre, Kesharisinghpur. His son-in-law i.e. accused- appellant inflicted axe and knife blows on the head and stomach of his daughter resulting into her death.

(3.) On this written report, an FIR No. 186/2010 (Ex.P.2) was registered by the SHO, Police Station Kesharisinghpur, District Sri Ganganagar on 27/09/2010 and the investigation commenced. The appellant was arrested vide arrest memo Ex.P.8 on 27/09/2010. After completion of investigation, police filed a charge-sheet against the accused-appellant for the offences under Sections 302 and 449 IPC.