AJAY SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant Ajay Singh has filed the present appeal challenging his conviction and sentence ordered by the trial court vide judgment/order dated 17.12.2014/18.12.2014 under Section 302 and 201 IPC.

(2.) The prosecution case was set in motion on the basis of report Exhibit-P/3 lodged by complainant Rewati Prasad on 2.6.2012 alleging that his daughter Mamta was missing. A perusal of the said report reveals that it was the case of the complainant that his daughter Mamta was married to appellant Ajay Singh on 21.5.2008. Mamta was sent to her matrimonial home in the year 2010. Mamta lived in her matrimonial home only for few days, as she was being harassed there on account of demand of dowry. Due to this reason, the complainant had brought Mamta to his house in January, 2012. On 1.6.2012, at about 9:30/10:00 AM, they received a phone call from the appellant and Mamta talked to the appellant on phone. Thereafter, Mamta told them that the appellant had called her in front of Bina Narayan Gate, as he wanted to talk to her. Mamta left the house at about 10:30 AM but had not returned thereafter. They had searched for Mamta everywhere but they could not locate her.

(3.) Thereafter, the complainant filed complaint Exhibit-P/5 on 21.7.2012 and on the basis of the same, a formal FIR Exhibit- P/4 bearing No.625/2012 was registered on 25.7.2012 at Police Station Mathuragate, Bharatpur under Sections 363, 366, 372, 373 and 120B IPC on the directions of the Magistrate.