MOHAN LAL AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) this order above mentioned three appeals would be disposed of as they have arisen out of the same judgment/order dtd. 18/8/2015.

(2.) Vide Exhibit P-1, complainant Ramnarayan moved a complaint to the Station House Officer, Govindgarh for registration of case against the accused. It was the case of the complainant that his brother Sanwarmal had gone to the house of Mukesh Manawat on 2/12/2011 at about 6.00 p.m. and had stayed there up to 8.30 p.m. Thereafter, at about 9.30 p.m., his brother had gone with Mohan Lal. When his brother did not return home, he tried to contact him on his mobile-phone, but remained unsuccessful. During the night, at about 3.30 a.m., Mukesh Manawat and Ankit came to his residence and told him that dead body of Sanwarmal was lying near Badhala College, Govindgarh. On receipt of the information, he reached the spot and found that his brother had suffered injuries with sharp edged weapon and had been strangulated with the help of a rope. It had been projected that it was a case of an accident.

(3.) On the basis of the said complaint, formal FIR No.230 dtd. 3/12/2011 was registered at police station Govindgarh, District Jaipur Rural under Sec. 302, 201 Indian Penal Code, 1860 (hereinafter referred to as I.P.C.).