NARENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant had faced trial under Sec. 302 Indian Penal Code, 1860 (hereinafter referred to as 'I.P.C') in FIR No. 388 dtd. 21/9/2018 registered at police Station Bandikui, District Dausa at the instance of complainant-Yogesh Bairwa.

(2.) As per the FIR, prosecution story, in-brief, was that on 20/9/2018 at about 11:00 p.m., Sanjay younger brother of the complainant was present in his hut. Narendra inflicted injuries to Sanjay with a stick. Injured was moved to the hospital for treatment, where he was declared dead by the doctor.

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