KELO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant has filed this appeal challenging his conviction and sentence as ordered by the trial court vide judgment/order dtd. 22/10/2013 qua offence punishable under Sec. 302 of Indian Penal Code, 1860 (hereinafter referred to as 'IPC').

(2.) FIR No. 357 dtd. 21/9/2012 was registered at Police Station Dholpur Kotwali, District Dholpur under Sec. 302 IPC on the basis of report lodged by Assistant Sub-Inspector-Ramdayal.

(3.) As per FIR, prosecution story, in brief, is that on 21/9/2012 at about 6.00 a.m., complainant received an information that on the Bhamtipura crossing, a dead body of a person was lying in a pool of blood. On receiving the said information, complainant reached the spot along with constable Rai Singh. On reaching the spot, they saw that dead body of a person was lying in a naked condition. Road was blood stained. One person, namely Kelo @ Kailashi was standing there in a hyper condition and was saying that he had killed the deceased because he had entered his house without permission.