- (1.) Convict Mohan Singh @ Mahaveer had faced trial in FIR No. 252 dated 24.05.2019 registered under Sections 302 , 201 of Indian Penal Code, 1860 (hereinafter referred to as ' IPC ') at Police Station Vigyan Nagar, Kota City. Learned trial court vide impugned judgment/order dated 26.02.2020/28.02.2020 has convicted and sentenced the convict as under: NAME OF CONVICT SECTIONS SENTENCE Mohan Singh @ 302 IPC Death sentence with fine of Rs. Mahaveer 5,000/-. In default of payment of fine to further undergo additional six months rigorous imprisonment. 392 IPC To undergo ten years rigorous imprisonment with fine of Rs. 10,000/-. In default of payment of fine to further undergo additional two years simple imprisonment. 201 IPC To undergo seven years rigorous imprisonment with fine of Rs. 5,000/-. In default of payment of fine to further undergo additional six months simple imprisonment.
(2.) The trial court has sent reference for confirmation of death sentence of the convict, whereas, convict has filed appeal challenging his conviction and sentence as ordered by the trial court.
(3.) Vide this judgment, above mentioned death reference as well as appeal filed by the convict would be disposed of. Prosecution story, in brief, as per the FIR is that on 24.05.2019 at about 8.15 A.M., Baban called the complainant from House No. 2-Ta-11 and informed him that one bag was lying along the wall of his house. In the bag, there appeared to be a dead body tied with wires. Then, complainant reached the spot and the bag was opened by sweeper Raju Valmiki and it was found that dead body of an unknown woman was lying in it. Somebody had murdered the lady and kept her body in the bag after tying it with wires. The dead body appeared to be two days old.;