- (1.) Appellant has filed this appeal challenging his conviction and sentence ordered by the trial court under Section 302, 201 Indian Penal Code, 1860 (hereinafter referred to as 'I.P.C.') vide judgment/order dated 11.08.2017.
(2.) Prosecution story as per the FIR No.74 dated 22.02.2013 registered at Police Station Chaksu, District Jaipur Rural under Section 302, 201 I.P.C., in brief, is that on 20.02.2013, Gokul younger brother of complainant Motilal, had left the house at about 6.00 p.m. However, he had failed to return home on 21.02.2013 upto 7/8 O' Clock. At mid night, Motilal came to know from Ramesh that dead body of Gokul was lying in the well belonging to Girraj Meena. The dead body was taken out and he found that the same was of his brother Gokul. Somebody after committing the murder of Gokul had thrown the dead body in the well. Police took the dead body to the hospital. Some unknown person had murdered Gokul and complainant prayed that action be taken.
(3.) After completion of investigation and necessary formalities, challan was presented against the appellant.;