Kanwaljit Singh Ahluwalia, J. - (1.) In the instant case, the appellant, Mangeram son of Sajjan Singh resident of Kuhadwas, Police Station, Buhana, District Jhunjhunu, has been convicted by the Court of Additional Sessions Judge, Khetri (Rajasthan), vide its impugned judgment dated 28.03.2006, for committing murder of his father -in -law, namely Dharamveer on the intervening night of 26th & 27th of July, 2004 in the courtyard of his house.
(2.) The criminal proceedings, in the present case, were set into motion on the basis of written -report (Exhibit -P/5) presented by Ramkumar (PW -8), the elder brother of deceased, Dharamveer, before Rajkumar (PW -6), who was then posted as Sub -Inspector, Police Station, Kotwali Jhunjhunu.
(3.) The said written -report (Exhibit -P/5), when translated into English reads as under: - - "To, The Incharge,Police Station, Buhana, Sir, It is submitted that I Ramkumar son of Baldaram is resident of Chima -ka -bas, Panchayat Beral, Police Station Surajgarh, District Jhunjhunu. On 25.07.2004 my brother, Dharamveer came to Kuhadwas. Here daughter of my brother was married. On 26.07.2004 at 03:00 A.M., Satyaveer son of Mukhtar came to my field and woke me up. At that time, my wife was sleeping along with me. Satyaveer told me that my brother had suffered severe injury, I should go and take care of my brother. I, along with the wife of my brother came to the place of occurrence. He has suffered injury of kulhari (axe). My brother, Dharamveer was lying dead. I asked Satyaveer as to who had caused injury, he informed that your son -in -law, Mangeram had caused injury. The report is presented. Action be taken. Applicant Ramkumar resident of Ramkumar son of Balaram, Village Chima -ka -bas, Police Station Surajgarh. Dated: 27.03.2004.";