NANDKISHOR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2015-7-193
HIGH COURT OF RAJASTHAN
Decided on July 09,2015

Nandkishor Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Kanwaljit Singh Ahluwalia, J. - (1.) The prosecution case, in nut -shell, is that Mst. Monika, six -years before the occurrence was married with Nandkishore, the present appellant. As per prosecution, it is alleged by Babulal (PW -11), the brother of Mst. Monika that the appellant was having illicit relation with one Vidhya Devi, the wife of Ramniwas and both in connivance with each other had committed murder of Mst. Monika.
(2.) Thus, the case, as set out by the prosecution is that the appellant having illicit relations with Vidhya Devi had murdered his wife on 1st of October, 2006 in the night at about 09:00 P.M.
(3.) Babulal (PW -11), the brother of deceased, Mst. Monika on 02.10.2006 had submitted a written -report (Exhibit -P/15) before Station House Officer, Police Station, Khetri Nagar.;


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