MUKESH AND ORS. Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2015-3-233
HIGH COURT OF RAJASTHAN
Decided on March 18,2015

Mukesh and Ors. Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Kanwaljit Singh Ahluwalia, J. - (1.) THE appellant, Mukesh S/o. Bhairu Ram, as submitted was posted as Constable in the Wireless Wing of the Rajasthan Police. He was married with Sanjubala @ Beena daughter of Mohan Singh (PW -11) way back on 10.02.2000 as per Hindu Customs & Religious Rites.
(2.) APPELLANT , Ram Singh, the co -accused of Mukesh, is friend of Mukesh and colleague, being posted along with him in the Wireless Wing of the Rajasthan Police. Appellants, namely Bhairu Ram and Smt. Prem Devi are parents of Mukesh, Lalchand is brother of Mukesh and Smt. Kamlesh is sister of Mukesh.
(3.) THE case of the prosecution is that Mukesh along with his wife, Sanjubala @ Beena and their daughter, aged about twenty -days, way back on 12.04.2005 came to reside in a rented room at Jaipur in the building owned by Mahesh Kumar (PW -2). In the morning of 13.04.2005 at about 05:00 A.M., it was announced that Sanjubala @ Beena wife of Mukesh had died.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.