- (1.) In the aforesaid appeal, an application has been filed under Section 451/457 by applicant Ankush Sen S/o Late Shri Madan Lal Sen, R/o Shahpura District Bhilwara in which it is prayed that the applicant is the legal heir of the deceased Madan Lal.
(2.) In the aforesaid appeal, the accused Fakruddin and Vaheed Mohammed were convicted for committing murder of the father of the applicant Madan Lal vide judgment dated 22.10.2011.
(3.) Learned counsel for the applicant submits that during investigation, gold and silver jewellery/ornaments of deceased Madan Lal, father of the applicant, were recovered and while deciding the case, the learned Addl. Sessions Judge, Shahpura, District Bhilwara specifically observed in Para No.103 of the judgment dated 22.10.2011 that recovered articles may be handed over to the legal heirs of the deceased Madan Lal after expiry of limitation period of the appeal. The description of which has been mentioned in the Fard Baramadgi.;