PURAN DEI WIFE OF RONSINGH Vs. STATE OF RAJASTHAN THROUTH PP
LAWS(RAJ)-2016-3-124
HIGH COURT OF RAJASTHAN
Decided on March 28,2016

Puran Dei Wife Of Ronsingh Appellant
VERSUS
State Of Rajasthan Throuth Pp Respondents

JUDGEMENT

KANWALJIT SINGH AHLUWALIA J. - (1.) Parvati Dei, deceased and Puran Dei, present accused-appellant herein, are real sisters, being daughters of Dallaram. They were residing together in Anand Nagar Colony situated in the town of Bharatpur.
(2.) It has come in the evidence that Parvati Dei, deceased was suffering from disability and was a handicapped.
(3.) Case of the prosecution, as spelt out in the charge, is that the present appellant - Puran Dei on the night of 20th July, 2006 at around 12:00/12:30 A.M. in her house situated in Anand Nagar Colony had committed murder of Parvati Dei by strangulating her.;


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