GOPAL KRISHAN VYAS, J. - (1.) In this Criminal appeal filed by the State of Rajasthan, the judgment passed by the learned Addl. Sessions Judge, Bali in Sessions Case No. 77/1986 dated 23.12.1989 is under challenge whereby the learned judge acquitted respondent Mohan Singh from the charges levelled against him under Sections 302 and 201 I.P.C.,.
(2.) As per the facts of the case, on 7th May, 1986, the respondent Mohan Singh appeared before SHO Police Station, Rani and submitted a written report in which it was stated that his wife burnt herself by pouring kerosene upon her body and committed suicide.
(3.) Upon aforesaid information, after registering report under Section 174 Cr.P.C. an enquiry was commenced by the SHO. Police Station, Rani.;