- (1.) In this criminal appeal filed by appellant/convict, Sant Ram, from Central Jail, Sri Ganganagar, the judgment dated 09.06.2010 passed by learned Addl. Sessions Judge (Fast Track), Annopgarh, HQ- Suratgarh, District Sri Ganganagar, in Session Case No.8/2010, is under challenge, whereby the accused appellant was convicted for the offence under Section 302 of IPC and sentenced for life imprisonment with fine of Rs.10,000/-.
(2.) As per facts of the case a complaint (Ex.P/1)was filed against accused appellant on 28.12.2009 at 11.30 AM by Udmiram (PW.2) son of accused appellant, Sant Ram at Police Station Rajiyasar, District Sri Ganganagar. In the complaint, it is reported that at present I am residing in Haryana along with my maternal uncle to do some work, today at about 8O Clock I received a phone call from my uncle Indraj to the effect that my mother, Vimla Devi, died. Upon receiving such information, I immediately came to the village Eta, where upon enquiry, it is found that my father Sant Ram committed murder of my mother by strangulation and her dead body is lying in the house. It is further reported that there were abrasions upon her neck, therefore, action may be taken as per law.
(3.) Upon aforesaid written complaint (Ex.P/1) the SHO, Police Station- Rajiyasar registered a formal F.I.R. No.308/2009 on 28.12.2009 itself and commenced the investigation.;