- (1.) Mr. Sangeet Lodha, J.
(2.) Brief facts of the case are that one Bhanwar Lal S/o Saka Ram Meghwal R/o Village Rana, Tehsil Rohat, District Pali gave a written complaint (Ex.P/1) at about 8.15 p.m. alleging therein that his elder sister Ukdi was married to one Bhanwar Lal s/o Shri Teja Ram Meghwal of village Pachpadariya about 10 years ago. One daughter Meema was born out of their wedlock. When Meema was eight months' old, marriage of Ukdi and Bhanwar Lal S/o Shri Teja Ram Meghwal was dissolved, therefore, Ukdi's nata marriage was performed with the appellant-accused Bhanwar Lal S/o Shri Jeeva Ram. Ukdi left her daughter Meema with her maternal. It was further stated that on 18.05.2011, appellant-accused, along with his daughter Pooja, came to his village to attend the marriage of daughter of one Jala Ram and at about 12.00 noon, he came to his house, where he had conversation with his uncle Bagta Ram and thereafter he said that he will take Meema with him to Maalgarh to meet her mother as there were holidays at that time. Thereafter, appellant-accused took Meema and Pooja with him on his Suzuki Motorcycle No. RJ 22/2M-7015 towards Maalgarh. On the next day, i.e. on 19.05.2011, the complainant and his younger brother Pakaram went to the village of Ukdi for some work where they asked Ukdi about the arrival of Meema but she replied that Meema did come to her and only Bhanwar Lal (appellantaccused) and Pooja came back. On hearing this, they both became shocked. They searched for Bhanwar Lal but could find him. Then they called Bhanwar Lal (appellant-accused) on his Mobile No. 978114066 but he replied that he did bring Meema and he is going for some work towards Pali. Thereafter, they searched for both of them but did get any information. It was also stated that on 20.05.2011, he along with Sarpanch Govindram, Sagtaram and other relatives again went to Maalgarh where they met with Bhanwar Lal (appellant-accused) and on being asked he told nothing but when they pressurized to narrate truth, he replied that Meema is no more alive now and asked them to forget everything and to compromise the matter. On hearing this, they inquired from people and came to know that Bhanwar Lal (appellant-accused) has killed Meema and the dead body was thrown in the forests of village Radanada. They went to the spot and saw that the body was lying burnt in the field.
(3.) On this complaint, FIR No. 40/2011 was registered for the offences under Sections 302 and 201 IPC and investigation commenced. During investigation, the appellant-accused was arrested and after completing investigation, challan was filed for the offences under Sections 302 and 201 IPC. Thereafter, the case was committed and charges were framed for the offences under Sections 302 and 201 IPC and trial of the case started.;