BANWARI LAL SHARMA,J. - (1.) By this appeal, a challenge is made to the order dated 06th March, 2017 passed by the Additional Sessions Judge No.12, Jaipur Metropolitan in Session Case No.59/2012, whereby, the accused-appellant has been convicted and sentenced as under : U/s 302 IPC :- Imprisonment for life and fine of Rs.20,000/-, in default of payment of finem further 06 months simple imprisonment ; U/s 120-B IPC :- Imprisonment for life and fine of Rs.20,000/-, in default of payment of fine, further 06 months simple imprisonment ; U/s 201 IPC :- 03 years R.I. and fine of Rs.5,000/-, in default of payment of fine, further 01 month's simple imprisonment. Brief facts of the case :
(2.) An FIR was registered by the Police Station, Chomu on a written report of the complainant Jagdish Prasad Kumhar on 10th January, 2011. It was contended that his brother-in-law Kaluram has been killed by his sister Savitri Devi with the help of other person. The dead body has been suppressed in an Almirah.
(3.) The complainant received a telephone call from his sister Savitri Devi on 09th January, 2011. He was called to discuss a family issue. The complainant reached to the accused's place. He was informed that on account of a dispute, his brother-in-law received injuries at such a place, which resulted in his death. Due to fear, the dead body was suppressed in an Almirah. The complainant came in a fear after receiving the information, thus went back to his village. After discussing the issue with the renowned persons of village, the FIR was lodged on the next date. The date of the occurrence was given to be of night of 05th and 6th of January, 2011.;