VINOD KUMAR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2019-11-139
HIGH COURT OF RAJASTHAN
Decided on November 15,2019

VINOD KUMAR Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

SANDEEP MEHTA, J. - (1.) The matter today was listed for orders on the application for suspension of sentences preferred by the free legal aid Counsel, Amicus Curiae Mr. Sunil Joshi. With the consent of the learned Amicus Curiae and the learned Public Prosecutor, the appeal itself has been heard finally.
(2.) The instant appeal has been preferred by appellant Vinod Kumar from jail being aggrieved of the judgment dated 6.2.2016 passed by the learned Additional Sessions Judge, Sangaria, District Hanumangarh in Sessions Case No. 01/2014 (CIS No. 47/2014), whereby he has been convicted and sentenced as below : Offence for which convicted Sentence awarded; Section 302 I.P.C.Imprisonment for life alongwith a fine of Rs. 20,000/- and in default of payment of fine, additional simple imprisonment of one year. Section 458 I.P.C.Rigorous imprisonment of five years alongwith a fine of Rs. 5,000 and in default of payment of fine, additional simple imprisonment of six months. All the substantive sentences were ordered to run concurrently.
(3.) Brief facts relevant and essential for decision of the appeal are noted hereinbelow. Shri Jhanda Singh (P.W.2) submitted a written report (Ex.P/2) to the SHO, Police Station Sangaria, District Hanumangarh on 8.12.2013 at about 10.00 a.m. alleging inter alia that he was a resident of Village Lilanwali and had five sons. Four of them were married and were residing in their own houses. The informants son Jasveer Singh had taken up a separate residence with his wife Paramjeet Kaur and his three children in the Village Lilanwali. Jasveer Singh, alongwith his son and daughter had gone to visit his relatives at Rajpura about two days ago leaving behind his wife Paramjeet Kaur and son Gurdas at the village. In the morning at about 4-5 Oclock, Gurdas came to the informant. He was crying and stated that in the night time, Vinod Kumar S/o Mahendra Singh, by caste Majabi Sikh, resident of Lilanwali, Sangaria, District Hanumangarh came to their house and misbehaved with his mother Smt. Paramjeet Kaur. He put a rubber like belt around her neck, dragged her into the Courtyard and killed her. Thereafter, the accused put the dead body on the cot. The informant and the other villagers immediately rushed to the house of Jasveer, where Paramjeet Kaur was seen lying dead on the cot. Gurdas told them that some other persons were present with Vinod Kumar at the time of the incident. Vinod Kumar had previously tried to outrage the modesty of Smt. Paramjeet Kaur and was continuously stalking and pressurizing her to establish physical relations. When Paramjeet did not buckle down to the illegal demands of the accused, he murdered her. ;


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