CHIRANJI LAL SONI SO MAHADEV PRASAD Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2019-4-43
HIGH COURT OF RAJASTHAN
Decided on April 05,2019

Chiranji Lal Soni So Mahadev Prasad Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

KANWALJIT SINGH AHLUWALIA, J. - (1.) Radheyshyam Soni (PW.5), complainant first informant, was blessed with three daughters and one son. Usha Devi (PW.13) is daughter of complainant first informant Radheyshyam Soni (PW.5). She was married with Rajendra Soni (PW.12). Present accused-appellant before us, Chiranji Lal Soni, is father of Rajendra Soni (PW.12).
(2.) Occurrence in the present case, as per charges formulated against the accused-appellant, had taken place on 25.7.2012 at 10.30 PM in House No.2586, Jailal Munshi Ka Rasta, Third Crossing, Jaipur. The said house belonged to Radheyshyam Soni (PW.5), complainant first informant, who was staying there with his son Shri Krishan Soni, who was murdered on the fateful night.
(3.) Case of the prosecution as emerges in the charge is that on 25.7.2012 in the night at 10.30 PM in the house where complainant Radheyshyam Soni (PW.5) alongwith his another daughter Pushpa Soni (PW.7) was staying with deceased Shri Krishan Soni, Accused-appellant committed trespass falling within the ambit of offence punishable under Section 452 IPC and caused murder of Shri Krishan Soni by causing a firearm injury in the chest of deceased Shri Krishan Soni and thus, committed offence punishable under Section 302 IPC also.;


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