- (1.) Appellant had faced trial in FIR No. 376 dated 17.06.2008 registered at Police Station Gangapur City, District Sawaimadhopur under Section 302 and 201 IPC.
(2.) Prosecution story, in-brief, as per the FIR is that Padam Singh, son of complainant Dharm Singh, was working in Shree Ram Hostel for the last three years. On 08.06.2008 his son had been murdered by Ramroop, who was running a hostel. On 08.06.2008, during the night, appellant had brought the dead body of Padam Singh to the village of the complainant. When the complainant enquired from the appellant about the cause of death of his son, appellant left the spot on his jeep without telling him anything. About a year back, Padam Singh had given Rs. 30,000/- to the appellant for providing him a job. However, the said amount had not been returned by the appellant to Padam Singh. Due to this reason appellant had committed the murder of Padam Singh.
(3.) After completion of investigation and necessary formalities, challan was presented against the appellant. Charges were framed against the appellant under Section 302 and 201 IPC. Appellant did not plead guilty and claimed trial.;