Ex.1
11.9.2013","Affidavit of the appellant in which he has admitted his guilt of gambling, drinking alcohol, smoking cigarette and
doing no job. He also admitted his mistake of neglecting his wife and daughter and beating his wife. He assured not to
repeat such activities.Â
Ex.2
16.10.2013","Affidavit of the appellant admitting that he tried to commit suicide under the influence intoxication and for which his
wife, Â father-in-law and mother-in-law were not responsible. He assured not to repeat the incidents of gambling,
betting, drinking alcohol, smoking, beating etc.
Ex.3Â,"FIR No.64 dated 27.2.2014 for the offence under Section 498A/406 IPC lodged by ther espondent against the
appellant.
Ex.4Â Â
7.3.2014","Affidavit of the father of the appellant stating that quarrel and disputes arose between the appellant and respondent
and for that his son-appellant was responsible. The conduct and behaviour of the respondent was good and there was
no mistake on her part.
Ex.5Â
20.1.2013",Report lodged in the Police Station Pratapnagar Bhilwara 20.1.2013 against the appellant for gambling and betting.
Ex.6,"FIR No.57 dated 20.1.2013 for offence under Section 13 of the THE RAJASTHAN PUBLIGCA MBLING
ORDINANCE, 1949 registered against the appellant on the basis of Ex.5 for gambling and playing Tas Pati.
Ex.7,"Challan dated 29.1.2013 filed against appellant in the Court of CJM, Bhilwara forc ommitting offence under Section 13
of RPGO
Ex.8
20.1.2013",Arrest memo of the appellant in connection with committing offence under section 13 of RPGO
Ex.9Â,A letter written by the appellant to the CJM in which he has 19.2.2013 voluntarily admitted his guilt.
Ex.10
19.2.2013","Order of the CJM dated 19.2.2013 by which appellant was held guilty for the offence u/Section 13 of RPGO and he
was sentenced with fine of Rs.200/- and in default of payment of fine to undergo 3 days SI.
Ex.11,"FIR No.337 dated 15.7.2014 for the offence under sections 450/323/324/307 IPC and 3/25, 4/25 Arms Act lodged by
Jai Kumar, brother of the respondent against the appellant in respect of incident of beating which took place on
15.7.2014 in which respondent and his brother, father and mother received injuries.
Ex.12,"Injury report dated 15.7.2014Â (7.10 PM) of Jai Kumar, brother of respondent. Its hows that he received one stab
wound.
Ex.13,Injury report dated 15.7.2014 (7.45 PM) of respondent- Mahima. It shows that she received one stab wound.
Ex.14,"Injury report dated 15.7.2014 (7.00 PM) of Anil, father of respondent. It shows that he received five stab wounds.
Ex.15,"Injury report dated 15.7.2014 (7.20 PM) of Manju, mother of respondent. It shows that she received four stab wounds.
Ex.16,"X-ray report dated 15.7.2014 of Jai Kumar, brother of respondent. It shows no fracture and no bone injury.
Ex.17,"X-ray report dated 15.7.2014 of Manju, mother of respondent.
Ex.18,X-ray report dated 15.7.2014 of respondent. It shows that no fracture found.
Ex.19,"Charge-sheet No.396/14 dated 12.9.2014 filed against the appellant for offences under sections 450, 323, 324, 326, 307
IPC and 4/25 and 3/25 Arms Act.
Ex.20,Injury report dated 24.8.2013 of appellant when he tried to commit suicide. It shows injury over neck.
Ex.21,"Marriage Registration Certificate dated 17.11.2011 issued by the Marriage Registration Officer (Commissioner)
Municipal Council, Bhilwara. It shows marriage between the couple was
