JANGLIA Vs. STATE

JUDGEMENT

(1.) ACCUSED Jangaliya was prosecuted before the-Sessions Judge, Ratlam, (Camp Alirajpur) for an offence under Section 302, I. P. C. who found him guilty under that Section and sentenced him to transportation for life.

(2.) ACCUSED has preferred this appeal.

(3.) THE facts giving rise to the present prosecution may be briefly stated as follows: