RANVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is directed against the order of conviction passed by learned Sessions Judge, Merta in Sessions Case No. 1/96 on 4-10-1997 convicting the accused under S. 302, I.P.C. and sentenced him to suffer life imprisonment and to pay a fine of Rs. 500/-.

(2.) With the assistance of the learned counsel for the accused and the learned Public Prosecutor for the State, we have scrutinised the record and reappreciated the evidence on record.

(3.) From reappreciation of the evidence on record, the prosecution story as disclosed is that : on 17-8-1995, Badan Singh P.W. 1 lodged a F.I.R. alleging therein that on the same day at about 7.00 or 7.15 a.m. he was sitting at his Guvad, at that time, his younger brother's son Pabudan Singh came and sat near Charbhuja temple. Ranveer Singh came there having knife with him and inflicted knife blows on the chest of Pabudansingh. Another blow was inflicted on the back of chest while Pabudansingh was standing. Jagmal Singh P.W. 6, Bhopal Singh P.W. 2 Ramsingh, P.W. 5 and his wife Mohan Kanwar P.W. 4 came for rescue. Accused struck two knife blows. Pabudansingh fell down and became unconscious and ultimately died. On 16-8-1995 at night, there was altercation between Ranveer Singh and Pabudan Singh, therefore, Ranveer Singh inflicted knife blows on Pabudan Singh.