JEEPU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Jail Appeal in which Shri Vivek Shrimali, Advocate was appointed Amicus Curiae on behalf of the accused-appellant Jeepu, was filed igainst the Judgment dated 8.5.2006 passed in Sessions Case No. 180/2005 titled as State of Rajasthan v. Jeepu which was passed by the Additional iessions Judge (Fast Track) No. 1, Udaipur. By the impugned judgment, the appellant Jeepu was convicted under Section 302 I.P.C. and sentenced to life imprisonment with a fine of L 2,000/- and in default of payment of fine, six nonths simple imprisonment was also ordered by the Trial Court.

(2.) We have heard the arguments, perused the record and we have also gone through the impugned judgment.

(3.) The accused-appellant was charged for murder of Rama in the night of 3.3.2005 in village Gamadi. The F.I.R. (Exp. 2) states that oral information was given by Smt. Deoli wife of Rama that her husband had gone to the house of her brother in law Jeepu as he was called by Jeepu and when in the night, her husband did not return back then on 4.3.2005, the next morning, she went to she house of Jeepu where she found dead body of her husband lying opposite the house of Jeepu. In the oral information, she has further leveled allegations against her brother in law Jeepu because both the brothers were having dispute regarding partition of property.