KISHANLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS appeal has been filed through jail by accused appellant Kishanlal alias Kana alias Kanhaiyalal challenging the judgment dated 6.8.1999 passed by Additional Sessions Judge No. 2 Chittorgarh in Sessions Case No. 98/98 (23/97) by which he has been convicted under Section 302 IPC and sentenced to life imprisonment with a fine of Rs. 1000/- and in default to further undergo two year's simple imprisonment. He has also been convicted under Section 392 IPC and sentenced to five years' rigorous imprisonment with a fine of Rs. 1000/- and in default to further undergo one year's rigorous imprisonment. Both the sentences were ordered to run concurrently.

(2.) THE charges were that on 26.6.1991 accused appellant Kishanlal committed murder of Mst. Chandi and robed her of sliver bangles worn on her legs as also gold madalia. Upon pleading not guilty and claiming trial prosecution examined witnesses and exhibited 23 documents. In statement given under Section 313 Cr.P.C. accused denied all the incriminating averments against him and pleaded that he has been falsely roped in. Thereafter the learned trial court after discussing ocular and documentary evidence convicted and sentenced the accused appellant as stated above.

(3.) ON the other hand, learned Public Prosecutor has supported the impugned judgment.