STATE OF RAJASTHAN Vs. ROHITASH SON OF KALURAM

JUDGEMENT

(1.) This reference has been made to this court under Sec. 366 of the Code of Criminal Procedure by the Additional Sessions Judge, Shahpura, District Jaipur, for confirmation of the death sentence awarded by that court vide its judgment and order dated 30.04.2011 in Sessions Case No.25/2007 to accused Rohitash Son of Kaluram, Resident of Village Antela, Police Station Shahpura, District Jaipur, for offence under Sections 302 and 201 of the Indian Penal Code. Accused Rohitash has also filed Criminal (Jail) Appeal No.451/2011 against aforesaid judgment and order dated 30.04.2011, through the Superintendent of Central Jail, Jaipur.

(2.) Since both the matters arise out of common judgment, therefore they were heard together.

(3.) This court, by its order order dated 12.05.2011, requested Shri Suresh Sahni, learned Advocate, to assist the court as amicus curiae in this death reference and he acceded to our request. We at the outset record our appreciation for his able assistance.