POKAR RAM Vs. STATE

JUDGEMENT

(1.) The instant criminal appeal has been filed by the accused appellant under Section 374(2) Cr.P.C. against the judgment dated 19.11.2019 passed by the learned Additional Sessions Judge, Bali, District Pali in Session Case No. 23/2016 by which learned Judge convicted the accused-appellant for offence under Section 302 IPC and sentenced him to life imprisonment and also imposed a fine of Rs.10,000/- and in default of payment of fine, to further undergo a sentence of six month s simple imprisonment.

(2.) Brief facts of the case are that a written report was filed by one Darga Ram before the Police Station, Rani, District Pali stating therein that his brothers viz. Pokar Ram and Hasta Ram both reside in a nearby Dhani and they used to often quarrel with each other for liquor. The day before, Hasta Ram came on a motorcycle after consuming liquor and in the night, Pokar Ram inflicted lathi blows on the head and body of Hasta Ram who succumbed to the injuries. The informant came to know about the incident only on next morning. When he reached the house of Hasta Ram, he was lying with only an underwear on his body.

(3.) On the basis of the said report, the Police registered the FIR for offences under Sections 302, 201 IPC and started investigation. After usual investigation, the police filed charge sheet against the accused-appellant for offence punishable under Sections 302 & 201 IPC.