KESHAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant - Keshar Singh has preferred the present criminal appeal under Sec. 374(2) of Cr.P.C. through Superintendent, Central Jail, Udaipur against the judgment of conviction dtd. 13/6/2013 passed by the Sessions Judge, Rajsamand in Sessions Case No. 123/2011, whereby the accused-appellant was convicted and sentenced as under :-

(2.) The brief facts of the case are that on 20/10/2011, the victim Dashrath Singh (P.W. 17), a boy aged about 5 years, was attempted to be immolated before a temple by the accused-appellant - Keshar Singh, a relative of the victim. In this process, the accused-appellant inflicted four axe blows on the head and face of the victim. On hearing cries of the victim, Chandan Singh (P.W. 2) came to rescue him. He managed to shift the boy to the hospital with the help of other witnesses, namely, first informant Hukam Singh, (P.W. 1) and Ms. Naina alias Badami (P.W.3). The victim was referred to higher centre i.e. Jawahar Lal Nehru Hospital, Ajmer where he was treated as an indoor patient. The police was immediately informed by Hukam Singh (P.W. 1), who is the brother of Chandan Singh.

(3.) After registering the FIR No. 332/2011 (Ex.P/2) for the offence under Sec. 307 I.P.C., the case was investigated by the police promptly. During the course of investigation, the accused-appellant was arrested on the same day i.e. 20/10/2011.