GHADSI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal under Section 374 of the Cr.RC. at the instance of the accused appellant is directed against the judgment dated 30.9.1996 passed by the Additional Sessions Judge, Khetri, District Jhunjhunu in Sessions Case No. 20/95. Under this judgment the accused appellant was convicted for the offence punishable under Section 302 of the I.RC. and sentenced to life imprisonment with a fine of Rs. 100/-, in default of payment of fine he has to undergo one months rigorous imprisonment.

(2.) Facts of this case are that Malaram (PW-1) son of the Deva Ram, by caste Gujar, resident of Dhani Baichawali Tan Pratappura, Tehsii Khetri, District Jhunjhunu submitted a written report (Ex.P1) at the police station Khetri on 7th of June, 1995. On the basis of this written report of Maia Ram (PW-1), first information report (Ex.P-2) was registered against accused appellant Ghadsi Ram son of Ganpat. Prosecution case is that when complainant Mala Ram son of Deva Ram (PW 1) was at his home on 7th June, 1995 at about 6.00 PM Bhagirath son of Natha Ram (PW-2) came to his house and informed him that Ghadsi Ram son of Ganpat, by caste Gujar, resident of Burka, has committed murder of Jairam son of Sardara Ram by inflicting a knife blow on his back.

(3.) Deceased Jai Ram son of Sardara Ram'was the cousin i.e. son of the unde of complainant Maiaram (PW-1).