HANUMAN RAM Vs. STATE

JUDGEMENT

(1.) Heard learned counsel representing the applicant appellant and the learned Public Prosecutor. Perused the impugned Judgment and the material available on record.

(2.) The appellant applicant herein stands convicted and sentenced as below vide judgment dtd. 28/2/2022 passed by the learned Additional Sessions Judge, Jaitaran, District Pali in Sessions Case No. 39/2018 (CIS No. 39/2018):

(3.) The incident relates to the alleged murder of Babulal by unknown assailants on the night intervening 17/18/6/2018. The written report (Ex. P/1) came to be submitted by Ramlal at the Police Station Aanandpur Kalu, District Pali alleging inter alia that his father Shri Babulal had been murdered by unknown assailants by inflicting blows of sharp weapons while the deceased was sleeping inside his house. After investigation, initially, a charge-sheet came to be submitted against Mahipal, the appellant herein and Ramnarayan son of Babulal. Later on, a supplementary charge-sheet was filed against Sundri wife of the deceased Babulal, Mamta daughter of Babulal and Sushila daughter of Babulal.