MAHENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is indeed an ironical coincidence that a case involving gruesome murder of an innocent child, aged about two and half months, has landed before us on this day, i.e., 14th November, which the entire country celebrates as 'Children's Day'.

(2.) The case involves allegation of brutal murder of two and half months old child Govind by banging his head against a tree. He was the only male offspring of his parents and the little brother to seven sisters. The appellant herein has been convicted for the said allegation constituting the offence under Sec. 302 IPC and has been sentenced to imprisonment for life vide the judgment dtd. 1/2/2016 passed by the learned Additional Sessions Judge, Bhinmal, District Jalore in Sessions Case No.13/2014, which is assailed in this appeal under Sec. 374(2) CrPC.

(3.) Be that as it may. We have heard and considered the submissions advanced at bar and shall decide the appeal on its own merits.