GANGA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant has filed the instant appeal under Sec. 374(2) Cr.P.C. Being aggrieved of the judgment dtd. 17/10/1992 passed by the learned Additional Sessions Judge No.2, Hanumangarh in Sessions Case No.40/1991, whereby he has been convicted for the offence under Sec. 302 IPC and sentenced to undergo life imprisonment along with the fine of Rs.100.00.

(2.) Briefly stated facts relevant and essential for the disposal of the appeal are noted herein below:-

(3.) After hearing the arguments advanced by the Public Prosecutor and the defence counsel and appreciating the evidence available on record, the learned trial Court proceeded to convict and sentence the appellant as above by the impugned judgment dtd. 17/10/1992, which is assailed in this appeal.