DAULAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The appellant Daulat Singh S/o Hem Singh has preferred this appeal against the judgment dated 31.7.2004 passed by the learned Additional District Judge (Fast Track), Rajsamand in Sessions Case No.20/2004 whereby the accused-appellant was convicted for the offence under Section 302 I.P.C. and sentenced for imprisonment for life and a fine of Rs.1,000/-, in default of payment of fine, he has to further undergo three months' imprisonment. The appellant was also convicted for the offence under Section 342 I.P.C. and sentenced for one month's rigorous imprisonment and a fine of Rs.100, in default of payment of fine, he has to further undergo imprisonment of 7 days. It is ordered that both the sentences will run concurrently.

(3.) The prosecution story as narrated in the impugned judgment is that on 4.2.2004, one Sharvan Singh (PW 7) has given an oral report (Exhibit P.8) at Police Choki Jassa Khera and has stated that his sister is married to Daulat Singh resident of Balli and they are having four issues. Today at about 4 PM Kamla has called Keshar Singh (PW 12) on his mobile phone and has informed him that her husband has bolted the house and is not allowing her to come in and is also assaulting her. Keshar Singh (PW 12) has informed about the same to Teel Singh (PW 4) and Teel Singh has told him and Narayan Singh (PW-6) about the same. Then he along with his brother-in-law Narayan Singh went to village Balli and reached at Kamala's residence.