GURUDYAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Public Prosecutor has submitted a copy of the report dtd. 30/8/2023 furnished by the Station House Officer, Police Station Kishangarh Bas, District Khairthal-Tijara for perusal of this Court.

(2.) The report is taken on record.

(3.) This criminal appeal has been filed by the accused-appellant (for brevity "the appellant") against the judgment dtd. 10/3/1989 passed by the learned Additional Sessions Judge, Kishangarh Bas, District Alwar (for brevity "the learned trial Court") in Sessions Case No.20/1988: State of Rajasthan versus Gurudayal Singh & Anr. whereby, the appellant has been convicted and sentenced as under:- (i). under Sec. 304 Part II IPC:- 4 years' rigorous imprisonment with fine of ?1,000/-; in default thereof, 5 months' rigorous imprisonment.