MANOHARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal has been preferred against the judgment dtd. 31/10/1987 passed by the learned Additional Sessions Judge, Dausa, District Jaipur (for brevity "the learned trial Court") in Sessions Case No. 32/1984 : State of Rajasthan v. Manohari, whereby, the accused-appellant (for brevity, "the appellant") has been convicted and sentenced as under:--

(2.) The relevant facts in brief are that a written report dtd. 13/4/1984 (Exhibit-P-2) came to be lodged by complainant Shri Phoolchand (PW-2) with the Police Station Manpur, District Jaipur alleging therein that the appellant has inflicted a lathi blow on the head of his mother resulting into her death whereupon, an FIR no. 59/1984 under Sec. 302 IPC was registered against him.

(3.) After investigation, the police filed charge-sheet under Sec. 302 IPC against him. After committal, the learned trial Court framed charge against the appellant under the aforesaid provision. The appellant pleaded not guilty and demanded trial. The learned trial Court has, after trial, convicted and sentenced the appellant vide judgment dtd. 31/10/1987 as stated hereinabove.