DEVI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The accused-appellant was tried under Section 302, Indian Penal Code for inflicting injuries on the person of Mst. Jamnabai on 31st May, 1978, as a result of which, she expired. The learned Sessions Judge, Jhalawar, placing reliance on the statements of the eyewitnesses P. W. 1 Kanwarlal and P. W. 2 Bhagchand, corroborated by the medical evidence and other circumstances, convicted the accused-appellant under Section 302, Indian Penal Code and sentenced him to imprisonment for life, by his judgment dated 22nd August, 1979.

(2.) The aggrieved accused has come in appeal. We are not required to deal with in detail the prosecution evidence and other circumstances brought forth on the record, as the learned counsel for the accused-appellant, keeping in view, the preponderance of the evidence on record, has rightly conceded that the occurrence did take place in the manner alleged by the prosecution, and that accused DevIal inflicted injuries on the person of Mst. Jamnabai (Sister) as a result of which, she expired.

(3.) However, we have looked into the record and are satisfied that the prosecution by cogent, reliable and consistent evidence have brought home the guilt to the accused.