MODA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In a trial for the offences under sections 307, 326 and 324 I. P. C, the learned Sessions Judge, Bikaner held the appellant Moda Ram guilty for these offences and by the judgment dated Aug. 5, 1974 sentenced him to imprisonment for life on the first count, three years' R. I. on the second count and two years' R. I. on the third count.

(2.) Being dissatisfied by his conviction and sentence Moda Ram appellant has preferred this appeal in this court.

(3.) Moda Ram was a previous convict and had suffered imprisonment for life for the charge of murder. Hanuman Prasad Modi, the victim in the case for whose injuries Moda Ram had been convicted and sentenced for the offence under section 307 I.P.C. felt aggrieved because of the Court not pressing into service the law laid down in the proviso to section 307 I.P.C. Hanuman Prasad Modi, therefore, filed revision petition against the judgment of the learned Sessions Judge, Bikaner.