NAROO Vs. STATE

JUDGEMENT

(1.) This appeal has been filed by the accused-appellant from Jail aggrieved from the Judgment and order dated 9-6-1999 passed by the learned Sessions Judge, Udaipur in Sessions Case No. 118/99 by which he while acquitting the accused-appellant for the offence under Section 148, IPC, convicted him for the offence under Section 302, IPC and sentenced to undergo imprisonment for life and to pay a fine of Rs. 5,000/-, in default of payment to fine, to further undergo on year SI.

(2.) By the same judgment and order, the learned Sessions Judge acquitted four accused persons, namely, Prabhu, Deva, Puna and Bhagga of all the charges framed against them.

(3.) It may be stated here that this Court vide order dated 24-9-2001 appointed Shri Rakesh Arora, Advocate as Amicus Curiae to assist the Court and he has argued the case on behalf of the accused-appellant.