BHARAT KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant appeal impugns the judgment dated 29/08/2000 of learned Additional Sessions Judge, Chhabra, District Baran, whereby the appellant was convicted as under : u/S. 302, I. P. C. Life imprisonment and fine of Rs. 500/-, in default to further suffer six months R. I. u/S. 307, I. P. C. to suffer 10 years R. I. and fine of Rs. 500/-, in default to further suffer six months R. 1. u/S. 309, I. P. C. to suffer six months S. I. The sentences were ordered to run concurrently.

(2.) In brief the prosecution case is (sic) on 15/11/1997 informant Anil Kumar submitted a written report with the Police Station, Chhabra stating therein that appellant committed murder of Dinesh by inflicting blows with knife and caused injury on the neck of Raju. Thereafter the appellant caused injuries to himself with scissors and knife. Police Station, Chhabra registered a case under Sections 302, 307 and 309, I. P. C. and investigation commenced. Dead body of Dinesh was subjected to autopsy.

(3.) Injuries received by Raju and appellant were examined and appellant was arrested.