MANGI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This jail appeal had been filed by accused Mangi Lal who had been convicted on 18.7.2007 in Sessions Case No. 7/2006 by Sessions Judge, Jodhpur under Section 302 of Indian Penal Code. He had been sentenced by the said court under Section of 302 of Indian Penal Code by life imprisonment and a fine of Rs.5,000/-. It has also been ordered by the trial court that in default of payment of fine, he will have to suffer six months' additional simple imprisonment.

(2.) The case of the accused had been conducted in the trial court by Amicus Curiae appointed by the court. In this Court, Mr. Shambhoo Singh, Advocate has assisted the Court on behalf of accused-appellant Mangi Lal.

(3.) It has been argued by the accused-appellant that the judgment of the trial court is totally against the law as well as against the facts. It has also been argued that in spite of the material contradictions in the statements of the witnesses and the discrepancies in other evidence, the trial court has convicted the accused-appellant only on the basis of the conjectures and surmises and so, it has been prayed on behalf of the accusedappellant that he should be given the benefit of doubt and he should be acquitted.