(1.) The instant appeal under Sec. 374 of the Cr.P.C. is directed against the judgment and sentence dtd. 22/9/2017 passed by learned Addl. Sessions Judge, Anoopgarh camp Gharsana, District Sriganganagar (hereinafter referred to as "the Trial Court") in Sessions Case No. 13/2014, whereby the accused-appellant has been convicted for offence punishable under Ss. 302 and 449 of Indian Penal Code and awarded sentence of life imprisonment.
(2.) The facts giving rise to the present appeal are that the complainant, who was eventually found to be the accused in the instant case filed a written report in the Police Station Rawla inter-alia averring that when he went to the house of his brother Rajesh, at around 7-8 a.m. in the morning of 30/5/2014 for taking back his utensils, he found the gate to be closed and upon peeping through the gate, he saw his brother lying on the bed with certain head injuries. It was also stated therein that he then called the neighbors and found that his brother had been assaulted on his head with some sharp edged weapon due to which he had passed away.
(3.) On the written information so given, an FIR No. 112/2014 came to be registered against unknown persons for offence under Ss. 449 and 302 of I.P.C.
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