RAVINDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused-appellants have preferred these appeals aggrieved by Judgment and Sentence dtd. 6/2/2017 passed by Addl. District and Sessions Judge, No. 4, Ajmer, whereby appellant-Ravindra has been convicted for offence under Ss. 302 and 324 IPC; for offence under Sec. 302 IPC, he has been sentenced to life imprisonment and fine of Rs.20,000.00 and on non- payment of fine, to further undergo six months simple imprisonment and for offence under Sec. 324 IPC, he has been sentenced to one year simple imprisonment and fine of Rs.1,000.00 and on non-payment of fine, to further undergo one month simple imprisonment. Appellant- Surendra has been convicted for offence under Ss. 302/34 and 324/34 IPC and similar sentence has been awarded to him. All the sentences were directed to run concurrently.

(2.) Succinctly stated the facts of the case are that on 23/9/2013, Jagdish submitted a written report (Ex. P-8) at Police Station Civil Lines, Ajmer, which is reproduced here as under:-- <IMG>JUDGEMENT_261_LAWS(RAJ)1_2024_1.jpg</IMG>

(3.) On the basis of said report, police lodged FIR No. 409/2013 (Ex.P-9) and after due investigation filed charge-sheet against appellants for offence under Ss. 302, 323 and 34 IPC. Accused-Ravindra was charged for offence under Ss. 302 and 324 IPC and accused-Surendra was charged for offence under Ss. 302, 324 and 34 IPC. Both the accused-appellants denied the charges and sought trial, upon which, as many as 15 witnesses were examined and 28 documents were exhibited on behalf of the prosecution. In defence, two documents were exhibited. Accused-appellants were examined under Sec. 313 Cr.P.C. and after hearing the arguments, accused appellants have been convicted and sentenced as herein above stated, against which, these appeals have been filed.