SAMUNDER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Samunder Singh Rawat aged 21 years, resident of Joharkheda, Police Station Beawar, District Ajmer, as per prosecution on 15.7.2006 at 6:30 PM, had burnt his aunt (chachi) Pushpa Devi in the common courtyard occupied by four brothers, namely Gokul Singh father of the appellant, Mahendra Singh husband of the deceased, Late Mota Singh husband of Smt. Geeta Devi (P.W.9) and Suraj Singh acquitted accused. Appellant, Samunder Singh along with his mother Smt. Pani, grandfather Harji Singh, Suraj Singh uncle (chacha) and Smt. Keli Devi wife of Suraj Singh were tried by the court of Additional Sessions Judge (Fast Track) No. 1, Beawar, District Ajmer.

(2.) The court of Additional Sessions Judge (Fast Track) No. 1, Beawar, District Ajmer, vide impugned judgment dated 22.8.2007, acquitted Smt. Pani Devi mother, Harji Singh grandfather, Suraj Singh uncle and Smt. Keli Devi aunt of the appellant Samunder Singh of offence under Ss. 120 -B and 302 IPC. The trial Judge acquitted the appellant Samunder Singh for the offence under Sec. 120 -B IPC, however, the said court convicted the appellant Samunder Singh for the offence under Sec. 302 IPC and vide a separate order of even date sentenced him to undergo life imprisonment and to pay a fine of Rs. 2,000/ -, in default of payment of fine to further undergo S.I. of three months.

(3.) Aggrieved against his conviction and sentence, the appellant Samunder Singh instituted the present appeal.