JAMWANT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed by the appellant against the judgment/order dated 26.8.1993 passed by Addl. Sessions Judge, Dholpur in Sessions Case No. 30/1991, whereby he convicted the appellant for the offence under Sec. 325 Penal Code and sentenced him to undergo 2 year's RI with a fine of Rs. 1500.00; in default of payment of fine, to further undergo 1 months' RI.

(2.) Brief facts of the case are that on 16.2.1990, a written report was lodged at Police Station, Bari, District Dholpur at the instance of one Nawab Singh. On the basis of said report, FIR No. 55/1990 was registered and investigation was commenced. After completion of investigation, the police filed the challan. Thereafter charges were framed against the accused persons, who denied for the same and claimed for trial. The prosecution produced its witnesses. The statement of accused persons were recorded under Sec. 313 Crimial P.C. After hearing the arguments of both the sides, the learned trial court vide judgment dated 26.8.1993, while acquitting the co-accused persons, convicted and sentenced the accused appellant as indicated here-in-above.

(3.) Against the said judgment, this appeal has been filed by the accused appellant.