RAMDHAN GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE appellant, Ramdhan Gurjar, was convicted and sentenced by the court of Additional District & Sessions Judge (Fast Track), Churu, vide impugned judgment dated 27.6.2006. The said court held the appellant guilty of offence under Section 302 IPC and sentenced him to undergo life imprisonment and to pay a fine of Rs. 1,000/ -, in default of payment of fine to further undergo one month additional imprisonment.

(2.) THE learned Public Prosecutor during the course of arguments, has stated that the appellant having availed the benefit of parole had absconded.

(3.) IN view of the statement made by the learned Public Prosecutor, we have called Mr. A.R. Niyazi, Superintendent, Central Jail, Jaipur. He is present in the court today in pursuance of the direction issued by us.