RAM PRASAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed by the appellant against the judgment/order dated 15.01.1992 passed by the District & Sessions Judge, Jhalawar in Sessions Case No.208/1990, whereby the accused-appellant has been convicted for the offence under section 326 IPC and sentenced him to undergo 21/2 years rigorous imprisonment together with a fine of Rs. 1,000/-; in default of payment of fine, sentenced him to undergo 4 months rigorous imprisonment.

(2.) Brief facts of the case are that on 11.05.1990 injured Phool Chand submitted an oral report, whereupon an FIR No.110/1990 was lodged at Police Station Aklera, District Jhalawar for the offence under section 307 IPC. Thereafter, the investigation was commenced and after completion of investigation, the police filed the challan before the Magistrate concerned, who committed the case to the Court of Sessions for trial. Thereafter the charges were framed against the accused person, who denied for the same and claimed for trial. The prosecution produced its witnesses and got exhibited some documents. The statement of accused persons were recorded under Section 313 Cr.P.C. After hearing the arguments of both the sides, the learned trial court vide judgment dated 15.01.1992 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.