STATE OF RAJASTHAN Vs. SUMER SINGH

JUDGEMENT

(1.) The instant criminal appeal has been preferred on behalf of the appellant-State of Rajasthan under Sec. 378 (iii) & (i) Cr.P.C. assailing the judgment dtd. 29/6/1993 passed by the learned Sessions Judge, Merta, District Nagour in Sessions Case No. 17/1990, whereby the learned Trial Court acquitted the respondent for the offence under Ss. 302 of the Indian Penal Code (IPC) while extending benefit of doubt.

(2.) The facts in nutshell, as per the prosecution story in the present case are that a case was registered on the basis of a complaint lodged by PW-1 Raghuveer Singh, wherein it was alleged that on 15/16/11/1989, the accused-respondent committed the murder of one Madan Singh.

(3.) Learned Counsel appearing on behalf of the State, while arguing the appeal made the following submissions :