GATU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Upon By Post communication received from the Superintendent, Central Jail, Udaipur dtd. 27/9/2001, jail appeal D.B. Criminal Jail Appeal No. 698/2001 (Gattu Vs. State) by accused Gattu S/o. Mogji Sargada was registered before this Court against the judgment of Trial Court dtd. 14/9/2001 passed by Shri Goverdhan Singh Surana, RHJS, learned Sessions Judge, Doongarpur in Sessions Case No.57/99, whereby accused-appellant was convicted for the offence under Sec. 302 IPC and was punished with imprisonment for life and a fine of Rs.1000.00. In case of non-deposit of fine, he was punished with further rigorous imprisonment for a period of three months.

(2.) Thereafter, it appears to the Court, that due to non-communication of information to accused-Gattu filed D.B. Criminal Appeal No. 717/2001 (Gatu Vs. State of Rajasthan) through the Counsel. By this common judgment both the appeals are being decided together.

(3.) The accused-appellant filed the present appeal on the following grounds, as noted from memo of appeal filed by the appellant:--