KALU RAM Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant Kalu Ram was convicted by the Sessions Judge, Bhilwara, u/s 302 I.P.C. and was sentenced to imprisonment for life by his judgment dated March 28, 1975.

(2.) The charge against the appellant was that he caused the death of Roop Lal by inflicting Kuladi blows on him on 8-7-74 at about 3.30 P. M. at a distance of about one furlong from the village Bhagudi-ka-Kuwa.

(3.) According to the prosecution the occurrence was witnessed by P. W. 3 Mangilal (30), P. W. 4 Kishanlal (35), P. W. 7 Modi Ram (12), P. W. 9 Shanker Lal (13) S/o Ram Lal, P. W. 13 Shanker Lal, S/o Ram Dass (15) and P. W. 15 Shanker Lal, S/o Mangi Lal (17).