RAM KARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Anshuman Saxena, for the accused-appellant. Mr. N.S. Shekhawat, Public Prosecutor for State. Present appeal is directed by the appellant Ram Karan against the impugned judgment dated 19.5.2007 rendered by the Court of Additional Sessions Judge (Fast Track) Chomu, District Jaipur. The said court vide the impugned judgment held the appellant guilty of offences under Sections 302, 201 and 404 I.P.C. for having caused murder of Kishanlal. The trial court having convicted the appellant for offences under Sections 302, 201 and 404 I.P.C., sentenced him as under:-

(2.) Shri Anshuman Saxena learned counsel for the appellant has read the charges framed against the appellant. The first charge stated that between 30.6.2005 to 2.7.2005 in the revenue State of Biharipura the present appellant after committing unnatural act had thrown Kishanlal in the ravines of Dadar. The only thing which we need to notice from the charges is that the occurrence had taken place between 30.6.2005 to 2.7.2005.

(3.) Shri Saxena has drawn our attention to document (Exhibit-P.17) a certificate issued by the Government Upper Primary School, Biharipura (Amer), District Jaipur. In the school certificate, date of birth of the appellant recorded is 8.7.1987. Thus, it is contended that on the basis of school certificate (Exhibit-P.17) issued by the Government school first attended by the appellant, the appellant was less than eighteen years of age on the date of occurrence, hence he is a delinquent juvenile in conflict with law.