BHANWRA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appeal by Nathu Ram and Jawana Ram stands abated since they have been deceased during the pendency of the appeal.

(2.) Appellant Bhanwra Ram @ Bhanwar Lal stands convicted under Section 302/34 IPC to life imprisonment with fine of Rs.100/- in the event of failure to pay which, he was required to undergo further one month simple imprisonment as ordered on 03.05.1989 by the Additional Sessions Judge, Nagaur in Sessions Trial No.3/86.

(3.) An oral information was given at police station Jayal on 20.07.1985 at 7:43 am by PW-18 Bheru Singh based on hearsay information from PW-2 Bhanwari and her husband PW-11 Prabhu Ram that PW-6 Khiyaram had come to his house at 1:00 am and informed that the deceased Sanwta Ram had been killed around 11:00 pm and it was not known who killed him. It was reduced to writing marked Exhibit D/13.