MANGU AND OTHERS Vs. STATE OF RAJASTHAN.

JUDGEMENT

(1.) This appeal against the judgment of the Learned Additional Sessions Judge, Bundi, dated Feb. 9, 1972, has arisen in the following circumstances

(2.) A report was lodged in the police station Jawaharsagar Dam on 10-1-71 at 10 a. m. by Mania PW 3 that the dead-body of Jagannath Gujar was lying in the hotel of Mathura in Budhpura Khan. It was rumoured that he was strangulated by Maru Bhats. The police after investigation challaned three persons, namely, Moti, Peeru and Mangu under section 302 IPC. They eventually came to be tried by the said Learned Additional Sessions Judge who by her impugned judgment acquitted Moti but convicted Mangya under section 304 part II Penal Code and sentenced him to undergo rigorous imprisonment for four years. The further convicted Peeru under section 304 part II read with section 34 Penal Code and sentenced him to undergo rigorous imprisonment for two years. Hence this appeal.

(3.) I have heard arguments and seen the record.