PRABHU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Prabhuram has filed this appeal against the judgment of learned Sessions Judge, Balotra camp: Barmer dated December 9, 1983 convicting the accused under Section 304, Part-I, I.P.C. and sentencing him to five years' rigorous imprisonment and a fine of Rs. 50/- in default of payment of fine to further undergo rigorous imprisonment for 15 days.

(2.) The unfortunate incident relates to the alleged causing of death by one brother of the other brother. Achlaram died on account of the injuries received from Prabhu accused. Both are brothers and agriculturists living in the same village and having separate Dhanies.

(3.) The incident happened on account of some alleged attempt to reprimand Prabhu by Achlaram as there was some dispute about the milking of the goats in front of Prabhuram's Dhani.