KARAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) KARAN Singh and Raju @ Rajendra Singh, the appellants herein, were put to trial before learned Additional Sessions Judge Behror District alwar, who vide judgment dated March 15, 2001 convicted and sentenced the appellants under Section 302/34 IPC to suffer imprisonment for life and fine of Rs. 1000/-, in default to further suffer imprisonment for three months.

(2.) IT is the prosecution case that in November 3, 1993 10. 30 a. m. informant Gulab (PW. 1) handed over a written report (Ex. P-1) at Police Station Bansoor to the effect that in the preceding night around 11-11. 30 p. m. Raju and Karan (appellants) came to her house and took her son Basanta with them. Thereafter on the next morning around 6 a. m. Basanta was brought by two watchmen to her house in an injured condition. On being enquired Basanta informed her that it were Raju and Karan who caused injuries with knives on his person. Basanta was immediately removed to the hospital where he succumbed to his injuries. On that report case under Sections 302/ipc was registered and investigation commenced. Autopsy on the dead body was performed, necessary memos were drawn. Statements of witnesses were recorded. Appellants were arrested and on completion of investigation charge-sheet was filed. In due course the case came up for trial before the learned Additional Sessions Judge Behror District alwar. Charge under Section 302/34 IPC was framed against the appellants, who denied the charge and claimed trial. The prosecution in support of its case examined as many as 16 witnesses. In the explanation under Section 313 Crpc. the appellants claimed innocence. No witness in support of defence was however examined. Learned trial Judge on hearing final submissions convicted and sentenced the appellants as indicated above.

(3.) WE have heard the submissions advanced before us and scanned the material on record.