JAI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) JAI Singh, appellant herein, was put to trial before learned Additional Sessions Judge (Fast Track) Jhunjhunu in a case under Sec. 302 IPC. Learned Judge vide judgment dt. May 14, 2002 convicted the appellant under Sec. 302 IPC and sentenced him to suffer imprisonment for life and fine of Rs. 5000/ -, in default to further suffer imprisonment for six months. A sum of Rs. 50,000/ - has been awarded to legal representatives of deceased by way of compensation. It is the prosecution case that informant Raj Kumar (Pw. 10) lodged a written report (Ex. P -34) at Police Station Surajgarhon December 27, 2000 to the effect that his cousin brother Satya Narain was killed by the appellant. On that report a case under Sec. 302 IPC was registered and investigation commenced. After usual investigation charge -sheet was filed. In due course the case came up for trial before the learned Additional Sessions Judge (Fast Track) Jhunjhunu. Charge under Sec. 302 IPC was framed. The appellant denied the charge and claimed trial. The prosecution in support of its case examined as many as 11 witnesses. In the explanation under Sec. 313 Cr.P.C. the appellant claimed innocence. Two witnesses in defence were examined. Learned trial Judge on hearing final submissions convicted and sentenced the appellant as indicated hereinabove.

(2.) WE have heard the rival submissions and scanned the material on record.

(3.) WE are of the view that justice should not only be speedy but it should be visible. Right to fair trial enjoys a pride of place in our scheme of right's jurisprudence under the Constitution.