HARI RAM S/O SH. NAR SINGH RAM, BY CASTE MEGHWAL, RESIDENT OF BHANWARI, P.S. ROHAT, DISTRICT PALI. (AT PRESENTLY LODGED AT CENTRAL JAIL, JODHPUR.) Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In this criminal appeal filed under Sec. 374 Crimial P.C., the accused appellant is challenging the validity of judgment dated 16th of May, 2009, passed by learned Addl. Sessions Judge (F.T.) No.2, Pali, in Session Case No.31/2008, by which the learned trial court convicted the accused appellant, Hari Ram, for the offence under Sec. 302 and 498A of Penal Code and passed following sentence:- <FRM>JUDGEMENT_78_LAWS(RAJ)1_2017_1.html</FRM>

(2.) As per facts of the case, on 05.04.2008, PW.2- Sakaram submitted a written report (Ex.P/1) at Police Station- Rohat. In the written report following allegations were levelled by the accused appellant, which reads as infra:-

(3.) After investigation, the S.H.O., Police Station Rohat, filed charge sheet against four accused persons, namely, Hari Ram (appellant herein), Narsingh Ram, Smt. Lehari and Smt. Shanti W/o Sh. Sayaram, resident of Village Bhanwari, District Pali before the court of Addl. Chief Judicial Magistrate, Pali under Sections 302 and 498A of IPC.