JASHWANT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In this criminal appeal filed by the appellant, Jaswant Singh S/o Harnam Singh under Section 374 (2) Cr.P.C., the judgment dated 30th of March, 1990 passed by learned Sessions Judge, Sri Ganganagar, in Session Case No.48/1988 is under challenge. By the aforesaid judgment, the learned trial court convicted the accused appellant, Jaswant Singh, for the offences under Sections 302/34 and 324/34 of IPC and sentence him as under:

(2.) As per facts of the case, upon written complaint (Ex.P/1) submitted by the complainant (PW.1) Kalu Ram (son of deceased) before the S.H.O., Police Station- Hindumal Kot, Sri Gangangar, formal F.I.R. No.99/1988 was registered on 03.08.1988 at 06.30 AM against accused appellant Jaswant Singh and one unknown person. In the FIR following allegations were levelled by the complainant, which reads as under: -

(3.) After registration of the FIR, regular investigation was commenced by the SHO, Police Station Hindumal Kot. During investigation the police went at the place of occurrence and took the dead body of deceased, Indraj, to the Primary Health Centre, Shivpura, Distt: Sri Ganganagar, for postmortem, where the medical officer conducted the postmortem and in the postmortem report (Ex.P/9) the doctor gave following opinion with regard to cause of death: -