HAKAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Validity of the judgment dated 17.6.2008 passed by learned Additional Sessions Judge (Fast Track) No.3, Hanumangarh in Sessions Case No.52/2007 (74/2006) (114/05) has been assailed, by which the accused-appellants have been convicted under Section 302/34 of IPC with life imprisonment with fine of Rs.5000/- each and in default of payment of fine to further undergo 3 months' rigorous imprisonment.

(2.) The contents of F.I.R. No.568 (Ex.P/3) of Police Station Hanumangarh Junction reads as under :- <IMG>JUDGEMENT_109_LAWS(RAJ)3_2017.jpg</IMG>

(3.) Post investigation charge sheet was filed and the case was committed to learned trial Court, which after framing of charges, conducted trial, prosecution produced ten witnesses and also got documentary evidence exhibited, and after examination of the accused persons under Section 313 of Cr.P.C., trial Court concluded the trial with aforesaid verdict by convicting all the accused persons under Section 302/34 of IPC.