ISHWAR SINGH Vs. STATE OF RAJASTHAN THROUGH PP

JUDGEMENT

(1.) The appeal has reached for hearing. None has appeared for the appellant. But since we had read the file we put it to the learned counsel for the State whether he is ready to argue the appeal. Learned counsel states that he is ready to argue the appeal.

(2.) Vide impugned decision dated 16/02/2013 the appellant has been convicted for offences punishable under Sections 458/450/302 IPC and has been sentenced to undergo imprisonment for life.

(3.) The charge-sheet filed shows that the prosecution sought to establish the case by proving motive through the testimony of the brothers of the deceased i.e. Ishwar Singh, PW-2 and Om Prakash, PW-5. Last seen evidence through the testimony of Satyaveer, PW-7 and Ram Pratap, PW-11 and recovery of the axe stated to be the weapon of offence pursuant to the disclosure statement made by the appellant through the testimony of Ram Pratap and the Investigating Officer, Ramniwas, PW-12.