PATTA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This jail appeal is directed against the judgment and order dated 19.9.96 passed by the learned Addl. Sessions Judge, Sojat in Sessions Case No. 173/92 whereby the appellant has been convicted under S. 302, I.RC. and a sentence of life imprisonment and a fine of Rs. 1000.00, in default, two months' imprisonment has been imposed.

(2.) Briefly stated, the facts giving rise to the prosecution of the appellant and the present appeal are as follows :

(3.) Mangia Ram (PW 7) s/o Late Pokar Ram is resident of village Sardarsarnand. After death of Mangia Ram's mother Smt. Dhalki, Pokar Ram (since deceased) again married Smt. Champa who was already married previously. Accused- appellant Patta Ram is son of Smt. Champa from her former husband and so the appellant Patta Ram is foster brother of Mangaia Ram who was living with his mother Smt. Champa even after Smt. Champa had gone in second marriage with Pokar Ram.