STATE OF RAJASTHAN Vs. RAM KUMAR

JUDGEMENT

(1.) By her judgment and order dated June 30, 1998, made in Sessions Case No. 36 of 1997 State Vs. Ram Kumar , the learned Additional Sessions Judge, Sikar (Rajasthan) held Ram Kumar appellant guilty of the offences under section 302 and 429 IPC, convicted him as such and sentenced him as under: <FRM>JUDGEMENT_75_LAWS(RAJ)11_1998_1.html</FRM>

(2.) The learned trial Judge has submitted the proceedings of trial for confirmation of the sentence of death, as passed by him in the case, by this Court as required by Sec. 366 (1) Crimial P.C. and the submission has been registered as D.B. Cr. Reference No. 2/98. The appellant Ram Kumar, has challenged the judgement and order of his conviction and sentences by preferring appeal under section 374 (2) Cr.PC. through Superintendent, Central Jail, Jaipur and that stands registered as D.B. Cr. Appeal No. 494 of 1998.

(3.) Initially Mr. S.K. Gupta, a Senior Advocate of this Court, was appointed Amicus-Curie to assist the Court for and on behalf of the convict, but since, later on, Mr. R.S. Rathore, another Senior Advocate, appeared for and on behalf of the appellant, Mr. Gupta sought permission of the Court to relieve him of his obligation and the permission was accorded by the Bench. The reference and the appeal were, therefore, argued by Mr. Rathore on behalf of the appellant and by Mr. G.D. Parwal, Public Prosecutor, on behalf of the State of Rajasthan.