YASIN KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal has been preferred by the accused-appellant against the judgment and order of conviction dated 05.01.2017 passed by the learned Additional Sessions Judge No. 3, Bikaner in Sessions Case No. 118/2012 whereby the accused-appellant has been convicted for the offence under Section 302 of I.P.C. and sentenced to undergo life imprisonment with fine of Rs. 10,000/- and in default of payment of fine to further undergo two months additional rigorous imprisonment.

(2.) The F.I.R. No. 113/2011 having been lodged by P.W. 12 - Allarakha at Police Station Chhatargarh, District Bikaner for the offence under Section 302 read with Section 34 of I.P.C., the investigation commenced. During the course of investigation, the police arrested the accused-appellant on 26.07.2011.

(3.) After conclusion of investigation, the police filed charge-sheet against the accused-appellant and the co-accused Amir Khan for the offence under Section 302 read with Section 34 of I.P.C. Subsequently, the co-accused Amir Khan was declared juvenile and therefore, the matter qua him was forwarded to the concerned Juvenile Justice Board.