PANKAJ RANA KALU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal under Section 374(2) Cr.P.C. has been preferred by the appellant Pankaj Rana against the judgment dated 20/06/2014, passed by learned Additional District and Sessions Judge, Abu Road in Sessions Case No.01/2013, whereby the accused-appellant has been convicted and sentenced as under:-

(2.) Brief facts necessary to be noted are that a written report (Ex.P.4) was filed by Sanjay Kumar (PW. 3) at Police Station Rohida, District Sirohi to the effect that on 09/10/2012, his elder brother Lalit Kumar was at home. At around 6.30 p.m., his brother was sitting near the Anganwadi Centre in the Village. While he was sitting there, Pankaj Rana who was living in their locality came and suddenly attacked his brother with a knife. His brother raised a hue and cry and on hearing the same, he, his mother, his sister-in- law and his uncles Kantilal and Mani Lal reached the place of incident and saw his brother lying in a pool of blood in an unconscious state. After assaulting his brother with a knife, Pankaj Rana ran away from the place of incident. His brother was taken to Rohida Hospital where the doctor was on leave and, therefore, he was taken to Trauma Centre at Abu Road. On reaching the Trauma Centra, the doctor declared him dead. Pankaj Rana and his mother Amiya Rana often indulged in quarrels with Lalit Kumar and for this reason, they were bearing ill-will towards him. Pankaj Rana, with the aid of his mother Amiya Rana inflicted knife injuries to his brother resulting into his death.

(3.) On the aforesaid written report, a formal FIR No.99/2012 was registered against the accused for the offence under Sections 302 and 120B IPC at the Police Station Rohida, District Sirohi.