JASWANT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant Jail Appeal under Sec. 383 Cr.P.C. has been preferred by the appellant Jaswant @ Jasa Ram being aggrieved of the judgment dt. 20/6/2013 passed by learned Additional Sessions Judge, Bali District Pali in Sessions Case No.25/2011 whereby the appellant has been convicted for the offence under Sec. 302 I.P.C. and sentenced to undergo life imprisonment along with fine of Rs.5,000.00 and in default of payment of fine to further undergo two years' simple imprisonment.

(2.) The brief facts relevant and essential for the disposal of the appeal are noted herein below.

(3.) One Rajendra Singh (P.W.11) lodged a written report (Ex.P-35) to the SHO, PS Bali on 10/6/2011 at 6:30 p.m. alleging inter alia that he had gone to Bali for his personal work. In the evening at about 6 o'clock, Jaswant @ Jasa Ram S/o Pratap Ram Meghwal, Resident of Sesli, Pratap Chowk, Bali met him and blurted out that earlier on the same day, Chunni Lal S/o Vardaji hurled foul abuses towards him on which, he had killed Chunni Lal by a knife blow and had locked up the dead body in his room. Upon this, Rajendra Singh took Jaswant @ Jassa Ram with him to the police Station and lodged the report.