KARAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal under Section 374(2) Cr.P.C. has been preferred by the appellant Karan Singh against the judgment dated 06.11.2015, passed by learned Additional Sessions Judge No.2, Udaipur in Sessions Case No.19/2013 whereby the accused-appellant has been convicted for the offences under Sections 302, 504 and 506 IPC and sentenced as under:

(2.) Briefly, the prosecution case emanates from the Parcha Bayan (Ex.P-21) of Santosh, recorded by PW-22 Banshilal, SHO, P.S. Ghantaghar, Udaipur wherein, it was alleged that on 16.05.2010 while the marriage ceremony of one Vishnu was being solemnized in their community, accused Karan Singh sounded the authorities due to which the marriage ceremony could not be solemnized as the bride was under age. He further stated that on the very day(24.05.2010), when he and his brother Jaswant @ Kalu, after having dinner, returned from Rampura and while they were sitting with friends outside the house, accused Karan Singh came there and threatened them that he will kill their entire family. Stating this, Karan Singh took out a knife from his pocket and all of a sudden, assaulted his brother Jaswant Singh by inflicting knife blows and when he tried to intervene he was also inflicted knife blows on his neck. Chandan, Mukesh, Arjun Singh, Goverdhan Singh and Jitendra intervened and took them to the hospital.

(3.) On the basis of this Parcha Bayan, a formal FIR bearing No.44/2010 was registered for the offences under Sections 324 and 307 IPC at the Police Station Ghantaghar, Udaipur and the investigation commenced in the matter.