RAMESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Challenge in the instant criminal appeal has been made by the appellant to the judgment of conviction and sentence dtd. 7/2/2015 passed by the Court of learned Additional Sessions Judge, Chhabra, Distt. Baran [for short 'the learned trial Court'] in Sessions Case No.125/2012, State of Rajasthan vs. Ramesh Kumar, whereby the learned trial Court has convicted and sentenced the accusedappellant as under:-

(2.) Facts of the case in nutshell are that on 15/6/2012 at 10:00 a.m., the SHO Police Station, Chhabra received a telephonic information that on the way to Basant Vihar Colony of town Chhabra a dead body of an unknown person is lying. On receiving such information, Manoj Kumar Gupta, SHO along with other police personnel reached at the spot, where they found the dead body of an unknown person. Thereafter, the informant Muziburhrehman submitted a written report (Ex.P1). The police on finding the matter for the offences under Sec. 302 and 201 IPC, took the photographs of dead body and made inspection of place of incident. On 16/6/2012 the dead body was got medically examined by Medical Board. The police recovered the clothes and shoes of deceased. On the basis of same, on 17/6/2012 one Kally @ Kalu had identified the dead body to be of his elder brother Ramkishan.

(3.) On the basis of aforesaid written report (Ex.P1) FIR No.251/2012 was registered at Police Station Chhabra, Distt. Baran for the offence under Ss. 302 and 201 IPC. The police after investigation submitted chargesheet against the accused appellant for the offences under Ss. 302, 201 and 394 in the Court concerned.