OM PRAKASH @ OMLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Through this appeal under Sec. 374 (2) CrPC, the appellant seeks to assail the judgment dtd. 21/3/2013 passed by the learned Additional Sessions Judge, Sri Karanpur, District Sri Ganganagar in Sessions Case No. 3/2011, whereby he was convicted and sentenced as below:-

(2.) Brief facts relevant and essential for disposal of the appeal are as under:-

(3.) The Investigating Officer further claims to have conducted exercise of preparation of specimen foot-moulds of the chappals worn by the accused in presence of one Dr. Rohit Choudhary. The suspect's foot-moulds which had been lifted from the place of incident and the specimen foot-mould impressions of the footwear worn by the accused were forwarded to the FSL for comparison, from where, a report Ex.P/60 was received concluding that both foot-mould impressions, i.e. those of the suspect and those of the accused were similar in respect of shape, size and design.