SHESHA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal under Section 374(2) of the Code of Criminal Procedure mounts a challenge to the judgment of conviction and order of sentence dated 18.08.2018 passed by the learned Sessions Judge, Merta in Sessions Case No.11/2012 (CIS No.63/2015), which determination and verdict, has culminated in conviction of the present accused/appellant for the offence under Section 302 of IPC, and thereby, was ordered to undergo life imprisonment and a fine of Rs.5,000/-, and in default of payment of fine, to further undergo six months' rigorous imprisonment.

(2.) The factual matrix that is required to be exposited for the purpose of disposal of the present appeal is that complainant Girdhari Ram filed a written report on 30.01.2012 at Reserve Centre, Gotan alleging therein that on 30.01.2012 in the morning at about 10 o'clock, he returned back to Talanpur after attending some marriage at Chowkadi, and from there, he alongwith Rajesh went to his dhani, where they found the dead body of Bhanwarlal lying in front of the house.

(3.) Upon receiving such information, an FIR bearing No.19/2012 was registered at Reserve Centre, and after investigation, the offences were found to be made out - against present accused/appellant-Shesha Ram under Section 302 IPC, while under Section 302/34 IPC against Panchi Devi - and accordingly, the trial commenced.