ASHOK NATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is directed against the judgment dtd. 23/4/2012 passed by Additional Sessions Judge (Fast Track), Balotra, Headquarters Barmer Camp Balotra in Sessions Case No. 52/2011 titling State of Rajasthan v. Ashok Nath @ Om Prakash whereby, the trial Court has convicted the accused appellant for the offence punishable under Sec. 302 IPC and has sentenced him to undergo life imprisonment with a fine of Rs.2,000.00 in default of payment of fine, further to undergo one month's additional simple imprisonment.

(2.) On the basis of Report submitted by Station Master, Jalore, FIR No. 4/2011 was registered against the accused-appellant, which recited that two hermits (Sadhus) were fighting with each other in an inebriated state. One of them inflicted by a pair of tongs (Chimta) upon the head of another Sadhu, who fell down injured and further succumbed to his injuries.

(3.) Upon denial of charges, the trial Court framed charges for the offence punishable under Sec. 302 IPC, prosecution produced 13 witnesses and got 22 documents exhibited.