BANTA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Being aggrieved by the judgment and order of conviction dated 12.9.1983 passed by Sessions Judge, Shiganganagar in Sessions Case No. 97/82 convicting the accused-appellants under section 304 sentencing them to suffer 10 years r.i. and a fine of Rs. 500.00 and in default of payment of fine to further undergo six months' r.i. on the grounds mentioned in the memo of appeal and also as canvassed before me.

(2.) With the assistance of the learned counsel for the accused appellant and learned Public Prosecutor I have scrutinised the evidence on record and re-appreciated the evidence on record.

(3.) Shri M.L. Garg counsel for the appellants submits as under-