AMAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is directed against the order of conviction passed by the learned Sessions Judge, Bhilwara in Sessions Case No. 46/79 convicting the accused under Sec. 302 of the Indian Penal Code and sentenced him to suffer imprisonment for life.

(2.) The prosecution story stated briefly is that on 6.3.1979 at about 7.45 am, first information report was lodged that on Balaji has been killed by unknown thieves whose description was also given in the first information report. It is pertinent to note that the first information report was lodged by the accused himself. On the basis of that information, certain investigations were carried and on being suspicious about the accused, the accused was prosecuted. The prosecution examined as many as 13 witnesses in support of its case. On appreciation of the oral and documentary evidence on record, the learned Judge came to the conclusion of guilt as aforesaid.

(3.) With the assistance of the learned counsel for the accused and the learned Public Prosecutor, we have reappreciated the evidence on record and have scrutinised the documents in light of the submissions made at the bar.