V.J. Palshikar, J. - (1.) This appeal is filed by the accused-appellant challenging the judgment dated 24.5.1986 passed by Addl. Sessions Judge Chittorgarh in Sessions Case No. 79/85 convicting the appellant under Section 307 I.P.C.and sentencing him to undergo 3 and half years R.l. and to pay fine of Rs. 500/- in default to undergo further R.l. for 3 months on the grounds mentioned in the memo of appeal and as also 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.) On re-appreciation of the evidence, I find that the offence under Section 307 I.P.C.is made out. The accused person is on bail for last about 14 years. To put him back in bail after appellants led peaceful life of ordinary citizen, would be rather unjust.;