- (1.) This appeal has been filed by the appellant against the judgment dated 7.12.1988 passed by Additional Sessions Judge. Bharatpur in Sessions Case No. 13/88, whereby the learned trial court convicted' the accused appellant for the offence under Section 304 Part II IPC and sentenced him to undergo 4 years Rl with fine of Rs. 100. in default of payment of fine, to further undergo 3 months SI.
(2.) Brief facts of the case are as under: On 11.2.1987, an FIR was registered against the accused appellant for the offence under Section 302 IPC by Hardev Singh. After completion of investigation, charge sheet was filed before the Magistrate concerned. Thereafter case was committed to the Court of Sessions for trial. Charge was framed against the accused appellant for the offence under Section 302 I PC. who denied for the same and claimed for trial. After hearing the arguments of both the sides, the learned trial court acquitted the accused appellant for the offence under Section 302 IPC, but convicted him for the offence under Section 304 Part II IPC and sentenced him vide this judgment dated 7.12.1988, as indicated above.
(3.) Against the said judgment dated 7.12.1988. this appeal has been preferred by the appellant.;