- (1.) IN the instant case, on 14.01.2005 at about 11:30 A.M. in Village Nonera, Police Station, Itawa, District Kota, one Prithviraj, brother of complainant Pushpchand (PW -2) was murdered.
(2.) PROSECUTION story, in nut -shell, is that appellant, Ramprasad armed with kulhari and appellant, Murari Lal armed with kutia, had caused injuries to Prithviraj, which were sufficient to cause death in the ordinary course of nature.
(3.) ON the above charge, both the appellants, in pursuance of written -report (Exhibit -P/4) lodged by Pushpchand (PW -2) leading to registration of First Information Report (Exhibit -P/5), were sent for the trial. The Court of Additional Sessions Judge (Fast Track) No.1, Kota, vide its impugned judgment dated 03.08.2006, held appellant, Ramprasad guilty for offence punishable under Section 302 of Indian Penal Code, as well as, co -accused appellant, Murari Lal for offence under Section 302/34 of Indian Penal Code.;