- (1.) IN the instant case, appellant, Trilok Singh, as per prosecution case, on 11th of November, 2005 in between 10:00 A.M to 02:00 P.M. had committed murder of Smt. Keshanti Devi, near the pond, close to her fields at Village Bamanwas with an incised weapon.
(2.) THE Court of Additional Sessions Judge, Gangapur City, District Sawai Madhopur, relying upon the prosecution case, vide its impugned judgment dated 24.08.2006 convicted the appellant for commission of offence punishable under Section 302 of Indian Penal Code, and vide a separate order of even date, sentenced him to undergo life imprisonment and to pay a fine of Rs.5000/ -. In default of payment of fine to further undergo one month rigorous imprisonment.
(3.) INSTANT criminal appeal is directed against the impugned judgment of conviction and order of sentence awarded upon the appellant by the trial Court. Initially, a formal First Information Report (Exhibit -P/22), bearing registration No.287/2005 was registered at Police Station, Bamanwas, District Sawai Madhopur, on the basis of written -report (Exhibit -P/1) lodged by one Rameshwar Prasad Meena (PW -1), the son of the deceased Smt. Keshanti Devi.;