- (1.) LEELA Ram, the present appellant along with brother, Gangadhar and father, Jaimal and one Banna Ram were tried by the court of Sessions Judge, Alwar, in case arising out of FIR No. 290/2004 dated 28.8.2004 registered at Police Station Sadar, Alwar, for the offences under Sections 143, 323, 341 and 302 IPC.
(2.) THE case of the prosecution is that the appellant, Leela Ram along with his co -accused on 27.8.2004, at about 7:30 PM in the evening, in the revenue state of Moja Sarawas, had caused murder of Lala Ram and caused simple injuries to Smt. Dhanni (P.W.7). The trial court vide the impugned judgment dated 24.3.3005 acquitted Gangadhar, Jaimal, Banna Ram for the offences under Sections 341, 323/34, 302/34 IPC and held the appellant Leela Ram guilty of offence under Section 302 IPC. Having convicted the appellant Leela Ram for the aforesaid offence, the trial court vide a separate order of even date sentenced the appellant to life imprisonment and to pay a fine of Rs. 100/ -, in default of payment of fine, to further undergo one month S.I.
(3.) THE appellant, Leela Ram, aggrieved against his conviction and sentence, has filed the present appeal. In the present case, the occurrence had taken place on 27.8.2004 at 7:30 PM. The written report (Exhibit -P/1) was submitted by Pappu (P.W.1), son of the deceased Lala Ram, on 28.8.2004 at 11:30 AM, before Ramakant (P.W.17), who was then posted as ASI at Police Station Sadar, Alwar. On the basis of written report (Exhibit -P/1), a formal FIR (Exhibit -P/15) was registered.;