R.S.CHAUHAN, J. - (1.) AGGRIEVED by the judgment dated 6.10.2005 passed by Addl. Sessions Judge (Fast Track), Chabara, District Baran, whereby the learned Judge has convicted the appellant of offence under Section 302 IPC, and has sentenced him to life imprisonment, has imposed a fine of Rs. 100/ - and has directed the appellant to undergo fifteen days simple imprisonment in default thereof, the appellant, Ramesh has challenged the said judgment.
(2.) BRIEFLY , the facts of the case are that on 6.3.2004 Gori Lal (P.W.1) filed a written report (Exh.P.1) before the S.H.O. Police Station Bapcha. The said report when translated into English, is as under : - JUDGEMENT_154_LAWS(RAJ)1_2015.htm
(3.) ON the basis of the written report (Exh.P.1), formal FIR (Exh.P.2), namely FIR No.32/2004 was chalked out for offence under Section 302 IPC, and the investigation commenced. In order to support its case, the prosecution examined twenty -five witnesses, and submitted thirty -six documents. The defence neither examined any witness, nor submitted any document. After going through the oral and documentary evidence, by judgment dated 6.10.2005, the learned Judge convicted and sentenced the appellant as aforementioned. Hence, this appeal before this court.;