- (1.) THE appellant, Gangalal s/o Mulya @ Moolchand, as per prosecution case, on 03.02.2006 at around 09:30 A.M. in Village Gugdaud had murdered Smt. Kesardevi Kothari, who had gone to the jungle to graze sheep and goats. At the same time, the appellant is also said to have murdered Smt. Noorjaha, who had gone to the jungle to gather firewood.
(2.) THE Court of Special Judge, Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities), Cases and Additional Sessions Judge, Sawai Madhopur, held the appellant guilty 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.1000/ -. In default of payment of fine to further undergo three months additional rigorous imprisonment.
(3.) INSTANT jail appeal has been preferred by convict/ appellant, Gangalal, through Superintendent, Central Jail, Bharatpur, in order to challenge the judgment of conviction and order of sentence dated 31.05.2007 rendered by the Court of Special Judge, Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities), Cases and Additional Sessions Judge, Sawai Madhopur praying interalia that his conviction and sentence, be set aside, and he be acquitted of the charges leveled against him. In the present case, Motilal (PW -1) and Rafiq Mohammad (PW -4), jointly submitted a written -report (Exhibit -P/1) on 03.02.2006 before Virendra Singh (PW -21), who was then posted as Assistant Sub Inspector, Police Station, Bonli, District Sawai Madhopur.;