DINESH CHANDRA SOMANI, J. - (1.) This criminal appeal has been filed under Section 374(2) of Cr.P.C. against the judgment of conviction and order of sentence dated 13-12-2013 passed by the learned Additional Sessions Judge No. 4, Ajmer in Sessions Case No. 81/2012, whereby the accused-appellants have been convicted under Section 302 of IPC and have been sentenced for life imprisonment with fine of Rs. 1,000/- each and in default of payment of fine to further undergo one month's simple imprisonment.
(2.) Prosecution story in brief is that on 06-11-2011, Gopi Singh Rawat (PW-3), former Sarpanch of Tilora informed by telephone to SHO, Pushkar that a dead body pool in blood, is lying on the Kachcha way from Tilora to Dev Nagar. Then SHO, Pushkar rushed to the spot, where Gopi Singh submitted a written report Ex.P-4 to him stating therein that today on 06-11-2011 at 7.30 AM, he was going to his field from his village. On the way, he saw a dead body of a young man, near the bank of the river, which was pool in blood and there were scars caused by sharp edged weapon on his face. Thereafter, he informed to Police Station by telephone. Many people assembled on the spot, who told that the dead body is of Laxman S/o Ramchandra R/o Dev Nagar. Possibly unknown culprits have committed murder of Laxman. Report is submitted for legal action.
(3.) On basis of above written report, FIR No. 182/2011 was registered at Police Station, Pushkar District Ajmer for offence under Section 302 of IPC and investigation commenced.;