- (1.) In this criminal appeal filed by the accused appellant, Ramesh Meena, under Section 374 (2) of Cr.P.C., the judgment dated 29th of November, 2008 passed by learned Additional Sessions Judge (FT) No.3, Udaipur Udaipur Camp Salumber, Udaipur (for brevity, hereinafter referred to as 'Trial Court') in Session Case No.18/2008 is under challenge, whereby the accused appellant was convicted for the offence under Section 302 of I.P.C. and sentenced for life imprisonment along with fine of Rs.100/- with the default stipulation to further undergo one month's imprisonment.
(2.) Briefly stated, the facts of the case are that a written complaint (Ex.P/1) was filed by PW.1, Dharamchand, on 14.01.2008 at Police Station Rishabhdeo, Distt: Udaipur, in which following allegations were levelled by him:- ...[VERNACULAR TEXT OMITTED]...
(3.) Upon the aforesaid written complaint submitted by PW.1 Dharamchand, FIR No.21/2008 was registered against unknown person under Section 302 I.P.C. at Police Station Rishabhdevo, and investigation commenced by the Sub-Inspector, Jagannath. First of all investigating officer went on the place of occurrence and prepared site plan (Ex.P/2). The 'Panchnama' of the dead body was also prepared at 02.30 PM on 14.01.2008 itself and after postmortem the dead body of deceased Smt. Ramila W/o Ramesh Meena (appellant) was handed over to his brother-in-law Mukesh for cremation.;