GOPAL KRISHAN VYAS,J. - (1.) In this criminal appeal filed under Section 374 (2) Cr.P.C., 1973 judgment dated 06th of October, 2005 passed by learned Additional Sessions Judge (Fast Track) No. 1, Bhilwara (Trial Court) in Session Case No. 106/2004, is under challenge, whereby the trial court convicted accused appellant Raju @ Rajiv Gupta, for committing offence under Section 302 and passed sentence for life imprisonment along with fine of Rs. 2000/- with default stipulation to further undergo two months' rigorous imprisonment.
(2.) As per facts of the case, on 20.08.2004, complainant Vikas Gupta @ Batash (PW.1) lodged a written report (Ex.P/1) at Police Station-City Kotwali, Bhilwara with following allegations, which reads as under: ...[VERNACULAR TEXT OMITTED]...
(3.) Upon the aforesaid written report, formal F.I.R. No. 468/2004 was registered at Police Station City Kotwali, Bhilwara on 20.08.2004 for offence under Section 302 of IPC and investigation commenced.;