GOPAL KRISHAN VYAS,J. - (1.) The instant criminal appeal has been filed by the accused appellants under Section 374 Cr.P.C., 1973 against the judgment dated 24.09.2008 passed in Sessions Case No. 10/2008 by the learned Addl. Sessions Judge (Fast Track) No. 1, Bhilwara whereby the accused appellants convicted for offence under Section 302 IPC and sentenced for life imprisonment along with Rs. 10,000/- fine was imposed against them and in default of payment fine is further undergo 6 months rigorous imprisonment.
(2.) As per facts of the case on 21.12.2007 an information was received from Police Control room at Police Station Kotwali, Bhilwara that a person is burnt, the ASI Man Singh went on spot and took deceased Kundanmal to the Mahatma Gandhi Hospital, where he was admitted for treatment.
(3.) The statement (Parcha Bayan) (Ex.P/7) of the injured Kundanmal were recorded by the A.S.I. of Police Station Kotwali at 2.00 p.m. on 21.12.2007, in which the following statement was given by the deceased Kundanmal Which read as under:- ...[VERNACULAR TEXT OMITTED]... Upon aforesaid parcha bayan (Ex.P/7) an FIR No. 645/2007 (Ex.P/8) was registered on 21.12.2007 at Police Stastion, Kotwali, district Bhilwara under Section 307 IPC.;