- (1.) Assailing the validity of judgment dated 07.04.2012 this appeal has been filed by appellant-accused Hansraj, son of Prahlad, questioning conviction passed by Sessions Judge, Baran in Sessions Case No.70/2011.
(2.) Learned court below, while acquitting one of the accused Insaf Ali for want of evidence has convicted appellantaccused Hansraj for the offence punishable under Section 302 of IPC with life imprisonment coupled with a fine of Rs. 5000/-, in default thereof further to undergo six months simple imprisonment.
(3.) Legal machinery came into motion, when Jahid Hussain lodged Exhibit-P2 FIR with Police Station Anta, District Baran on 19.04.2011 at 11:30 AM, contents of which reads as under:- and the said FIR was registered being formal FIR No.99/2011 Exhibit-P20, names of some suspected accusedpersons have also been given, but contents reveals that the case related to circumstantial evidence.;