- (1.) The appellant Jamna Lal has filed this appeal being aggrieved by the Judgment and Order dated November 3, 1995, passed by the learned Sessions Judge, Jhalawar in sessions case No. 413/93 whereby he was convicted Under section 302 IPC and sentenced to imprisonment for life and to pay a fine of Rs. 100/-. In default of payment of fine, to undergo further R.l. for six months. He was also convicted Under section 324 IPC to undergo three years R.l.
(2.) Initially to accused, including the appellant Jamna Lal were tried for various offences, including 302 IPC or 302/149 IPC. The learned trial Judge, however, acquitted all the accused, except Jamna Lal appellant of all the charges levelled against them.
(3.) The incident had taken place on July 23, 1993 at about 2.30 or 3.00 RM. near Bus Stand Jhalrapatan. A written report of the incident was made by PW 1 Om Prakash to the Head Constable Shrawan Kumar at S.R.G. Hospital, Jhalawar and the said report forwarded to the P/s. Jhalrapatan where Crime No. 182/93 was registered.;