VINIT KUMAR MATHUR,J. - (1.) No one was present on behalf of the accused-appellant on 20/02/2019 and 26/02/2019. Since the accused was unrepresented, he was produced before the Court on 11/04/2019 through production warrant. He expressed his inability to engage a counsel, therefore, Shri Deepak Choudhary, Advocate was appointed as an Amicus Curiae to assist the Court on behalf of the accused-appellant.
(2.) The appeal aforesaid has been preferred by the accused- appellant Prem Singh against the judgment dated 29/06/2013 passed by learned Additional District & Session Judge No.4, Jodhpur Metropolitan in Sessions Case No.116/2012, whereby the accused-appellant was convicted under Sections 302 & 201 IPC and sentenced as under :- Offence Sentence Fine In default 302 IPC Life Imprisonment 1,000/- 6 months' additional S.I. 201 IPC Seven Years R.I. 1,000/- 6 months' additional S.I. All the sentences were ordered to run concurrently.
(3.) The prosecution story as unfolded from a written report (Ex.P.4) submitted by Munna Lal Bishnoi (PW.3) to the Station House Officer, Police Station Basni, District Jodhpur on 18/02/2010 is that he is the resident of Pali Road, Jodhpur. On 18/02/2010 at around 11 a.m., while he was standing outside his shop, his nephew went across the road near the drinking water pipeline for easing himself. He rushed back and informed that a dead-body was lying behind the pipeline. He and his nephew went back to the spot and saw the dead-body of a woman lying on the other side of the pipeline. The hands of dead-body were strung up and throat of the dead-body was slitted. He informed the Police alleging that body had been dumped there by some unknown person.;