PANKAJ BHANDARI,J. - (1.) Special Bench has been constituted with a view to achieve the goal set up by the judiciary for "Speedy Justice" and "Access to Justice" to all, for disposal of the criminal appeals in which the convict has been in the jail for five years or more.
(2.) Appellant has preferred this appeal aggrieved by judgment and sentence dated 10.07.2015 passed by Additional Sessions Judge, Chabbra, District Baran (Raj) in Sessions Case No.18/2013, whereby appellant has been convicted for offence under Section 304 Part-I of IPC and has been sentenced to 10 years rigorous imprisonment and fine of Rs.5,000/- and in default of payment of fine, appellant has to further undergo one year additional simple imprisonment.
(3.) In brief the factual matrix of the case are that an FIR was lodged on 01.11.2012 by complainant Smt. Panabai that her husband was ploughing his fields, the boundary wall of the complainant and of the accused is common. Her husband asked the accused, as to why he had put stones on the common boundary and asked him to remove the stones. On which, accused abused her husband and with a wooden Khalli, he caused injury on the head of her husband.;