- (1.) Leave granted.
(2.) This appeal by special leave is directed against the judgment of the Rajasthan High Court confirming the conviction of the appellant under Section 302 of the Indian Penal Code (hereinafter referred to as 'IPC') and the sentence of imprisonment for life and a fine of Rs. 2,000/-, in default of payment of fine, further 3 months rigorous imprisonment. He was also convicted for the offence punishable under Section 201 IPC and sentenced to undergo rigorous imprisonment for 3 years and to pay a fine of Rs. 500/-, in default of payment of fine, to undergo rigorous imprisonment for 1 month. Both sentences were directed to run concurrently.
(3.) The conviction of the appellant is based on circumstantial evidence.;