- (1.) Heard the learned counsel for the parties.
(2.) Leave granted.
(3.) The only question raised in this appeal is regarding the sentence awarded to the appellant by the Additional District and Sessions Judge, Fast Track, Nagaur. The appellant had been convicted for commission of offence under Section 307 I.P.C. and sentenced to undergo 10 years of rigorous imprisonment with a fine of Rs. 10,000/- for causing serious injuries to one Ghewar Ram on his shoulder and ribs. The appellant was further convicted for offence under Section 3 read with Section 25 (1-b) (a) of the Arms Act, 1959 and sentenced to three years rigorous imprisonment and a fine of Rs. 5000/- in default to undergo six months simple imprisonment.;