- (1.) Vide judgment and order dated 8.10.2010 and 15.10.2010 respectively, respondent No.2 was convicted for commission of an offence under Section 302 IPC and sentenced to undergo RI for life with fine of Rs.50,000/-.
(2.) This appeal has been filed with a prayer to enhance the sentence and award death penalty to respondent No.2. Heard counsel for the appellant.
(3.) As per facts on record, vide FIR No.217 dated 15.6.2009, respondent No.2 was put to face trial for commission of an offence under Section 302 IPC. It was allegation against him that on 15.6.2009, he had killed Sunil by firing a gunshot at him.;