Kailash Chandra Joshi, J. - (1.) This judgment will decide D.B. Criminal Appeal No. 163/2009 preferred by accused appellant Raja Ram @ Raju Ram S/o Kishna Ram, by caste Jat, resident of Tarnau, Police Station Jayal, District Nagaur and D.B. Criminal Revision Petition No. 633/2009 preferred by petitioner-complainant Dunga Ram S/o Hanuman against the same judgment of the learned Additional District and Sessions Judge (Fast Track), Nagaur dated 18.02.2009 in Sessions Case No. 59/2007.
(2.) D.B. Criminal Appeal No. 163/2009 was preferred against the order of conviction of the accused appellant Raja Ram @ Raju Ram, whereas D.B. Criminal Revision Petition No. 633/2009 was preferred by the petitioner-complainant Dunga Ram S/o Hanuman against the State of Rajasthan as well as accused Bhagwana Ram S/o Kishna Ram, by caste Jat, who was acquitted by the judgment of the learned Additional District and Sessions Judge (Fast Track), Nagaur dated 18.02.2009 in Sessions Case No. 59/2007.
(3.) Learned District and Sessions Judge (Fast Track), Nagaur while convicting the accused appellant Raja Ram @ Raju Ram, for commission of offence under Section 302 IPC, sentenced him with life imprisonment, alongwith a fine of Rs. 15,000/- and further in lieu of default of payment of fine, to further undergo one year's rigorous imprisonment. Accused Bhagwana Ram was acquitted from the charge under Section 302/34 IPC.;