Kumari Prabha Sharma,J. - (1.) The appellant herein has been convicted and sentenced as below vide judgment dated 22.07.2019 passed by the learned Additional Sessions Judge (Women Atrocities Cases), Bikaner in Sessions Case No.35/2013 (C.I.S. No.35/2013): Offences Sentences Fine Fine Default sentences Section 302 IPC Life Imprisonment Rs.10,000/ 3 Months' - Imprisonment
(2.) Being aggrieved of his conviction and sentences, the appellant has preferred the instant appeal under Section 374(2) Cr.P.C.
(3.) Brief facts relevant and essential for disposal of the appeal are noted herein below:;