SANDEEP MEHTA,J. - (1.) The appellant Darga Ram has been convicted and sentenced as below vide the judgment dated 03.06.2016 passed by the learned Sessions Judge, Sirohi in Sessions Case No.30/2012 :- Offence for which convicted Sentence awarded Section 302 IPC Life imprisonment alongwith a fine of Rs.25,000/- and in default of payment of fine, further to undergo rigorous imprisonment of six months. Section 504 IPC Four months’ rigorous imprisonment alongwith a fine of Rs.2,000/- and in default of payment of fine, further to undergo rigorous imprisonment of one month.
(2.) Being aggrieved of his conviction and the sentences awarded to him, the appellant has preferred the instant appeal under Section 374 (2) CrPC.
(3.) Succinctly stated facts of the case are as below:-;