SANDEEP MEHTA,J. - (1.) The appellant herein has been convicted and sentenced as below vide judgment dated 28.05.2016 passed by the learned Additional Sessions Judge No.3, Bhilwara in Sessions Case No.41/2015 (23/2010): Offence Sentences Fine Fine Default sentences Sec. 302 IPC Life Imprisonment Rs.1,000/- 1 Month’s Additional Simple Imprisonment
(2.) Being aggrieved of his conviction and sentence, the appellant has approached this Court by way of this appeal under Section 374(2) Cr.P.C.
(3.) Facts relevant and essential for disposal of the appeal are noted hereinbelow:;