MEHTA, J. - (1.) The appellant herein has been convicted and sentenced as below vide judgment dated 04.05.2015 passed by the learned Additional Sessions Judge No.4, Udaipur in Sessions Case No.92/2014 (363/2014) (C.I.S. No.1181/2014): Offence .. Sentences ... Fine ... Fine Default sentence Section 302 IPC Life Imprisonment Rs.5,000/- 2 Months' R.I .
(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:;