Narendra Kumar Jain-II, J. - (1.) Heard the learned counsel for the accused persons as well as learned Public Prosecutor for the State.
(2.) These two appeals arise out of judgment dated 18.10.2005 passed by learned Additional Sessions Judge, (Fast Track) No. 1, Bhilwara in Sessions Case No. 2/2005, State of Rajasthan v. Madan & Ors.
(3.) By the impugned judgment dated 18.10.2005, learned Additional Sessions Judge convicted accused-appellants Madan S/o Sukhdev Jat and Jagdish S/o Ram Chandra Jat, both residents of village-Salariya Kala, Police Station-Baneda, District- Bhilwara, for offence punishable under Section 302 Indian Penal Code and sentenced them to undergo imprisonment for life term, with fine Rs.2000/- each, in default of payment whereof to further undergo two month's simple imprisonment.;