- (1.) This appeal was filed by accused-appellant Ram Lal @ Ramu against the judgment dated 11.4.2007 passed by Addl. Sessions Judge (Fast Track) No.2, Hanumangarh H.Q., Nohar in Sessions Case No. 18/2007, titled as State vs. Ram Lal @ Ramu whereby said accused-appellant was convicted under Sections 302, 397, 201 and 414 of Indian Penal Code and was sentenced as follows:- U/s. 302 IPC : Life imprisonment with a fine of Rs.25,000/- and, in default of payment of fine, two years' additional simple imprisonment U/s. 397 IPC : ten year's rigorous imprisonment with a fine of Rs.15,000/- and, in default of of payment of fine, eleven months' additional simple imprisonment U/s. 414 IPC : three years' rigorous imprisonment with a fine of Rs. 20,000/- and, in default of payment of fine, six months' simple imprisonment. U/s. 201 IPC : seven years' rigorous imprisonment with a fine of Rs. 20,000/- and, in default of payment of fine, ten months' simple imprisonment.
(2.) All the substantive sentences were ordered to run concurrently by the said court. Accused-appellant is continuously in jail since 7.9.2003, viz., the date of his arrest in this case.
(3.) As per FIR No. 330/2003 of Police Station, Nohar, the prosecution story was to the effect that in the night of 22.3.2003, Duni Ram was murdered by accused Ram Lal and his dead body was thrown away in the Rajasthan Canal so as to remove the evidence of murder and this murder was committed for the purpose of robbing Duni Ram from the possession of a jeep and jeep was also dishonestly sold by accused Ram Lal to Jagdish.;