Kanwaljit Singh Ahluwalia, J. - (1.) - The appellant, Man Singh s/o Mool Singh, was tried by the Court of Additional District & Sessions Judge (Fast Track) No.2, Ajmer, Camp at Beawar for causing murder of one Smt. Kelli Devi on 13.10.1992 at 05:00 P.M. near to the road of Village, Bujarail, Police Station, Tatgarh, District Ajmer.
(2.) The appellant, according to the prosecution case, was armed with lathi.
(3.) The trial Court, vide its impugned judgment dated 16.09.2004, convicted the appellant for commission of offence punishable under Section 302 of Indian Penal Code, and vide a separate order of even date, sentenced him to undergo life imprisonment and to pay a fine of Rs.2000/-. In default of payment of fine to further undergo six months rigorous imprisonment.;