- (1.) INSTANT jail appeal has been preferred by convict/ appellant, Durga Singh, through Superintendent, Central Jail, Ajmer, in order to challenge the judgment of conviction and order of sentence dated 19.04.2007 rendered by the Additional Sessions Judge (Fast Track) No.1, Ajmer, whereby appellant was convicted for commission of offence punishable under Section 302 of Indian Penal Code, and sentenced, vide a separate order of even date, to undergo life imprisonment and to pay a fine of Rs.1000/ -. In default of payment of fine to further undergo six months simple imprisonment.
(2.) IN the present case, the appellant, Durga Singh stands convicted for offence under Section 302 I.P.C. for having caused murder of his mother, Smt. Santosh Kanwar, on 26.08.2006 at about 03:00 P.M. in the house of his brother, Dashrath Singh at Village Jhadwasa, Police Station, Nasirabad Sadar, District Ajmer, by causing injuries with sword in the abdomen of his mother.
(3.) THUS , it is a case of matricide. The criminal proceedings, in the present case, were initiated on the basis of written -report (Exhibit -P/2), presented by Dashrath Singh (PW -2) before Arjun Ram (PW -12), who was then posted as Station House Officer, Police Station, Nasirabad Sadar.;