Kanwaljit Singh Ahluwalia, J. - (1.) PRESENT appeal has been filed by Niranjan S/o. Meva Ram. He alongwith two co -accused namely Member S/o. Bhajori, and Ramkumar S/o. Kaptan Singh, during investigation of case FIR No. 226/2001 registered at Police Station, Kotwali District Dholpur for offences under Sections 302/34, 341, and 3/25 Arms Act were nominated as accused.
(2.) TRIAL Court declared Member S/o. Bhajori proclaimed offender as during the course of the trial, he remain absconded. So far accused Ramkumar S/o. Kaptan Singh is concerned, he was acquitted by the trial Court vide a separate judgment dated 06th January, 2004. The trial Court vide impugned judgment dated 28th January, 2010 held appellant guilty of offence under Section 302/34 IPC for having caused murder of Prabal Pratap Singh, and vide the separate order of even date, the appellant was sentenced to undergo life imprisonment, and pay a fine of Rs. 5000/ -, in default thereof, to further undergo six months rigorous imprisonment. For offence under Section 341 IPC, the appellant was sentenced to undergo one month simple imprisonment. For offence under Section 3/25 of Arms Act, the appellant was sentenced to two years rigorous imprisonment, and pay a fine of Rs. 1000/ -, in default thereof, to further undergo two months' rigorous imprisonment.
(3.) ALL the above sentences were ordered to run concurrently.;