Kanwaljit Singh Ahluwalia, J. - (1.) Yadunandan Sharma, his son Ajat Shatru and Rajendra Hada friend of Ajat Shatru were tried by the court of Additional Sessions Judge (Fast Track) No. 1, Bundi, for committing murder of Sabir by sharing common intention.
(2.) The case of the prosecution is that on 15.3.2005 at about 8:00 PM, Ajat Shatru on exhortation given by his father Yadunandan Sharma and friend Rajendra Hada had committed murder of Sabir by firing a shot from a .12 bore gun, owned and possessed by his father, in the abdomen of Sabir.
(3.) The trial court vide impugned judgment dated 13.1.2011 held the appellant Ajat Shatru guilty of offences under Sec. 302 IPC and Sec. 3/25 of the Arms Act. Appellants Yadunandan Sharma and Rajendra Hada were convicted for the offence under Sec. 302/114 IPC. Having convicted the appellants for the above said offences, the trial court vide a separate order of even date sentenced them as under: - "U/s 302 or 302/114 IPC - to undergo life imprisonment and to pay a fine of Rs. 5,000/ -, in default of payment of fine to further undergo three months S.I. U/s 3/25 Arms Act - to undergo three years R.I. and to pay a fine of Rs. 1,000/ -, in default of payment of fine to further undergo one month S.I.";