Kanwaljit Singh Ahluwalia, J. - (1.) THE prosecution case, in nut -shell, is that the present appellant, namely Raghunath S/o. Birdichand (PW -1) on 16th of August, 2007 at about 09:00 A.M. in his house situated at Dhani Ramsagar Tan -Samod, committed murder of his wife, Smt. Sajana Devi by causing her injuries with a kulhari (axe) and thereby committed the offence punishable under Sec. 302 of Indian Penal Code. The appellant at the time of occurrence also caused injuries to his mother, Smt. Prabhati Devi (PW -4) and thereby committed the offence punishable under Sec. 324 of Indian Penal Code.
(2.) THE Court of Additional District and Sessions Judge (Fast Track) No. 2, Chomu, vide its impugned judgment dated 19.04.2008, held the appellant guilty for offences punishable under Ss. 302 and 324 of Indian Penal Code.
(3.) HAVING convicted the appellant for the above said offences, the trial Judge, vide a separate order of even date, sentenced him as under: - "For offence under Sec. 302 I.P.C. the appellant was sentenced to undergo life imprisonment and to pay a fine of Rs. 500/ -. In default of payment of fine to further undergo six months additional rigorous imprisonment. For offence under Sec. 324 I.P.C. the appellant was sentenced to undergo three -years rigorous imprisonment and to pay a fine of Rs. 200/ -. In default of payment of fine to further undergo three months additional rigorous imprisonment. All the sentences were ordered to run concurrently." Aggrieved against the conviction and sentence, the convict/appellant has preferred instant appeal, through Superintendent, Central Jail, Jaipur in order to assail his conviction and sentence.;