Kanwaljit Singh Ahluwalia, J. - (1.) IN the instant case, on the night of 11th of March, 2004 at about 10:30 P.M. the appellant, Jitendra caused injuries to Bihari Lal, the father of the complainant and Niwas Bavri. Occurrence had taken place in the house of Niwas Bavri (Ramniwas PW -4). Bihari Lal, father of complainant, died as a result of injuries caused with sword by the appellant, Jitendra. Niwas Bavri @ Ramniwas (PW -4) suffered serious injuries falling within the ambit of Section 307 of Indian Penal Code. Immediately, after the occurrence, Jitendra, appellant had chased Smt. Chauthi Devi, the wife of Niwas Bavri (Ramniwas PW -4) and had caused her murder.
(2.) IN the present case, two separate First Information Reports were registered; and two separate cases, being Special Case Nos. 24/2004 and 38/2004 respectively were filed by the prosecution. However, the trial Court clubbed both the cases and decided the same by a common judgment. Vide its impugned judgment dated 20.12.2006, the Court of Special Judge, Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, Cases, Sikar, convicted the appellant, in Special Case No. 24/2004, Jitendra for commission of offence punishable under Section 302 of Indian Penal Code for causing murder of Bihari Lal and sentenced him 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.
(3.) THE trial Judge also convicted appellant, Jitendra for offence punishable under Section 307 I.P.C. for committing murderous assaults on the person of Niwas Bavri @ Ramniwas (PW -4) and sentenced him to undergo five years rigorous imprisonment and to pay a fine of Rs. 500/ -. In default of payment of fine to further undergo three months simple imprisonment.;