KANWALJIT SINGH AHLUWALIA, J. - (1.) IN the instant case, the appellant viz., Mahendra Singh, as per prosecution case, on the intervening night of 27th and 28th of February, 2006 at around 01:30 A.M. in the residential house of Pappu @ Ramjan (PW -4), had caused death of one Smt. Champa, the mother of Pappu @ Ramjan (PW -4), by causing knife injuries in the chest.
(2.) THE Court of Additional Sessions Judge (Fast Track), No.1, Beawar, District Ajmer, vide its impugned judgment dated 16.04.2007, held the appellant guilty for offences punishable under Sections 302 and 449 of Indian Penal Code and under Section 4/25 of the Arms Act.
(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 Section 302 I.P.C. to undergo life imprisonment and to pay a fine of Rs.10,000/ -. In default of payment of fine to further undergo three months' additional simple imprisonment. For offence under Section 449 I.P.C. to undergo ten years rigorous imprisonment and to pay a fine of Rs.10,000/ -. In default of payment of fine to further undergo three months additional simple imprisonment. For offence under Section 4/25 of the Arms Act to undergo one year rigorous imprisonment and to pay a fine of Rs.5000/ -. In default of payment of fine to further undergo three months additional simple imprisonment" (All the sentences were ordered to run concurrently)." Aggrieved against his conviction pronounced and sentence awarded by the trial Court, the appellant has instituted this appeal under Section 374 of Code of Criminal Procedure, 1973, before this Court.;