Kanwaljit Singh Ahluwalia, J. - (1.) On the intervening night of 04th & 05th of September, 2009 between 08:00 P.M. to 05:00 A.M. in a Plot bearing No. 36 -37, Bajrang Colony, Jhotwara, Jaipur City (South), one Virendra son of complainant, namely Bhoop Singh (PW -1) was found murdered.
(2.) There being no eye -witness available, the prosecution on the basis of circumstantial evidence, has secured conviction of the appellant - Rameshwar Gaur for commission of offence punishable under Sec. 302 of Indian Penal Code, from the Court of Additional Sessions Judge No. 12, Jaipur Metropolitan, Jaipur.
(3.) The said Court, vide its impugned judgment dated 21.03.2013, having convicted the appellant for commission of offence punishable under Sec. 302 of Indian Penal Code sentenced him to undergo life imprisonment and to pay a fine of Rs. 5,000/ -. In default thereof to further undergone one month's additional imprisonment.;