Kanwaljit Singh Ahluwalia, J. - (1.) In the instant case, on 13.02.2006 the appellant, Jasvinder Singh Sandhu s/o Rajendra Singh Sandhu was convicted by the Court of Additional Sessions Judge, No.1, Alwar for allegedly murdering Rajendra Kumar Saini, a brother of the complainant, Dinesh Kumar Saini (PW-1).
(2.) In a nut-shell, the case of the prosecution is that the appellant fired five shots on Rajendra Kumar Saini and caused his death.
(3.) The trial Judge, by its impugned judgment dated 13.02.2006 held the appellant guilty for commission of offence punishable under Section 302 of Indian Penal Code; by a separate order of even date, the learned trial Judge has sentenced him to undergo life imprisonment, to pay a fine of Rs.10,000/- and in default thereof to further undergo one years' rigorous imprisonment.;