- (1.) THE appellant, Kesar Singh s/o Amar Singh, aged about thirty -years, resident of Village Motlawas, Police Station, Dantaramgarh, District Sikar, has preferred instant appeal through Superintendent, Central Jail, Jaipur, being aggrieved against the impugned judgment dated 08.08.2007, rendered by the Court of Sessions Judge, Sikar, whereby he was held guilty for offences under Sections 302 and 324 of Indian Penal Code.
(2.) 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. 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' simple imprisonment.
(3.) FOR offence under Section 324 I.P.C. the appellant was sentenced to undergo two years rigorous imprisonment and to pay a fine of Rs.200/ - . In default of payment of fine to further undergo six months' simple imprisonment. In the present case, the appellant was armed with Axe (kulhari) and had caused injury to Narpat Singh, as a result of which Narpat Singh died. At the place of occurrence, the appellant had also caused injury to Vijay Singh. Therefore, presence of Vijay Singh, an injured eye -witness who appeared in the trial Court as PW -11, is stamped at the scene of occurrence.;