- (1.) IN the instant case, appellant, Shyama @ Shyamlal, was tried by the Court of Special Judge, Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Cases, Jhalawar for having committed murder of one Radhulal on 09.02.2006 at 02:00 P.M. in Village Mauja Hadmatiya, Police Station, Pidawa (Jhalawar).
(2.) THE said Court, vide its impugned judgment dated 20.01.2007, held the appellant guilty for offences punishable under Section 302 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 Court, 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.1000/ -. In default of payment of fine to further undergo one month simple imprisonment. For offence under Section 4/25 of the Arms Act to undergo one year simple imprisonment and to pay a fine of Rs.500/ -. In default of payment of fine to further undergo one month simple imprisonment. (All the sentences are ordered to run concurrently) Instant jail appeal has been preferred by convict/ appellant, Shyama @ Shyamlal, through Superintendent, Central Jail, Kota, in order to assail the finding of conviction and order of sentence dated 20.01.2007 rendered by the Special Judge, Scheduled Castes and the Scheduled Tribes, (Prevention of Atrocities), Jhalawar, whereby appellant was convicted and sentenced, as mentioned herein above.;