Kanwaljit Singh Ahluwalia, J. - (1.) The present appellant, namely Ramdev @ Ramdeva son of Manna, was tried by the Court of Additional Sessions Judge (Fast Track), No. 2, Bundi (Rajasthan). The said Court, vide its impugned judgment dated 12th March, 2010, held the appellant to be guilty for commission of offence punishable under Sec. 302 of Indian Penal Code and vide a separate order of even date, sentenced him to undergo life imprisonment and to pay a fine of Rs. 1,000/ -. In default thereof to further undergo three months additional rigorous imprisonment.
(2.) Aggrieved against the conviction and sentence, the appellant has sent present appeal through Superintendent, Central Jail, Ajmer, praying inter alia that conviction recorded and sentence pronounced by the trial Court be set aside and he be acquitted of the charges levelled against him. In nut -shell, the case of the prosecution is that the present appellant on 21st of September, 2008 at 06:30 A.M. on the public passage going towards Ashok Factory in Village Kundala committed murder of Kastura S/o. Ghasi by causing injury with stick (lathi).
(3.) The case of the prosecution rests upon testimony of two eye -witnesses, namely Manisha (PW -6), grand -daughter of deceased - Kastura and Sanju (PW -8), niece of deceased - Kastura.;