- (1.) This appeal is directed against the judgment dated 27/05/2011 passed by Additional District and Sessions Judge No.1, Hanumangarh in Sessions Case No.08/2011, convicting and sentencing the appellant accused for the offence under Section 302 of IPC for life imprisonment with a fine of Rs.2,000/- and on default further to undergo four months rigorous imprisonment and under Section 307 of IPC for seven years rigorous imprisonment with a fine of Rs.1,000/- and on default further to undergo two months rigorous imprisonment and under Section 498A for three years rigorous imprisonment with a fine of Rs.500/- on default further to undergo fifteen days rigorous imprisonment.
(2.) The contents of FIR Ex.P.2, which was lodged by Smt. Chhindrapal wife of Sukhdev read as under:- ...[VERNACULAR TEXT OMITTED]...
(3.) This FIR was lodged on 30/10/08 under Sections 302, 307, 498A of IPC in Police Station Hanumangarh, after investigation, charge-sheet was filed against accused-appellant, upon trial prosecution produced ten witnesses. Accused-appellant was also examined as DW.1 as a defence witness and learned trial Court, while deciding the trial, passed afore-referred judgment, convicting and sentencing accused-appellant, as described above.;