V.S. Kokje, J. - (1.) The Additional Sessions Judge, Hanumangarh has convicted accused Surja Ram under Section 302 IPC and imposed death sentence on him with a fine of Rs. 25,000/-.
(2.) D.B. Criminal Murder Reference No. 1 of 1995 relates to the confirmation of death sentence. Surja Ram has also been convicted under Section 307 I.PC. and life imprisonment with a fine of Rs. 2000/- have been imposed on him on that count. He has also been convicted under Section 450 I.RC. and on that count has been sentenced to ten years rigorous imprisonment with a fine of Rs. 1,000/- Surja Ram has preferred appeals against his convictions. D.B. Criminal Appeal No. 265 of 1995 has been filed through counsel whereas D.B. Criminal Appeal No. 266 of 1995 has been preferred through Jail.
(3.) All these cases had to be considered together. They were therefore heard together and are being decided together.;