Kanwaljit Singh Ahluwalia, J. - (1.) Zakir Hussain @ Thakur has directed instant appeal in order to challenge the impugned judgment dated 09.07.2010 rendered by the Court of Additional District & Sessions Judge (Fast Track), Baran (Rajasthan). The said Court, vide its impugned judgment dated 09.07.2010, held the appellant guilty of the offences punishable under Section 302 of Indian Penal Code and under Section 4/25 of the Arms Act.
(2.) Having convicted the appellant for the above said offences, the trial Judge, vide a separate order of even date, sentenced the appellant as under:- For offence under Section 302 I.P.C. : The appellant was sentenced to undergo life imprisonment, to pay a fine of Rs.1000/- and in default of payment of fine to further undergo six months additional simple imprisonment. For offence under Section 4/25 of the Arms Act. : The appellant was sentenced to undergo two years simple imprisonment, to pay a fine of Rs.500/- and in default of payment of fine to further undergo one month's additional simple imprisonment. The trial Court further ordered that both the sentences awarded upon the appellant shall run concurrently. In the present appeal filed, a prayer has been made that the conviction pronounced and the sentences awarded by the trial Court, be set aside.
(3.) The criminal proceedings, in the present case, were set into motion on the basis of written-report (Exhibit-P/5) submitted by complainant - Abdul Raees (PW-2), father of deceased - Imran before Vijay Shankar Sharma (PW-17), who was then posted as Circle Inspector, Police Station Kotwali Baran.;