KANWALJIT SINGH AHLUWALIA,J. - (1.) Instant appeal has been preferred by Ahmad son of Hukam Singh, resident of Jaitgarh Bamniya in order to assail the impugned judgment dated 13.07.1987, whereby the appellant was convicted for offences punishable under Sections 302, 376 and 379 of the Indian Penal Code.
(2.) In the appeal, the order of the sentence of even date has been also challenged, whereby the appellant was sentenced as under:- "For offence under section 302 I.P.C. appellant was sentenced to undergo life imprisonment and to pay a fine of Rs. 500/- and in default of payment of fine to further undergo two years rigorous imprisonment. For offence under section 376 I.P.C. appellant was sentenced to undergo seven years rigorous imprisonment and to pay a fine of Rs. 200/- and in default of payment of fine to further undergo one year rigorous imprisonment. For offence under section 379 I.P.C. appellant was sentenced to undergo three years rigorous imprisonment. All the sentences were ordered to run concurrently."
(3.) The case of the prosecution, in nut-shell, in the charges formulated against the accused-appellant is that the appellant on 01.05.1985 in the day in a revenue estate at Jaitgarh intentionally committed murder of Kumari Radha, aged eleven-years, daughter of Kishan Singh, first informant/complainant (PW-4).;