MANOJ KUMAR GARG,J. - (1.) The instant criminal appeal has been filed by the appellant- Gopal Singh under Section 374 (2) Cr.P.C. against the judgment dated 27th of November 2015 passed by learned Sessions Judge, Chittorgarh in Session Case No.200/2011, whereby the trial court convicted the accused appellant for offence under Sections 302, 324 and 450 of IPC and passed following sentence: - 302 of IPC: Imprisonment for life along with fine of Rs.10,000/-. In default of payment of fine, to further undergo three months rigorous imprisonment 324 of IPC: One years rigorous imprisonment along with fine of Rs.5000/-. In default of payment of fine, to further undergo one months rigorous imprisonment 450 of IPC: Three years rigorous imprisonment along with fine of Rs.5000/-. In default of payment of fine, to further undergo two months rigorous imprisonment.
(2.) Initially the instant criminal appeal was filed by Sh. NS. Purohit, but he did not appear on number of occasions, therefore, Mr. Anil Upadhyay, was appointed as amicus curiae to conduct this appeal.
(3.) As per facts of the case, upon a complaint (Ex.P/1) submitted by PW.8 Prem Singh on 28.08.2011, F.I.R. No.184/2011 was registered against the appellant Gopal Singh at Police Station- Gangrar, District Chittorgarh for committing offences under Sections 302 and 323 of IPC. In the complaint (Ex.P/1) following allegations were levelled by the complainant: - ...[VERNACULAR TEXT OMITTED]... ;