DINESH CHANDRA SOMANI,J. - (1.) The instant criminal appeal under Section 374 of Cr.P.C. has been preferred by the accused/appellant Salagram S/o Devi Lal against the judgment of conviction and order of sentence dated 13/06/2008 passed by learned Additional Sessions Judge, Jhalawar in Sessions Case No. 08/2008, whereby the appellant has been convicted and sentenced as under:-
(2.) For offence under Section 302 of I.P.C. to undergo life imprisonment and to pay a fine of Rs.5,000/-. In default of payment of fine to further undergo two years' additional simple imprisonment.
(3.) For offence under Section 201 of I.P.C. to undergo five years' rigorous imprisonment and to pay a fine of Rs.2,000/-. In default of payment of fine to further undergo one year simple imprisonment.;