G.R.MOOLCHANDANI,J. - (1.) These two clubbed criminal Jail appeals have been preferred assailing conviction passed by Additional Sessions Judge (Fast Track) No.3, Ajmer, Camp Kishangarh against accused Gopal Singh in Sessions Case no.21/2006 (16/2006) on 16.05.2008 and by Additional Sessions Judge, Kishangarh, District Ajmer, convicting co-accused Om in Sessions Case No.30/2012 on 03.03.2016 and both the appellants have been convicted for the offence punishable under Section 302 read with 34 of IPC and have been sentenced to undergo life imprisonment with a fine of Rs. 1,000/-, in default thereto further to undergo three months imprisonment.
(2.) Since both the appeals have sprung out of the same FIR and charge-sheet are clubbed together, therefore, both are being decided by a common judgment.
(3.) Criminal proceedings were put into motion, when Smt. Nandu having sustained burn injuries got her statements recorded to PW4 Sub-Inspector Bheru Singh, while admitted in Government Yagyanarayan Hospital, Kishangarh as Exhibit-P5, on basis of which, formal FIR Exhibit-P6 was registered at Police Station Madanganj, District Ajmer as FIR No.371/2005 by lodging FIR No.371/2005 on 27.11.2005 for the offence punishable under Section 341, 307 of IPC.;