VIRENDRA KUMAR MATHUR,J. - (1.) This criminal appeal under Section 374(2) Cr.P.C., 1973 was filed against the judgment and order dated 7.11.2008 passed by learned Additional Sessions Judge (Fast Track) No.3, Hanumangarh in Sessions Case No.64/2008 (18/2008) pertaining to the FIR No.381/2007 of Police Station Tibbi, District Hanumangarh whereby appellant Kaluram has been convicted and sentenced for the offences as under:- 1. Under Section 302 IPC - Life imprisonment with a fine of Rs. 2000/- and in default of payment of fine, further to undergo six months simple imprisonment; 2. Under Section 201 IPC - Seven years rigorous imprisonment with a fine of Rs. 1000/- and in default of payment of fine, further to undergo three months simple imprisonment; and 3. Under Section 397 IPC - Seven years rigorous imprisonment.
(2.) All the sentences were ordered to run concurrently.
(3.) Brief facts of the case are that on 12.12.2007 at about 10:00 AM complainant viz. Ramchandra @ Dholu lodged a report at Police Station Tibbi, District Hanumangarh to the effect that son of his brother viz. Manpal @ Sonu was doing agricultural work over the land of one Roopram and accused appellant Kaluram doing the labour work in the field of one Maniram Jat and residing in his village. It was stated that on 10.12.2007 Manpal alongwith his mother went to the field and the mother of Manpal came back at about 04:00 PM but Manpal did come back. On this, the mother of Manpal searched here and there but of no avail. It is further stated that today morning he alongwith others reached at the kotha situated in the filed of Maniram for searching Manpal where they found the blood stained on the wall, on which they searched nearby area of kotha and found the dead body of Manpal. It was suspected that the accused appellant killed Manpal as he was living in the said kotha.;