SANDEEP MEHTA ,J. - (1.) The appellant herein has been convicted and sentenced as below vide judgment dated 03.09.2016 passed by the learned Sessions Judge, Churu in Sessions Case No.14/2013 (21/2009): Offences Sentences Fine Fine Default sentences Section 302 IPC Life Imprisonment Rs.2,000/- Section 3/25 of 1 Year's S.I. Rs.2,000/- 1 Month's S.I. the Arms Act All the substantive sentences were ordered to run concurrently.
(2.) Being aggrieved of his conviction and sentences, the appellant has preferred the instant appeal under Section 374(2) Cr.P.C.
(3.) Brief facts relevant and essential for disposal of the appeal are noted herein below:;