SANDEEP MEHTA,J. - (1.) The appellant herein has been convicted and sentenced as below by the learned Additional Sessions Judge No.4, Bikaner vide the judgment dated 5.7.2016 passed in Sessions Case No.88/2012 (Old No.30/2012): For offences under Sections Sentences and fine Default sentence Section 302 I.P.C. Life Imprisonment and Rs.10,000/- 3 Months' S.I. Section 323 I.P.C. 6 Months' S.I. and Rs.1000/- 1 Month'sS.I. Section 341 I.P.C. 1 Month'sS.I. and Rs.500/- 7 Days' S.I. Section 4/25 (1-B) of Arms Act 1 Year'sS.I. and Rs.1000/- 1 Month'sS.I. Section 5/27(1) of Arms Act 3 Years' S.I. and Rs.1000/- 1 Month'sS.I. All the 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 hereinbelow.;