HON'BLE MEHTA,J - (1.) The appellant herein has been convicted and sentenced as below vide judgment dated 19.12.2013 passed by the learned Sessions Judge, Jodhpur Metro, in Sessions Case No.24/2012: Offence Under Sentences Fine Fine Default Section sentence 302 IPC Life Imprisonment Rs.50,000/ 1 Year's R.I. which shall extend to the remainder of his life.
(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:-;