(1.) The challenge in this appeal is the impugned judgment and order on sentence dated 11.09.2000 passed by the learned Additional Sessions Judge (in short ASJ) in Sessions Case 3/2000 by which the appellant stands convicted under section 302 of the Indian Penal Code (briefly the IPC') and was sentenced to imprisonment for life. A fine of Rs. 5000/- was imposed on him and in default of payment of fine, the convict was to undergo simple imprisonment for two months.
(2.) The sentence of the appellant was suspended vide order dated 27.05.2002 by this Court.
(3.) Before we proceed with the case we deem it necessary to lay down the relation between the appellant, the deceased and the material eye witnesses:
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