(1.) The sole accused Rajinderpal Singh who was convicted for the offence under Section 302 IPC and was sentenced to undergo life imprisonment and to pay a fine of Rs. 10,000/- and in default of payment of fine to undergo further period of 6 months and also convicted under Section 30 of the Arms Act and was sentenced to undergo R.I. for 6 months and to pay a fine of Rs. 2000/- and in default of payment of fine to undergo further period of 6 months, has preferred the present appeal.
(2.) An application in CRM-33243-2013 has been filed by the accused-appellant praying for ordering the sentence to run concurrently with the previous sentence passed in a yet another case under the Negotiable Instruments Act, 1881.
(3.) The case in brief of the prosecution is that there was a money dispute between accused Rajinderpal Singh and Gurjit Singh (deceased). The joint business carried on by accused and the deceased Gurjit Singh discontinued about 11/2 years prior to the occurrence. The accused owed a sum of Rs. 6 lacs to deceased Gurjit Singh.