LAL CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the applicant-appellant and learned Public Prosecutor. Perused the record.

(2.) The appellant has been convicted for the offence under Sec. 302 IPC and sentenced to undergo life imprisonment with fine of Rs.5000.00, in default of payment of fine to further undergo one month's simple imprisonment, vide judgment dtd. 21/2/2019 passed by learned Additional Sessions Judge No.1, Nimbahera Camp Badi Sadri, District Chittorgarh in Sessions Case No. 62/2016.

(3.) Learned counsel Shri Solanki submits that there is no eye witness of the incident. The accused himself received burn injuries while trying to save his wife deceased Smt. Sugna. Thus, he craves indulgence of bail to the appellant during pendency of the appeal.