DINESH KUMAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) TWO young persons, namely Vikas Verma (P.W.1), aged 24 years, and Amit Khandelwal (P.W.2), aged 19 years, who reside in nearby vicinity of the place of occurrence, with utmost bravery apprehended the two present appellants near the spot, close to time of occurrence. At the time of apprehension, the present two appellants made an extra -judicial confession, which form part of the FIR by stating that they have murdered Surendra Mandal on the asking of Ram Prakash Singh, acquitted accused, who had hired them for commission of the offence.

(2.) IN the context of above, we will notice the facts.

(3.) THE appellants, Dinesh Kumar Singh S/o. Devi Singh and Ajay Kumar Singh S/o. Jogendra Singh, have preferred the present Jail appeal to assail the impugned judgment dated 14.6.2005 rendered by the Court of Additional Sessions Judge (Fast Track No.2), Jaipur City, Jaipur whereby they were convicted for offence under Section 302 IPC and vide a separate order of even date, were sentenced to life imprisonment and pay a fine of Rs.5,000/ - in default thereof, to undergo simple imprisonment for six months.