JASU ALIAS JASWANT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) :- This reference for confirmation of death sentence is made by learned Addl. Distt. and Sessions Judge, No. 2, Sriganganagar to this Court vide his Judgment dt. 18-8-1992 arising out of sessions case No. 19/1991 by which he found Jasu alias Jaswant Singh guilty for committing brutal and cruel murder of Jaspal Singh under Section 302 I.P.C. and sentenced him to death by hanging by the neck till death and a fine of Rs. 100.00.

(2.) The learned trial Judge Further found the accused Jasu alias Jaswant Singh guilty for attempt to commit murder of Major Singh under Section 307, I.P.C. and sentenced him to 7 years R. I. and a fine of Rs. 500.00 and in default to further under go one year's simple imprisonment. The learned trial Judge also found the above named accused guilty for the offence under Sec. 397, I.P.C. and sentenced him to 7 years R. I. together with a fine of Rs. 500.00 and in default to further under go one year's simple imprisonment. The learned trial court further found that the accused named above was guilty for the offence under Sec. 450, I.P.C. and sentenced him to seven years R. I. and fine of Rs. 500.00 and in default to further under go one year's simple imprisonment.

(3.) The substantive sentences under Sections 450, 397 and 307, I.P.C. were ordered by the learned Addl. Distt. and Sessions Judge to run concurrently.