BALDEV SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BALDEV Saini, present appellant had murdered his brother, Shiv Lal by causing gandasi injuries on his head, both hands, and the neck. The occurrence was witnessed by another brother, Madan Lal (P.W.2).

(2.) THE Court of Additional Sessions Judge, Khetri Distt. Jhunjhunu (Rajasthan) vide impugned judgment dated 13th October, 2006 held present appellant guilty of offence under Section 302 IPC, and vide a separate order of even date, sentenced him to undergo life imprisonment, and to pay a fine of Rs. 5000/ -, and in default thereof, to undergo two months rigorous imprisonment. Aggrieved against conviction, and sentence, appellant instituted D.B.Criminal Jail Appeal No.1814/2007. Appellant had also filed another appeal bearing D.B.Criminal Appeal No.1870/2007 through Shri Inder Raj Saini, counsel of this Court.

(3.) IN both the appeals, same impugned judgment of conviction, and order of sentence has been assailed. Therefore, we club both the appeals, and decide them together.