AJAY KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) INSTANT jail appeal has been preferred by convict/ appellant, namely Ajay Kumar, through Superintendent, Central Jail, Jaipur.

(2.) AS per prosecution case, on 21.05.2005 at about 07:45 P.M in the House No.213, Sachiwalaya Vihar, Jaipur, where the appellant was staying in a rented room, along with deceased and other tenants, he had committed murder of one Afsar Khan by causing injuries on his head with the cement block (cement brick).

(3.) THE Court of Additional Sessions Judge (Fast Track) No.1, Jaipur Metropolitan, Jaipur held the appellant, Ajay Kumar, guilty for commission of offence punishable under Section 302 of Indian Penal Code, and vide a separate order of even date, sentenced him to undergo life imprisonment and to pay a fine of Rs.2000/ -. In default of payment of fine to further undergo two months rigorous imprisonment.