(1.) Rajesh Kumar was convicted and sentenced by the Court of Additional Sessions Judge (Fast Track) No.1, Kota vide impugned judgment dated 13.6.2008 for offence under Section 302 IPC and was sentenced to undergo life imprisonment and pay a fine of Rs. 100/- and in default thereof, to undergo three months rigorous imprisonment. The trial court had granted benefit of Section 428 Cr.P.C. to the appellant.
(2.) In the present case, charges were drawn on 13.6.2008. On the said date, appellant admitted his guilt and declined his right to have the trial. On the very said date, the learned trial Judge vide impugned judgment dated 13.6.2008 convicted the appellant and vide a separate order of even date, passed the order of sentence.
(3.) Briefly stated, a written report was submitted by Ghasilal on the basis of which formal FIR bearing FIR No.58/2008 was registered at Police Station Kotwali, Kota. In the written statement, Ghasilal deposed that on 17.3.2008 he was sleeping at his house. In the night at about 1.45 AM accused-appellant came to his house and confessed that he had committed murder of his two sisters, Radha aged 18 years and Jamana aged 25 years as he had an altercation with them over making of dinner. After making confession, accused ran away from the spot. Ghasilal complainant went to the house and found two sisters of the appellant unconscious. Complainant along with his son Golu brought two sisters for treatment to the hospital where doctor declared Jamana as dead. Radha was admitted in the hospital. Subsequently, Radha also died.
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