JOMDEEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appellant, viz., Jomdeen @ Gijju S/o Beerbal Khan was tried by the Court of Additional Sessions Judge, Fast Track No. 3, Alwar for having caused murder of Aamin, the brother of complainant, namely Rasmeen @ Sarmeen (PW -2) on 16th of February, 2010 at around 03:00 P.M. at Rajgarh Mega Highway, near Samola Chock, District Alwar.

(2.) The Court of Additional Sessions Judge, Fast Track No. 3, Alwar, vide its impugned judgment dated 25th of January, 2014, held the appellant guilty for commission of offence punishable under Sec. 302 of Indian Penal Code, and having convicted for the above said offence, vide a separate order of even date, the trial Judge sentenced him to undergo life imprisonment and to pay a fine of Rs. 10,000/ -.

(3.) Aggrieved against the conviction and sentence, the present convict/appellant has preferred this appeal praying inter alia that the conviction and sentence, be set aside, and he be acquitted of the charges leveled against him.