MADHU SHASTRI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant Naveen Sharma faced trial for offences under Sections 302 & 307, Penal Code before Sessions Judge, Jaipur City, Jaipur, who by his judgment dated 16.3.1994 has convicted and sentenced him to undergo imprisonment for life on the first count and to undergo rigorous imprisonment for three years alongwith fine of Rs. 500.00 in default thereof, to further undergo simple imprisonment six months on the second count. Aggrieved by the impugned judgment, the appellant has filed this appeal.

(2.) Smt. Madhu Shastri, widow of deceased Ramjilal Shastri has filed Cr. Revision Petition No. 165/94 for enhancement of the sentence awarded to the appellant from life imprisonment to capital punishment.

(3.) Since the afore mentioned appeal and revision petition arise out of the same judgment and incident, they are being decided by this common judgment.