SHAMBHU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this appeal, a challenge is made to the order dated 31st March, 2015 passed by the Additional Session Judge No.2, Kota in Session Case No.26/2013.

(2.) The accused-appellant has been convicted for the offence under Section 302 IPC. He has been sentenced for life imprisonment with fine of Rs.50,000/- and in case of default in payment of fine, to further undergo six months' simple imprisonment. Out of fine of Rs.50,000/-, Rs.30,000/- is ordered to be given to the dependents of the deceased by invoking Section 357 Cr.P.C.

(3.) Brief facts of the case are as under :-