SUKHPAL SINGH Vs. NCT OF DELHI

JUDGEMENT

(1.) The instant appeal is directed against the judgment dated 7th January, 2010 passed by the High Court of Delhi in Criminal Appeal No. 296 of 2003 whereby the appeal filed by the appellant against the judgment and order of conviction and sentence dated 6th March, 2003 passed by the learned Additional Sessions Judge, Karkardooma Courts, Delhi(hereinafter being referred to as the 'trial Court') was rejected.

(2.) By the said judgment, the trial Court convicted the accused appellant for the offence punishable under Section 302 of the Indian Penal Code, 1860(hereinafter being referred to as the 'IPC') and sentenced him to life imprisonment and fine of Rs.2000/-(in default further rigorous imprisonment for six months).

(3.) Leave was granted by this Court in this matter on 8th January, 2015 and the accused appellant was released on bail on furnishing bail bonds to the satisfaction of the trial Court. Brief facts:-