ARVIND PAPPU Vs. STATE DELHI ADMINISTRATION

JUDGEMENT

(1.) This appeal filed by the accused is directed against the judgment and order passed by the -learned Additional Sessions Judge, delhi in sessions case no. 1/86 which was confirmed by the Delhi High court in Criminal Appeal No. 149/8. Both the courts found him guilty of the offence of murder punishable under section 302 Indian Penal Code and sentenced him thereunder.

(2.) The lure of a job proved fatal for Ajaib Singh the deceased. The appellant Arvind Pappu and the deceased Ajaib Singh being co-villagers were known to each other. In the year 1978 there had been some friction between the two families and on the basis of a report lodged by father of the appellant a criminal case was initiated against the deceased and his brother. The case, however, ended in an order of acquittal passed in the year 1982.

(3.) The deceased was employed in a factory at Sahibabad where another co-villager Kamlesh Kumar Public Witness 8used to work. On 31/03/1985 the appellant had paid a visit to the house of Kamlesh Kumar where Ajaib Singh was also putting up. The appellant persuaded the deceased to come with him to Delhi promising to get him (deceased) a job as a driver. Before leaving for Delhi they had seen off Vijay Ranjan PW-9, nephew of the deceased, at the bus stand.