SHANTI Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment and Order on Sentence, both dated 25th February, 1997, whereby the appellant was convicted under Section 302 and 201 of IPC and was sentenced to undergo imprisonment for life and to pay fine of Rs.1,000/- under Section 302 of IPC and was further sentenced to undergo RI for 7 years and to pay fine of Rs.1,000/- under Section 201 thereof. In default of payment of fine, the appellant was sentenced to undergo RI for a period of one year.

(2.) On 20th November, 1991, Nand Lal, a gang man in Railways spotted a male dead body lying on the railway track near Gurudwara Damduma in Nizamuddin. He informed his superior Shri Mahender Singh, an Assistant Station Master, Railway Station Hazrat Nizamuddin, who, in turn, informed the Police Station, where this information was recorded and was given to ASI Roshan Lal for investigation.

(3.) On reaching the spot, ASI Roshan Lal found a dead body lying there. The head was found separated from the rest of the body. The dead body was kept in the mortuary.