MOHD SARFARAJ Vs. STATE

JUDGEMENT

(1.) While admitting the appeal on 24.2.2010, consent of learned counsel for the parties was noted that printing of the paper book be dispensed with and appeal be listed for final hearing today in the category of "After Notice Miscellaneous Matters".

(2.) Trial court record has been received and arguments have been heard.

(3.) Vide impugned judgment and order dated 22.12.2009, appellant Mohd.Sarfaraj has been held guilty of murdering Mst.Rehana, wife of Salim, at around 8:40 AM on 7.8.2005 at the second floor of house bearing municipal number C-1/75, Second Floor, Raju Park, Delhi.