SUBHASH Vs. STATE

JUDGEMENT

(1.) Present appeal has been filed by appellant-convict challenging the judgment dated 29th January, 2018 and the order on sentence dated 31st January, 2018 passed by Additional Sessions Judge-02, New Delhi District, Patiala House Courts, New Delhi in Sessions Case No. 71/2017 arising out of FIR No. 157/2013 registered with Police Station Vasant Vihar, whereby he had been convicted under Sections 302 of the Indian Penal Code (hereinafter referred to as 'IPC') and sentenced to rigorous imprisonment for life with a fine of Rs. 20,000/-.

(2.) The prosecution's case, as noted by the Trial Court, is reproduced hereinbelow:-

(3.) The Trial Court had come to the conclusion that the prosecution had proved its case beyond reasonable doubt and the appellant-convict was convicted under Section 302 IPC. The conclusion of the Trial Court is reproduced hereinbelow:-