CHARAN SINGH Vs. THE STATE (NCT OF DELHI)

JUDGEMENT

(1.) The appellant has filed the present appeal under section 374(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C') against the impugned judgment and order on sentence dated 26th November, 2018 and 22nd December, 2018 respectively, in Session Case No. 1899/2016, arising out of FIR No.304/2009, registered at Police Station Sangam Vihar; whereby the learned trial court has convicted the accused Charan Singh (hereinafter referred to as the 'appellant') to rigorous imprisonment for life along with the fine of Rs. 20,000/- for the offence under Section 302 of Indian Penal Code, 1860 and in default of payment of fine, appellant was ordered to further undergo simple imprisonment for six months.

(2.) Before considering the rival submissions of learned counsels for the parties, we deem it appropriate to outline the case of the prosecution as discussed by learned trial court and it reads as under:

(3.) Vide impugned judgment dated 26th November, 2018, passed by Sh. Gulshan Kumar, learned ASJ-03/South-East District, Saket Courts, New Delhi, appellant was convicted for the offence punishable under section 302 IPC and vide order dated 22ndDecember, 2018, he was sentenced to rigorous imprisonment for Life and with a fine of Rs. 20, 000/- and in default of payment of fine, he was further sentenced to simple imprisonment for six months.