VISHVAJEET DASS Vs. STATE

JUDGEMENT

(1.) In pursuance to the directions issued by this Court, Vishvajeet Dass alias Vishvanath Das alias Vishwa, the appellant has been produced in custody.

(2.) The appellant stands convicted for the commission of the offence under Section 302 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') by the Trial Court by way of its judgement dated 20.07.2019; which further by way of its order on sentence dated 22.07.2019 has consequently directed him to undergo rigorous imprisonment for life with a fine of Rs.5,000/- and in default of payment thereof to further undergo simple imprisonment for a period of one month.

(3.) As per the case of the prosecution Abhishek Jha (PW-9) recorded the subject complaint that, on 04.07.2012 at about 09:15 PM, while he was returning to his house from the market behind Joshi Colony Church, near Rajdhani Store, he saw the accused giving brick blows on the head and back of the deceased, who was lying on the ground with blood oozing out from his head.