RAMJANI Vs. STATE

JUDGEMENT

(1.) Present appeal has been filed by appellant-convict challenging the judgment dated 5th July, 2018 and the order on sentence dated 7th July, 2018 passed by Additional Sessions Judge, Pilot Court, North District, Rohini Courts, Delhi in Sessions Case No. 240/2017 arising out of FIR No. 573/2016 registered with Police Station Bhalaswa Dairy, whereby he had been convicted under Sections 302 of the Indian Penal Code (hereinafter referred to as "IPC") and was sentenced to rigorous imprisonment for the remainder of his life with a fine of Rs. 10,000/- for an offence punishable under Section 302 IPC.

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

(3.) The Trial Court held the appellant-convict guilty under Section 302 IPC. However, in absence of any material to prove that the appellant-convict had destroyed evidence, he was acquitted under Section 201 IPC. The conclusion of the Trial Court is reproduced hereinbelow:-