(1.) Present appeal is directed against judgment dtd. 25/4/2018 and order of sentence dtd. 28/4/2018 passed by the learned Additional Sessions Judge, Special Judge, (NDPS), West District, Tis Hazari Courts, Delhi in Sessions Case No. 56749/2016 arising out of FIR No. 256/2011, under Ss. 302/377/404 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') registered at Police Station Kirti Nagar, Delhi, whereby the learned Sessions Judge found the appellant-accused guilty and sentenced him as follows:
(2.) Before going into the merits of the present appeal, it is relevant to recapitulate the brief facts of the present case, as elaborated by the learned trial court, which are as follows:
(3.) To bring home the guilt of the accused, the prosecution has examined 40 witnesses in all. The incriminating evidence and circumstances were put to the Appellant during his statement recorded under Sec. 313 of Cr.P.C wherein he claimed to have been falsely implicated in the present case and examined one witness in his defence.
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