ALIMUDDIN Vs. STATE OF DELHI

JUDGEMENT

(1.) .

(2.) IN this double murder case, conviction of appellant- Alimuddin son of Amiruddin is solely based upon circumstantial evidence. Law regarding appreciation of evidence in cases purely resting upon circumstantial evidence is well known and needs no reiteration.

(3.) IN this appeal, appellant - Alimuddin alone has challenged his aforesaid conviction and sentence. At the hearing, it was brought to our notice that co-accused Kaleem @ Ikramuddin who had been also convicted along with the appellant by the trial Court, is not longer in this world. It is unfortunate.