LAWS(DLH)-2012-2-405

MADANPAL ALIAS MADAN Vs. STATE OF DELHI

Decided On February 07, 2012
Madanpal Alias Madan Appellant
V/S
STATE OF DELHI Respondents

JUDGEMENT

(1.) THIS judgment will dispose of the appeal challenging a judgment and order of the learned Additional Sessions Judge dated 7.9.2009 in Sessions Case No.100/2003. By the impugned judgment, the Trial Court convicted the appellant Madan Pal for committing the offence punishable under Section-302 IPC and sentencing him to undergo imprisonment for life and also directed payment of Rs. 30,000/- as fine with a default sentence.

(2.) THIS matter was heard today since the appellant has been in custody for more than seven years.

(3.) THE prosecution, during the trial, relied upon the testimonies of 16 witnesses and several exhibits which included the postmortem report, FSL report and seizure memos evidencing recoveries of articles, said to be connected with the crime. On appreciation of all these, the learned ASJ, by his impugned order, concluded that the prosecution had established the appellant's guilt beyond reasonable doubt and convicted him for committing the offence and sentenced him in the manner described previously.