BABU LAL Vs. STATE

JUDGEMENT

(1.) LAGTA Hai Shaher Me Naye Aaye Ho, Ruk Gaye Ho Raah, Haadsa Dekhkar.

(2.) THE above couplet reflects the general insensitivity in the Metropolitan city whenever a heinous crime is committed in full public view in broad day light. Most of such cases remain untraced as the eye witnesses prefer not to come forward leaving the police with no clue about the occurrence or the offender.

(3.) THIS appeal is directed against the judgment and order on sentence dated 29.01.1998 passed by the learned trial court by which he was convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs.2,000/- under Section 302 IPC and in default of payment of fine, to further undergo R.I. for a period of six months.