LAWS(DLH)-2022-8-36

ANIL KUMAR Vs. STATE

Decided On August 05, 2022
ANIL KUMAR Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The present appeal preferred under the provision of Sec. 374(2) of the Code of Criminal Procedure, 1973 (hereinafter "Cr.P.C.") assails the Judgment of Conviction dtd. 12/9/2018 and Sentencing Order dtd. 3/10/2018 passed by Ld. ASJ-02, Sh. Poonam Chaudhry, (Central) District Court, Delhi, emanating from FIR No. 33/2012 registered at P.S.: Subzi Mandi, whereby the appellant was convicted for the offence under Sec. 302 of the Indian Penal Code, 1860 ("IPC") in Sessions Case No. 27265/2016, titled as 'State Vs. Anil Kumar'.

(2.) By way of the impugned judgment dtd. 12/9/2018 and order on sentence dtd. 3/10/2018 the appellant was convicted for the offence punishable under Sec. 302 of the IPC and sentenced to rigorous imprisonment for life and to pay a fine of Rs.10,000.00. In default of payment of the fine, to further undergo R.I. for three additional months.

(3.) Prosecution's Case: In a Nutshell