TAPAS Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) By this appeal filed under Section 374 of Criminal Procedure Code, 1973 (hereinafter referred to as "Cr.P.C."), the appellant seeks to challenge the judgment and order on sentence dated 22.08.2001 and 01.09.2001, respectively, whereby the learned Additional Sessions Judge, Delhi, has convicted the appellant for committing an offence punishable under Section 302 Indian Penal Code, 1860 (hereinafter referred to as "IPC") and sentenced him to undergo rigorous imprisonment for life together with imposition of fine of Rs.100/- and in default of payment of fine, the appellant was directed to undergo further rigorous imprisonment for two days.

(2.) In brief the case of the prosecution is as under:-

(3.) To prove its case, the prosecution had examined in all 14 witnesses. The statement of the accused was recorded under Section 313 Cr.P.C. and in his reply he simply denied the case of the prosecution and pleaded his innocence. No evidence was led by the accused in his defence.