(1.) The appellant Radhey Shyam, along with Raghu Raj and Giri Raj was sent up for trial under Sections 302/323/324 read with Section 34 of the Indian Penal Code, 1860 (for short 'IPC') for committing the murder of Hari Prasad @ Babu, the deceased.
(2.) Vide judgement dated 17.07.2012, the Additional Sessions Judge, Rohini Courts, Delhi convicted the appellant Radhey Shyam for offences under Section 302/324 IPC for stabbing the deceased with a knife and thereby committing murder. By virtue of order on sentence dated 31.07.2012, the appellant was to undergo rigorous imprisonment for life and fine of Rs. 10,000/-was imposed. In default of payment of fine, he was to undergo further rigorous imprisonment for six months.
(3.) Accused Raghu Raj and Giri Raj were given benefit of doubt and acquitted of all the charges. We note that the State has not preferred appeals challenging the acquittal of Raghu Raj and Giri Raj.
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