MOHD. ANISH Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed by the appellant challenging the impugned judgment dtd. 18/4/2018 passed by the learned Additional Sessions Judge convicting the appellant for offence punishable under Sec. 302 IPC and the order on sentence dtd. 1/5/2018 whereby he has been directed to undergo imprisonment for life with a fine of ?50,000/- in default whereof to undergo simple imprisonment for six months.

(2.) A brief background to the passing of the impugned judgment is that pursuant to registration of FIR No. 399/2009 at PS New Ashok Nagar a charge-sheet was filed against the appellant and his parents, namely, Faiz Mohd. and Salma for offences punishable under Sec. 302/498-A/34 IPC. Pursuant to the trial, vide judgment dtd. 28/3/2014 appellant Mohd. Anish was held guilty of the offence punishable under Sec. 302 IPC for having committed the murder of his wife/ Manju @ Shahin and Mohd. Anish and his parents, namely, Faiz Mohd. and Salma were convicted for offence punishable under Sec. 498-A/34 IPC.

(3.) The convicts preferred appeals before this Court being CRL.A. 534/2014 filed by Faiz Mohd. and Salma challenging their conviction and order on sentence for offence punishable under Sec. 498-A/ 34 IPC and Mohd. Anish filed CRL.A. 777/2014 challenging his conviction and order on sentence for offences punishable under Sec. 302 IPC and 498-A/34 IPC.