KAVINDER Vs. STATE

JUDGEMENT

(1.) This appeal is directed against judgment and order on sentence passed by the Additional Sessions Judge, Karkardooma Courts, Delhi in Sessions Case No. 31 of 2002 whereby the appellants have been convicted of an offence punishable under Section 302 of the IPC for the murder of one Farid @ Katarva R/o Sunder Nagari, Delhi and sentenced to undergo imprisonment for life apart from payment of a fine of Rs.2,000/- in default whereof the convicts have been sentenced to rigorous imprisonment for a further period of one year.

(2.) The prosecution case briefly stated is as under :-

(3.) Farid @ Katarva was a resident of Sunder Nagari, Delhi situate within the limits of Nandnagari Police Station. On 6th October, 2001, he is alleged to have left his house without informing anyone regarding his whereabouts. Four days later i.e. on 10th October 2001, while Farid had not yet returned home, his father Asgar Ali found a piece of paper lying outside his house with a message written on the same in Hindi, the English translation whereof reads as under :- "Babloo had murdered Katru and thrown him in the latrine gutter 'L' Block"