DHARAM SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) BY this appeal the appellant -Dharam Singh, questions the judgment and order of the learned Additional Sessions Judge, Delhi in sessions case No. 141/96, arising out of FIR No. 1034/96, whereby he has been convicted for the offence punishable under Section 302 of the Indian Penal Code, 1860 (for short "the IPC") for allegedly causing homicidal death of Chand Singh (hereinafter referred to as "the deceased"). He has been sentenced to undergo rigorous imprisonment for life.

(2.) THE case of the prosecution in nutshell is as follows:

(3.) WE have heard Mr. H.C. Mittal, learned counsel for the appellant and Mr. Anil Soni, learned counsel for the State.