JITENDER SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) By this appeal filed under section 374 of Criminal Procedure Code, 1973 (hereinafter referred to as 'Cr.P.C.'), the appellants seek to challenge the impugned judgment dated 28.05.1999 and order on sentence dated 29.05.1999 whereby the Appellant Jitender Singh is convicted for committing an offence punishable under Section 302 of Indian Penal Code, 1860 (hereinafter referred to as 'IPC') and the appellant was sentenced to undergo rigorous imprisonment for life and to pay fine of Rs.5,000/- and in case of default, to undergo further rigorous imprisonment for a period of six months.

(2.) The facts germane to the case of the prosecution are that

(3.) To prove its case the prosecution examined as many as 9 witnesses. After the completion of prosecution evidence, statement of the accused was recorded under Section 313 of Cr.P.C. wherein the entire incriminating evidence was put to him and in reply he pleaded innocence and false implication.