RAKESH KUMAR Vs. STATE

JUDGEMENT

(1.) BY this appeal filed under section 374 of Criminal Procedure Code, 1973 (hereinafter referred to as 'Cr.P.C.'), the appellant seeks to challenge the impugned judgment dated 17.10.1998 and order on sentence dated 27.10.1998 passed by the learned Additional Sessions Judge, whereby the appellant is convicted for committing an offence punishable under Section 302 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') and was sentenced to undergo rigorous imprisonment for life, together with payment of fine of Rs. 1,000/ - and in default of payment of fine, he has been sentenced to further undergo simple imprisonment for a period of one month.

(2.) THE germane case of the prosecution in brief is summarized as under:

(3.) ON behalf of the Appellant -Rakesh Kumar, arguments were addressed by Mr. K.B. Andley, Ld. Senior Advocate. The State was led by Ms. Richa Kapoor, learned Additional Public Prosecutor.