KAPOOR SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) CHALLENGE in the present appeal is the impugned judgment and order on sentence dated 18th August 1999 and 19th August 1999, respectively, passed by the learned Additional Sessions Judge whereby the appellant has been held guilty for committing an offence punishable under Section 302 IPC and sentenced to undergo life imprisonment together with fine of Rs. 1,000/ - and in default of payment of fine, the appellant was directed to further undergo RI for a period of three months.

(2.) THE case of the prosecution in brief, can be summarized as under: -

(3.) ASSAILING the impugned judgment and order on sentence, Mr.Anurag Jain, counsel appearing for the appellant vehemently contended that the learned trial court has failed to appreciate the well established legal principles for convicting an accused person based on circumstantial evidence. Learned counsel submitted that the prosecution case is not based on ocular evidence of any eye witness but only on circumstantial evidence and the prosecution had miserably failed to complete the chain of circumstantial evidence which could have unerringly and cumulatively established the guilt of the accused absolutely incompatible with his innocence.