LAL MOHAMMAD Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed against the judgement of conviction dtd. 19/7/2023 and order on sentence dtd. 23/9/2023 passed by learned ASJ, Rohini Courts New Delhi in Sessions Case No. 01/2016 arising out of FIR No.622/2016 registered under Ss. 307 IPC and Sec. 25/27 Arms Act at P.S. Keshav Puram, New Delhi.

(2.) The facts, as noted by the Trial Court, are as under:-

(3.) Subsequent to filing of the chargesheet and based on the material collected during investigation, the accused was charged under Sec. 307 IPC and Ss. 25/27 Arms Act, to which, he pleaded not guilty and claimed trial.