BHARAT ANEJA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) By this appeal, Bharat Aneja @ Bunty (Appellant) assails the judgment dated 1.3.2011 passed by the learned Additional Sessions Judge (East) FTC, E-Court, Karkardooma Courts in Sessions Case No.12/2010 (FIR No.23/2009, P.S.Jagatpuri) whereby he has been convicted for the offences under Sections 302 and 392 read with 397 of the Indian Penal Code, 1860 (IPC for Short) and has been sentenced to undergo imprisonment for life; fine of Rs.1000/- and in default of payment of fine, Simple imprisonment for two months for the offence under Section 302 IPC; Imprisonment for 7 years, fine of Rs.1000/- and in default of payment of fine, Simple Imprisonment for 2 months for the offence under Section 392 read with Section 397 IPC. The sentences however have been ordered to run concurrently.

(2.) The appellant has been convicted for murdering Rita Aneja, his aunt, and robbing her of jewellery which she was wearing on 12.10.2009 between 4 PM to 7 PM at house No.149, Sector No.7, South Anarkali, Delhi.

(3.) We have heard counsels for the appellant and the state, pursued the impugned judgment, and examined the testimonies and exhibited documents.