(1.) Raja Ram has impugned the judgment of conviction dated 7.1.2013 passed in Sessions Case No.36/2007 (reference FIR No.1823/2006, P.S.Sultanpuri) by the Learned Sessions Judge-I (Outer) Rohini Courts, Delhi whereby he has been convicted for offences under Sections 364/302/201 and 120B IPC for killing Mukesh Kumar, his friend.
(2.) By order of sentence dated 17.1.2013, appellant Raja Ram has been directed to undergo imprisonment for life, pay fine of Rs.10,000/- and in default of payment of fine, undergo Simple Imprisonment of six months, for the offence under section 302 IPC, and for criminal conspiracy for committing murder under Section 302/120B IPC, the appellant has been sentenced to imprisonment for life and fine of Rs.10,000/- and in default of payment of fine Simple Imprisonment for six months. The appellant has also been sentenced to undergo Rigorous Imprisonment for 10 years for the offence under Section 364 IPC with a fine of Rs.10,000/- and in case of non-payment of fine, Simple Imprisonment for six months.
(3.) The appellant was chargesheeted and tried for kidnapping and murdering Mukesh Kumar (deceased) and concealing his dead body beneath the floor of a rented room in order to screen the offence.
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