SADIQ Vs. STATE OF DELHI

JUDGEMENT

(1.) Present appeal filed by the appellant under Section 374 of the Code of Criminal Procedure is directed against the judgment dated 15.05.1999 passed by learned Additional District and Sessions Judge, Delhi, by which the appellant has been directed to undergo life imprisonment with fine of Rs.25,000/- and in default of payment of fine Simple Imprisonment for two years for the offence punishable under Section 302 of the Indian Penal Code.

(2.) The case of the prosecution, as noticed by the learned Trial Court, is as under :

(3.) The prosecution has examined eighteen witnesses, two witnesses were examined by the defence. Statement of the appellant was recorded under Section 313 of the Code of Criminal Procedure.