VIKAS Vs. STATE GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) PRESENT appeal has been filed by the appellant under Section 374 of the Code of Criminal Procedure Code, 1973, against the judgment and order on sentence dated 4.6.2011 passed by learned Additional Sessions Judge - 01 (Outer) , Rohini, Delhi, by which the appellant has been directed to undergo life imprisonment with fine of Rs. 4,000/ - and in default of payment of fine Simple Imprisonment for two months for the offence punishable under Section 302 of the Indian Penal Code; Rigorous Imprisonment for two years with fine of Rs. 1000/ - and in default of payment of fine Simple Imprisonment for one month for the offence punishable under Section 201 of the Indian Penal Code; and Rigorous Imprisonment for three years with fine of Rs. 2000/ - and in default of payment of fine Simple Imprisonment for one month for the offence punishable under Sections 25/27 of the Arms Act, 1959. It was further directed that all the sentences would run concurrently. It was also directed that benefit of Section 428 of the Indian Penal Code would be given to the appellant.

(2.) THE case of the prosecution, as noticed by the learned trial court, is as under:

(3.) THE learned trial court after considering the entire material on record convicted and sentenced the appellant as stated above.