SHIV KUMAR Vs. STATE OF DELHI

JUDGEMENT

(1.) The challenge in the present appeal under section 374 of the Criminal Procedure code is to the judgment dated 02.09.1998 and order on sentence dated 04.09.1998 by which the appellant has been held guilty under section 302 IPC and sentenced to undergo imprisonment for life and fine of Rs 1000 and in default of payment of fine further simple imprisonment for 15 days.

(2.) The brief facts of the case, as noticed by the trial court, are as under:

(3.) Additional SHO Sh K.P Kukrety (PW24) along with constable Harvinder (PW14), Constable Phool Kumar (PW12) reached hospital and met Pt Ganga Dayal (PW2) and Bhola Ram (PW4) and recorded their statement (Ex.PW4/A). The endorsement (Ex.PW24/A) was made and FIR (Ex.PW6/A) was recorded.