SONU Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Appellant Sonu stands convicted vide impugned judgment dated 29th March, 2014 for committing murder of Chetan Pal @ Anu and for having attempted to murder Tulsi Kumar, PW.1; Rajesh Sharma, PW.5 and Kishan Singh Rawat, PW.9. Sonu has been sentenced to undergo Imprisonment for life and pay a fine of Rs.10,000/- for the offence under Section 302/34 Indian Penal Code, 1860 (IPC, for short) and Rigorous Imprisonment for 7 years and a fine of Rs.5,000/- for the offence under Section 307/34 IPC. In case of default of payment of fine, the appellant has been sentenced to undergo one year and six months simple imprisonment respectively.

(2.) The prosecution case is that on 25.5.2010, a police control room was informed that a boy was stabbed near chakku factory. A police control room van took the injured to Hindu Rao Hospital where the injured (Chetan Pal @ Anu) was declared brought dead . Another information was received vide DD No.36A, pursuant to which the police officers reached the hospital and collected the MLCs of PWs.1, 5 and 9.

(3.) Chetan Pal @ Anu is said to have been stabbed to death.