SANJEEV MAHAJAN Vs. STATE

JUDGEMENT

(1.) PRESENT appeal has been filed by the appellant under Section 374(2) of the Code of Criminal Procedure, is directed against the impugned judgment dated 19.12.2013 and order of sentence dated 24.05.2014 passed by the learned Additional Sessions Judge in Sessions Case No. 217/09 convicting the appellant under Section 302 of the Indian Penal Code and Sections 27/54/59 of Arms Act and sentenced to undergo imprisonment for life for the offence under Section 302 IPC with fine of Rs. 6,000/ - and in default to further undergo simple imprisonment for six months. The appellant was also sentenced to undergo rigorous imprisonment for three years for the offences under Section 302 of the Indian Penal Code and Sections 27/54/59 of Arms Act with fine of Rs.3,000/ - and in default to further undergo simple imprisonment for three months.

(2.) BRIEF facts of the case, as noticed by the learned Trial Court, are as under:

(3.) THE learned Trial Court, after scrutiny of the evidence, found that prosecution had been able to prove the case against the appellant and, accordingly convicted him for the offences and imposed the sentence as has been stated hereinabove.