RAJESH Vs. STATE OF DELHI

JUDGEMENT

(1.) Criminal Appeal No. 274 of 2002 challenges the judgment of conviction dated 17.8.2001 passed by the Additional Sessions Judge, Karkardooma, Delhi, in Sessions Case No. 42/2000 holding the appellant guilty for an offence punishable under Section 302, IPC, and order of sentence dated 24.8.2001 imposing a sentence of imprisonment for life on the appellant as also a fine of Rs. 100/- and in default of payment of fine to further undergo simple imprisonment for five days.

(2.) Brief facts of the case, as noted by the learned Additional Sessions Judge, are as follows:

(3.) The prosecution, in order to establish their case, examined as many as 18 witnesses. Of these, PW-1, PW-2, PW-9 and PW-16 are Doctors while PW-4, Mrs. Sheela Arora, is the mother of the deceased and PW-10 is the landlord of the deceased. The Investigating Officer has been examined as PW-15.