(1.) The Appellant is aggrieved by the judgment and order dated 27th February, 2002 passed by the Additional Sessions Judge, Delhi in Sessions Case No. 170/1997. By the impugned judgment and order, the Appellant was convicted of having committed an offence punishable under Section 302 of the Indian Penal Code (for short IPC). Subsequently, the Appellant was heard on the question of sentence and by an order dated 5th March, 2002, he was sentenced to undergo imprisonment for life.
(2.) The deceased, Laxmi Kanta, was an employee with the Central Reserve Police Force (for short the CRPF). On 23rd October, 1996, police station Najafgarh received intimation that a woman was burning in Naveen Place Colony, Jharoda Road, Najafgarh, New Delhi. The report indicated that the woman was an employee of the CRPF.
(3.) On receipt of the information, the police went to the spot and came to know that the woman, Laxmi Kanta, had been removed to the CRPF Base Hospital in a police van. When the police reached the CRPF Base Hospital, they came to know that she had been referred to Safdarjung Hospital.
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