STATE OF DELHI Vs. BRIJ KISHORE

JUDGEMENT

(1.) The Death Sentence Reference as also the Appeal against the judgment of conviction dated 29.08.2004 and order of sentence dated 10.09.2004, passed by the Additional Sessions Judge, Delhi in Sessions Case No.107/ 2000, arising out of F.I.R. No. 45/2000 under Section 302 IPC registered at Police Station New Friends Colony, are being decided by this judgment.

(2.) Facts of the case as have been narrated in the judgment of the Additional Sessions Judge are as follows:-

(3.) The prosecution in order to bring home its case has examined 31 witnesses. PW-1, swaran Singh, who was cited as an eyewitness, turned hostile and in court stated that he knows nothing about the case.