MANOJ KUMAR Vs. STATE OF DELHI

JUDGEMENT

(1.) Criminal Appeal No. 666 of 2005 seeks to challenge the judgment and order dated 19th July, 2005 in Sessions Case No. 49 of 2004 whereby the learned Judge has held the appellant guilty of the offence of murder of deceased, Surender, and further by order dated 25th July, 2006 sentenced him to imprisonment for life and a fine of Rs.3,000/- and in default further rigorous imprisonment for one year. Benefit of Section 428 Cr. P.C. was also extended to the appellant.

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

(3.) The Prosecution, in order to establish its case, examined as many as 14 witnesses. PW-1, Dr. M.M. Narnaware, Chief Medical Officer, DDU Hospital, New Delhi, deposes that on 28.2.2003 he conducted postmortem examination on the dead body of the deceased, Surender, and found the following injuries :