RAKESH KUMAR Vs. STATE

JUDGEMENT

(1.) Present appeals arise out of a common judgment dated 23.05.2015 and order of sentence dated 29.05.2015 passed by learned Additional Sessions Judge, Delhi in Sessions Case No. 62/14 whereby the appellant had been sentenced to undergo imprisonment for life and a fine of Rs. 25,000/ - for the offence under Sec. 302 of the Indian Penal Code and in default of payment of fine, the amount shall be recovered as per Sec. 421 of the Code of Criminal Procedure. The appeals have been heard and are disposed of by a common judgment..

(2.) Brief facts of the case, as noted by the Learned Trial Court are:

(3.) To bring home the guilt against the appellant, prosecution examined 40 witnesses in all. The statement of the appellant under Sec. 313 of the Code of Criminal Procedure was recorded wherein he denied all the accusation against him.