AVDESH Vs. STATE

JUDGEMENT

(1.) The appellant assails the judgment dated September 14, 2000 passed by the learned Additional Sessions Judge convicting the appellant for the offence punishable under Sec. 302 IPC and consequently, in terms of the order dated September 15, 2000 he has been sentenced to imprisonment for life and pay fine in sum of Rs. 1,000/ -; in default to undergo rigorous imprisonment for a period of six months.

(2.) At the outset we note that the other accused arrayed at the trial, namely : Arvind Kumar and Jagdhari @ Sadhu have been acquitted of the respective charges framed against them. Therefore, we are to decide the fate of the appellant alone in this appeal.

(3.) The facts germane to the adjudication of the appeal lie within a narrow compass and may be taken note of pithily to avoid prolixity; while eschewing unnecessary reference to the circumstances/evidence qua the co - accused because the State has not preferred any petition seeking Leave to Appeal and their acquittal has attained finality.