RAHISUDDIN Vs. STATE

JUDGEMENT

(1.) In terms of the impugned judgment dated September 26, 2001 passed in Sessions Case No.63/98 the learned Additional Sessions Judge Shahdara, Delhi has held the appellant guilty for the offence punishable under Section 302 IPC and consequently sentenced him to suffer imprisonment for life vide order on sentence dated September 27, 2001. Fine in sum of Rs.5,000/ - has also been imposed, in default of which the appellant would be liable to undergo simple imprisonment for a period of six months.

(2.) At the outset we may note that the co -accused Shahabuddin @ Shambu was acquitted by the learned Trial Judge and the State has not preferred an appeal against the said acquittal.

(3.) The facts germane to the adjudication of the present appeal lie within a narrow compass and may be taken note of pithily to avoid prolixity, while eschewing unnecessary reference to the circumstances/evidence emerging qua the acquitted co -accused.