RABBANI Vs. STATE

JUDGEMENT

(1.) Present appeal has been filed by the appellant under Sec. 374 of the Code of Criminal Procedure against the judgment dated 5.3.2013 and order on sentence dated 8.3.2013 passed by learned District & Sessions Judge, Incharge, N.E District, Delhi, in Session Case No. 51/2011, arising out of FIR No. 184/2011 registered under Sec. 302 of the Indian Penal Code, whereby the appellant was convicted for an offence punishable under Sec. 302 of the IPC and sentenced to undergo imprisonment for life and also directed to pay fine of Rs. 1,000/ -, and in default of payment of fine he was directed to undergo further imprisonment for a period of six months.

(2.) The brief facts of the case, as noticed by the learned trial court, are as under:

(3.) Statement of appellant was recorded under Sec. 313 of the Code of Criminal Procedure wherein he pleaded innocence.