JITENDER PAL SINGH Vs. STATE

JUDGEMENT

(1.) The appellant before us seeks to assail the judgment of conviction dated July 28, 2000 and order on sentence dated August 02, 2000 passed by the learned Additional Sessions Judge -Delhi convicting him for the offence punishable under Sec. 302 IPC. The appellant has been awarded imprisonment for life and directed to pay fine of Rs. 1,000/ -; in default of which he would be required to undergo further imprisonment for a period of fifteen days.

(2.) The finding of guilt has been returned by the learned Trial Court in wake of trinity of circumstances that we summarize at the outset.

(3.) The factual conspectus germane to the adjudication of the present appeal lies within a narrow compass and may be taken note of pithily before we advert to the rival submissions canvassed at the bar.