MUKESH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present appeal has been preferred by the Appellant under Sec. 415(2) BNSS, 2023 against the judgment of conviction dtd. 19/2/2024 and order on sentence dtd. 3/9/2024 passed by the Court of Additional Sessions Judge (FTC-01) (South), Saket, New Delhi arising out of FIR No.1735/2015 under Sec. 302 of the Indian Penal Code (hereinafter referred to as 'IPC ') registered at P.S. Neb Sarai, Delhi.

(3.) Vide impugned judgment dtd. 19/2/2024, the Appellant was convicted under Sec. 302 IPC for having committed the murder of deceased Rishi Pal. Vide order on sentence dtd. 3/9/2024, the Appellant was sentenced to life imprisonment for the offence under Sec. 302 IPC and fine of Rs.2,000.00 was also imposed.