STATE Vs. HANKAR ALIAS RAJU

JUDGEMENT

(1.) The learned Additional Sessions Judge. New Delhi has convicted Devi Chai-an accused under Section 302/34 Indian Penal Code and sentenced him to imprisonment for life and to the payment of fine of Rs. 2,000.00 and in default of payment to further imprisonment for six months. He has also been convicted and sentenced to undergo imprisonment for life and to the payment of fine of Rs. 1,000.00 and in default of fine to further imprisonment for six months for an offence under Section 394 Indian Penal Code.

(2.) Shankar, another accused, has been sentenced to death under Section 302 Indian Penal Code and to a fine of Rs. 2,000.00 and in default of fine to further imprisonment for the months. Shankar has also been sentenced to life imprisonment for the offence under Section 394 Indian Penal Code read with Section 397 and 398 Indian Penal Code and also to a fine of Rs. 1,000.00 and in default of fine further imprisonment for six months.

(3.) The learned Additional Sessions Judge has, therefore, made a reference to this court for confirmation of the death sentence. There is a connected appeal No. 22 of 1986 also. We have heard the learned counsel for the parties at length. The date of incident is 15/10/1979 at about 7.15 p.m. The place of incident is the crossing of road leading to '?' Block and 'K' Block within the jurisdiction of police station Hauz Khas, Delhi. The deceased is one Smt. Ranjita Prithvi Singh.