LALA RAM Vs. STATE OF DELHI

JUDGEMENT

(1.) THIS appeal challenges the judgment dated 22nd March 2004 and the order on the point of the sentence dated 25th March 2004 passed by the learned Additional Sessions Judge, Delhi, in SC No. 7/2000 arising out of fir No. 585/99, in Police Station Pashchim Vihar, by which the appellant was sentenced to five years rigorous imprisonment and a fine of Rs. 1000/-, in default of fine to further undergo rigorous imprisonment for a period of one year under Section 394 IPC and was further sentenced to rigorous imprisonment for life and a fine of Rs. 3000/- in default of which he was required to undergo rigorous imprisonment for three years under Section 302 IPC. Both the sentences were to run concurrently.

(2.) THE brief facts of the case as set up by the prosecution are as follows:

(3.) IT is significant to record the stand taken by the appellant/accused in his statement under Section 313 Cr. P. C. , which is noticed by the trial court as under: