VINOD S O RAMESHWAR KUMAR Vs. STATE

JUDGEMENT

(1.) THE appellant has filed the present appeal against the judgment dated 04. 11. 2003 and order dated 06. 11. 2003 of the Additional Sessions judge thereby holding the appellant guilty for the offence punishable under section 302/307 of the Indian Penal Code and sentence of life imprisonment with fine of Rs. 10,000/- and in default of payment of fine to further undergo simple imprisonment for three months.

(2.) THE necessary facts of the case are that on 24. 10. 1999 on receipt of information pertaining to the commission of murder in front of house No. 8/13, Sethi Enclave Uttam Nagar, an information was recorded vide DD No. 12b. On receipt of this information Sub-Inspector Man Mohan Singh along with Ct. Ashok reached the spot of the incident House No. 8/13, Sethi enclave, Uttam Nagar, New Delhi.

(3.) VINOD Kumar (hereinafter the appellant) has been convicted for the offence of murder of Dina Nath, stab injuries to Daya Ram and, thus, convicted under Sections 302/307 IPC.