DAYA CHAND Vs. STATE OF DELHI

JUDGEMENT

(1.) Criminal Appeal No. 314 of 2002 challenges the judgment dated 10.10.1997 of the Additional Sessions Judge, Shahdara, Delhi, in Sessions Case No.51/96 arising out of F.I.R. No. 575/1990 registered at Police Station, Trilok Puri, whereby the learned Judge has held the appellant guilty under Section 302 IPC and further by his order dated 15.10.1997 sentenced the appellant for life imprisonment with a fine of Rs.5,000/- (rupees five thousand) and in default of payment of fine to further undergo rigorous imprisonment for four months.

(2.) Brief facts of the case, as noted by the Additional Sessions Judge, are as follows:

(3.) In his statement recorded under Section 313 Cr.P.C., the accused denied the entire charge and allegations claiming full innocence. The accused further stated that the relations between the family of the complainant and his (accused's) father were strained and inimical because of some misunderstanding about the non-giving of an information to the complainant's family regarding the dead body of the complainant's father being in L.N.J.P. hospital mortuary sometime back where father of the accused was employed and the dead body of the complainant's father had been brought due to death in a road side accident.