SACHIN Vs. STATE GNCT OF DELHI

JUDGEMENT

(1.) The appellant has challenged his conviction under Sections 302/201 IPC vide judgment dated 8-5-06 passed by the learned Additional Sessions Judge, Rohini Courts, Delhi in Sessions Case No. 42/06 arising out of FIR No. 28/03 registered at Uttam Nagar police station as also the order of the same date whereby the trial Court sentenced the appellant " accused to life imprisonment and also to pay a fine of Rs. 10,000/- in default of payment of which to undergo simple imprisonment for one year for his conviction under Section 302 IPC and RI for three years and fine of Rs. 3000/- in default of payment of which to undergo simple imprisonment for three months for his conviction under Section 201 IPC.

(2.) The appellant " accused was tried for the offences punishable under Sections 364/302/201/34 IPC along with one Mukesh who has since been acquitted by the trial Court.

(3.) The prosecution case as noticed by the learned Trial Judge in para no. 1 of the impugned judgment is as follows:-