SANJAY TANWAR Vs. STATE OF DELHI

JUDGEMENT

(1.) Criminal Appeal 936 of 2002 challenges the judgment dated 26.10.2002 of the Additional Sessions Judge, Delhi, whereby the learned Judge has held the appellant, Sanjay Tanwar guilty of the offence under Section 302 IPC and by his order dated 11.11.2002 sentenced him to life imprisonment together with a fine of Rs.10,000/- (rupees ten thousand) and in default of payment thereof to undergo further rigorous imprisonment for a period of six months.

(2.) Brief facts of the case as have been set out by the learned Additional Sessions Judge are as follows:-

(3.) The Prosecution in order to prove its case examined as many as .21 witnesses while the defence examined two witnesses.