KAMALJEET Vs. STATE

JUDGEMENT

(1.) This is an appeal preferred under section 374 of the Code of Criminal Procedure, 1973 ('CrPC') filed against the judgment dated 31.03.2012 by which the appellant stands convicted for the offence punishable under Section 302/201 of the Indian Penal Code ('IPC') and order on sentence dated 08.06.2012 by which the appellant has been sentenced to imprisonment for life with a fine of Rs. 2,000/-, in default of payment of fine, to further undergo simple imprisonment for three months. The appellant also stands convicted and sentenced to rigorous imprisonment for 3 years for an offence punishable under Section 201 of IPC with a fine of Rs. 1,000/- and in default of payment of fine, to further undergo simple imprisonment for one month.

(2.) The case of the prosecution, as noticed by the Trial Court reads as under:

(3.) To bring home the guilt of the appellant, the prosecution examined 21 witnesses in all. No evidence was led by the appellant in his defence. Statement of the appellant was recorded under section 313 CrPC, 1973 wherein he denied all the allegations against him. Charge under Section 302/201 of IPC was framed against the appellant to which he pleaded not guilty.