SURINDER @ BHOLA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present appeal under section 374(2) of the Code of Criminal Procedure,1973 (hereinafter referred as 'Cr.P.C') assails the judgment and order on sentence dated 29.11.2011 and 20.12.2011, respectively, rendered by the Ld. Additional Sessions Judge/Special Judge (NDPS), Dwarka Courts, New Delhi in Sessions Case No. 55/1/10, thereby, convicting the appellant for the offence punishable under section 302 of the Indian Penal Code,1860 (hereinafter referred to as 'IPC').

(2.) By way of the order on sentence dated 20.12.2011, the appellant has been sentenced to undergo life imprisonment and pay a fine of Rs.10,000/- for the offence punishable under Section 302 of the IPC.

(3.) Charge was also framed against the appellant as well as his mother and sister under Section 498A/34 of the IPC, however, they were all acquitted of the same by the Trial Court by way of said judgment and order on sentence dated 29.11.2011 and 20.12.2011, respectively.