HARISH Vs. STATE OF DELHI

JUDGEMENT

(1.) THE appellant has filed the present appeal against the judgment dated 26. 04. 2003 as well as the order of sentence dated 02. 05. 2003 delivered by the Additional sessions Judge, Delhi in the case FIR No. 702/ 99, Police Station Mehrauli, New Delhi whereby the learned Judge has held the appellant guilty for the offence under sections 302/376/436/201 IPC and awarded the sentence of imprisonment for life and to pay fine of Rs. 20,000/- and in default of payment of fine further RI for two years for the offence under Section 302; awarded the sentence of imprisonment for life and to pay fine of Rs. 20,000/- and in default of payment of fine further RI for two years for the offence under Section 376, awarded RI for seven years and to pay fine of Rs. 10,000/- and in default of payment of fine further RI for one year for the offence under section 436 IPC; and awarded the sentence of imprisonment for five years and to pay fine of Rs. 5,000/- and in default of payment of fine further RI for six moths for the offence under Section 201 IPC. The sentences were to run concurrently.

(2.) THE brief facts of the case as noticed by learned Additional Sessions Judge in the judgment under challenge are as under:-

(3.) A D. D. Entry No. 8 was recoded in the police Station Mehrauli, New Delhi on 24. 10. 1999. The said D. D. Entry was entrusted to Mr. J. S. Joon, Incharge of the police Post who reached the hospital along with Constable Gurmeet Singh. Mr. J. S. Joon obtained MLC pertaining to the appellant-Harish Kumar as well as the/ deceased Diksha. He also met one Sh, saurabh Bansal at the hospital and recorded his statement.