RAMESH ALIAS RAMOO Vs. STATE

JUDGEMENT

(1.) THIS is an Appeal under Section 374 (2) of the Criminal procedure Code (hereinafter referred to in short as "cr P C") against the judgment dated 26. 2. 2001 and sentence dated 26. 2. 2001 passed by the Additional sessions Judge Shri R. L. Chugh, Karkardooma Court, Shahadra, Delhi (hereinafter referred to in short as the 'trial Court' ). The Appellant has been convicted under Section 302 of Indian Penal Code (in short 'ipc") and has been sentenced to imprisonment for life and a fine of Rs. 1,000/ -. In default of payment of fine, the Appellant is required to undergo a further simple imprisonment for one month.

(2.) BEFORE we deal with submissions made and issues raised in the appeal it would be important to detail out the case set up by the prosecution.

(3.) ON 30. 4. 2000 police received information that one Smt Rajan wife of the Appellant i. e Ramesh alias Ramoo residing in House No. 3/322 Trilok puri; Delhi (hereinafter referred to in short as the said premises) had been murdered.