KASIF Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This appeal is directed against the judgment dated 24th April 2018 passed by the learned Additional Sessions Judge (Central), Delhi and the order on sentence of the same day in Sessions Case No.09/2015 arising out of FIR No.145/2010 registered at Police Station (PS) Civil Lines convicting the Appellant for the offence punishable under Section 302 Indian Penal Code (IPC) and sentencing him to imprisonment for life with a fine of Rs.100/-, and in default of payment of fine to undergo simple imprisonment (SI) for one week.

(2.) The charges against the Appellant were that

(3.) At the outset, it requires to be noted that by the impugned judgment, the trial Court has acquitted all three accused of the charge under Section 120B IPC and A1 and A3 of the offence under Section 302 IPC. The Appellant (A-2) alone was convicted for the offence under Section 302 IPC.