MOHD. MOHSIN Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the impugned judgment dated 13th December, 2012 passed by the learned Additional Sessions Judge (ASJ) East, in SC No. 53/2010 arising out of an FIR No.173/09 registered at Police Station (PS) Madhu Vihar convicting the Appellant of the offence under Section 302 Indian Penal Code ( IPC ) and the order on sentence dated 20 th December, 2012 whereby the Appellant was sentenced to undergo imprisonment for life and pay a fine of Rs.15,000/-; and in default to undergo one year rigorous imprisonment (RI).

(2.) The case of the prosecution is that at around 6.38 pm in the evening of 31st December, 2009 information was received from Budh Prakash (PW7) at the Police Control Room (PCR) stating that at house no.F-28, Ram Gali at the Madhu Vihar Gurudwara Wali Gali 'ek lady ki gardan kaat di hai' .

(3.) The PCR form recorded the report received from the police van that one Khushboo (deceased) aged around 20/23 years residing alone in the aforementioned rented accommodation and who was working at a mall in Nand Nagri was lying dead with her neck having been cut. This report was received at 7.04 pm.