GURMEET SINGH @ SATPAL Vs. NCT OF DELHI

JUDGEMENT

(1.) This is an appeal directed against the judgment dated 18 th March, 2015 passed by the Learned Additional Sessions Judge, North-West District, in Sessions Case No.52/2014 arising out of the FIR No. 234/2014 registered at Police Station (PS ) Sultan Puri convicting the Appellant for the offence punishable under Section 302 IPC and the order on sentence dated 20th March, 2015 whereby he was sentenced to undergo imprisonment for life with a fine of Rs.25,000/-, and in default of payment of fine to undergo simple imprisonment for three months.

(2.) The charge against the Appellant was that on 1st March, 2014 at around 9 am on the road near House No.D7/205, Sultan Puri, Delhi, he killed Kashi Ram (the deceased), father of Harish Chand (PW-1) by repeatedly inflicting knife blows on the abdomen and the other parts of the deceased. The eye witness version

(3.) The case of the prosecution rested on the eye witness testimony of PW-1. He and the deceased used to sell choley bhature from a rehdi on the road side in front of House No.D7/205, Sultan Puri everyday from 9 am to 3 pm. They had been doing this continuously for 10 years prior to the incident, and used to remain together during these hours. The deceased was 65 years and PW-1, his son was around 28 years.