PRADEEP @ RAJU Vs. STATE

JUDGEMENT

(1.) This is an appeal directed against the judgment dated 24th November 2017 passed by the learned Additional Sessions Judge, Pilot Court, North District, Delhi in Sessions Case No.59320/2016 arising out of FIR No.498/2016 registered at Police Station (PS) Narela, Delhi, convicting the Appellant under Section 302 Indian Penal Code, 1860 (IPC) and the order on sentence dated 6th December, 2017 whereby he was sentenced to undergo rigorous imprisonment (RI) for life with a fine of Rs.5, 000/-, and in default of payment of fine to undergo simple imprisonment (SI) for one year.

(2.) The Appellant was charged with having committed the murder of the deceased Ganeshi Mochi at some time before 09.30 am on 6th July, 2016 at Khasra No. 11/8, 30 ft. Road, behind Maharaja Aggarsen School, Swaroop Nagar, Narela, Delhi by causing head injuries and stab injuries.

(3.) The criminal justice machinery was activated when at PS Narela at around 10.18 am on 6th July 2016 DD No.14A was noted that information had been received from a wireless operator of the Police Control Room (PCR) about a fight having taken place at the rear side of the Aggarsen School.