RIYASAT Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) By the present appeal, Riyasat challenges the impugned judgment dated 4th March, 2017 convicting him for the offence punishable under Section 307 IPC in FIR No. 563/2014 registered at PS Nabi Karim and the order on sentence of even date directing him to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs. 1,000/- and in default, to undergo simple imprisonment for a period of one month for the offence punishable under Section 307 IPC.

(2.) Learned counsel for the appellant contends that no reason for the quarrel has been stated either by Mohd. Alam (PW-1) or Mohd. Anis (PW2). Appellant should not have been convicted on the sole testimony of interested witnesses who have also not supported the prosecution version. Statement of the appellant under Section 313 Cr.P.C. has been ignored. In the alternative it is contended that the sentence awarded is too harsh and the same be modified.

(3.) Learned APP for the State on the other hand contends that the impugned judgment of conviction and the order on sentence suffers from no illegality and the appellant has been rightly convicted on the basis of the testimony of Mohd. Alam and Mohd. Anis duly corroborated by the MLC.