O P GUPTA Vs. SARLA DEVI JAIN

JUDGEMENT

(1.) This is an appeal directed against the judgment dated 30th November 2017 passed by the learned Additional Sessions Judge-IV, North West District, Rohini Courts in SC No.68/2001 arising out of FIR No.379/2013 registered at PS Subhash Place convicting the Appellant for the offences punishable under Section 302/201 Indian Penal Code ("IPC") and under Section 27 Arms Act.

(2.) The appeal is also directed against the order on sentence dated 7 th December 2017 whereby the trial Court sentenced the Appellant as under:

(3.) The sentences were directed to run concurrently. Additionally, the trial Court had recommended that the wife and parents of the deceased be granted compensation in the sum of Rs.3 lakhs under the Victims Compensation Scheme.