SALAUDDIN @ NUROO Vs. STATE

JUDGEMENT

(1.) This is an appeal by Salauddin, (Accused No.2: A-2 in the original proceedings) against the judgment dated 8th March, 2018 passed by learned Additional Sessions Judge/Pilot Court, North District, Rohini Courts, Delhi, in Sessions Case No.59429/2016 arising out of FIR No.407/2016 registered at Police Station (PS) Jahangirpuri, Delhi convicting him for the offence under Section 302/34 IPC for committing the murder of Ashok on 21st July, 2016 at around 10:45 am near Kushal Cinema, G-H Block, Jahangirpuri, Delhi.

(2.) The appeal is also against the order on sentence dated 12th March, 2018 whereby the Appellant herein was sentenced to imprisonment for life with a fine of Rs.5,000/-, and in default of payment of fine to undergo simple imprisonment (SI) for one year.

(3.) At the outset it requires to be noticed that the Appellant was sent up for trial along with his nephew Sartaj (A-1) for the above offence and by the same impugned judgment, A-1 was convicted and sentenced in a like manner. Yesterday, this Court dismissed the appeal of Sartaj (A1) by a detailed judgment in Criminal Appeal No.570 of 2018.