SONU Vs. STATE

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/convict to assail the judgment dated 08.08.2016 rendered by the learned ASJ-02, South East District, Saket Court, New Delhi in Sessions Case No. 74/2014 arising of the FIR No. 431/2014 registered at PS-Sun Light Colony under Sections 302 IPC.

(2.) The trial court has convicted the appellant under Section 302 IPC and sentenced him, vide order dated 08.08.2016, to life imprisonment with fine of Rs. 2000/-. In default of payment of fine, he has been directed to undergo further rigorous imprisonment of three months. The matter has been referred to the Delhi Legal Services Authority for awarding compensation to the family of the victim.

(3.) The trial Court has taken note of background of the case in Paragraphs 1 and 2, which read as follows:-