DEVENDER Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This appeal is directed against the impugned judgment passed by the learned District & Sessions Judge (East), Karkardooma Courts, Delhi dated 29th September 2016 in Sessions Case No. 1354 of 2016 arising out of FIR No. 419 of 2012 registered at Police Station (PS) New Ashok Nagar, convicting the Appellant for the offence under Sections 302 and 307 of the Indian Penal Code (IPC).

(2.) This appeal is also directed against the order on sentence dated 3rd November 2016 whereby, for the offence under Section 302 IPC, the Appellant was sentenced to undergo life imprisonment and pay a fine of Rs.10,000/- and in default of payment of fine, to undergo simple imprisonment for six months; and for the offence under Section 307 IPC, he was sentenced to undergo rigorous imprisonment for a period of seven years and pay a fine of Rs. 5,000/-, and in default to undergo simple imprisonment for three months.

(3.) The Appellant was charged by the trial Court, by its order dated 4th May 2013, with committing the murder of Neha Yadav (deceased) at around 4.30 pm on 31st December 2012 at the Timber Market, Dallupura, Delhi by stabbing her with a knife thereby committing an offence punishable under Section 302 IPC. The second charge against him was that at the same time, place and date the Appellant caused a knife injury to Gaurav (PW-3) on his cheek thereby committing an offence punishable under Section 307 IPC.