MOSIN Vs. STATE

JUDGEMENT

(1.) This is an appeal directed against judgment dated 13th September, 2017 passed by the learned Additional Sessions Judge-04 (North), Rohini Courts, Delhi in Sessions Case No.58042/16 arising from FIR No.174/2012, registered at Police Station (PS) Samaipur Badli convicting the Appellant for the offence under Section 302 Indian Penal Code 1860 (IPC). It is also directed against the order on sentence dated 23rd September, 2017 sentencing the Appellant to imprisonment for life and to pay a fine of Rs.10,000 and in default of payment of fine, to undergo Simple Imprisonment for a period of three months.

(2.) Before proceeding to discuss the case of the prosecution it should be noticed that the charge framed against the accused by the learned Additional Sessions Judge on 23rd November, 2012 was as under:

(3.) By the impugned judgment of the trial Court, the Appellant has been acquitted of the offences under Sections 363 and 201 IPC. He has been convicted for the offence of murder punishable under Section 302 IPC. Case of the prosecution.