RAJESH BANSAL ALIAS MONTU Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment dated 28th November, 2016 passed by the learned Additional Sessions Judge-04, North-West, Rohini in Sessions Case No.16/03/13 arising out of FIR No.347/2012 registered at Police Station, North Rohini convicting the Appellant for the offence under Section 302 IPC and the order on sentence dated 22nd February, 2017 whereby he was sentenced to imprisonment for life along with a fine of Rs. 10,000/-, and in default of payment of fine to undergo simple imprisonment (SI) for a period of two months.

(2.) In the order on sentence, after noticing that the family of the deceased comprised of his mother, wife and two children, the learned trial Judge issued directions to the Delhi State Legal Services Authority ("DSLSA") for compensation to be determined for being paid to the victims under the Delhi Victims Compensation Scheme in terms of Section 357A Cr PC.

(3.) The charge against the Appellant was that at around 10.50 pm on 11th October, 2012 near the Hanuman Mandir Bus Stand, opposite Vatsalaya Mandir, Sector-7/8 dividing road, Rohini, he murdered Deepak Vaid (deceased) by giving him knife blows.