HARBIR SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) This appeal is directed against the judgment dated 29th January 2003 passed by the learned Additional Sessions Judge, New Delhi in SC No.15/1992 arising out of FIR No.330/1991 convicting the Appellant for the offence under Section 302/34 IPC and the order on sentence dated 15th February 2003 whereby he was sentenced to imprisonment for life along with payment of fine of Rs. 25000/-, and in default of payment of fine, to undergo further rigorous imprisonment for two years.

(2.) It should be mentioned at the outset that the Appellant was sent up for trial along with three other co-accused, viz. Suresh Chand, Dulare Singh, and Pawan Kumar, all of whom were acquitted of the aforementioned offence by the same impugned judgment of the trial Court.

(3.) It also requires to be noticed that during the pendency of the present appeal, the sentence of the Appellant was suspended by an order dated 5th May 2005 passed by this Court.