SUMIT SHARMA Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the impugned judgment dated 19th April 2016 passed by the learned Additional Sessions Judge-III (North East), Karkardooma Courts, Delhi ("trial Court") in SC No.44923/2015 arising out of FIR No.417/2014 registered at PS Khajuri Khas convicting the Appellant for the offence under Section 302 IPC and the consequent order on sentence dated 23rd April 2016, whereby the Appellant was sentenced to rigorous imprisonment for life and a fine of Rs. 500/- and in default of payment of fine, to undergo further simple imprisonment for three months.

(2.) The trial Court by the order dated 23rd April 2016 also referred the matter to the District Legal Services Authority ("DLSA") for determining the compensation payable to the family of the deceased as well as making arrangements for the education of children of both the convict and the deceased.

(3.) The Appellant was charged with having stabbed to death Mohammad Tamanna ("the deceased") with a knife at 8:15 pm on 27th April 2014 near the Traffic Court, Pushta Road, Khajuri Khas thereby committing an offence punishable under Section 302 IPC.