BAJRANGI NIRALA Vs. STATE

JUDGEMENT

(1.) Appellant was tried for committing murder of Kundan Verma, s/o Laxmi Prasad Bhagat, on the night intervening 9 th/ 10th June, 2012, in a room of CPWD Horticulture Nursery, at Sadiq Nagar, New Delhi and upon conclusion of trial in FIR No.67/2012, registered at Police Station Defence Colony, New Delhi, he stands convicted for the offence under Section 302 IPC vide judgment of 30th March, 2016 and vide order of 11th April, 2016, he has been sentenced to imprisonment for life.

(2.) The substratum of prosecution case, as noticed in the impugned judgment, is as under:-

(3.) Prosecution had relied upon evidence of 30 witnesses and material evidence adverted to, is of Monu Verma (PW-13) and Munshi Ram (PW15). Apart from it, there is evidence of Investigating Officer - SI Rattan Singh (PW-22). The medical evidence comprises of depositions of Dr. Ravinder Shukla (PW-23) who had prepared the MLC (Ex.PW-23/A) of deceased and Dr. Sanjay Kumar-II (PW-5), who had conducted postmortem of the deceased. As per the post-mortem report, the cause of death was antemortem craniocerebral injury and its complications produced by blunt force, which is sufficient to cause death in ordinary course of nature.