(1.) The impugned judgment, dated 11th August, 2015, convicts the appellant, under Section 302 of the Indian Penal Code (hereinafter referred to as the "IPC"), for committing the murder of Akash, and sentences him to imprisonment for life, along with fine of Rs. 5,000/-, with six months' simple imprisonment default sentence. It also extends, to the appellant, the benefit under Section 428 of the Code of Criminal Procedure (hereinafter referred to as "the Cr.P.C").
(2.) The case of the prosecution, as contained in the charge sheet, dated 27th March, 2014, submitted by the prosecution to the Court of the learned Metropolitan Magistrate (hereinafter referred to as "the learned MM") is set out as under:
(3.) We proceed to examine the evidence on record.