VISHAL Vs. STATE

JUDGEMENT

(1.) The present Appeal arises from the impugned judgement dated 27th March 2015, passed by the Ld. Additional Sessions Judge, Fast Track Court, North-West District, Rohini Delhi, holding the Appellant guilty of culpable homicide amounting to murder and convicting him under Section 302 of the Indian Penal Code, 1860 (hereinafter 'IPC')

(2.) The Appellant was tried in FIR No. 128/2013, registered at police station Aman Vihar, Delhi, on the charge of murdering Madan Lal Soni on 26th March, 2013 at about 10:15 p.m. at D-18, Inder Enclave-II, Mubarakpur, Delhi. The Trial Court, convicted the Appellant under Section 302 IPC, with the following observations:-

(3.) Vide the impugned order dated 31st March, 2015, Appellant has been sentenced to imprisonment for life with fine of Rs.20,000/- and in default of payment of fine, appellant has been sentenced to simple imprisonment for six months. The facts, as per the version of the prosecution, are as under:-