VIJENDER KUMAR @ VIJAY Vs. STATE OF DELHI

JUDGEMENT

(1.) THE appellant was tried for offences punishable under Sections 302 & 201 IPC and convicted therefore by the Court of learned Additional Sessions Judge, Delhi vide judgment dated 19.4.2005 and sentenced to imprisonment for life under Section 302 IPC and rigorous imprisonment for one year under Section 201 IPC vide order dated 21.4.2005. The sentences so awarded are to run concurrently.

(2.) AGGRIEVED by the said conviction and sentence, the appellant has preferred the instant appeal.

(3.) ON the same day at about 10.20 p.m., based on an information by duty constable Karamvir No. 1616/W at ESI Hospital that the injured had been declared dead by the doctor concerned, another DD Entry No. 66 -B dated 9.4.2002 was recorded at Police Station Moti Nagar, Delhi. The FIR was thereupon converted into the one under Section 302 IPC and further investigation of the case was taken over by Insp.B.S.Jhakar from SI D.P.Kajla.