KHARAK BAHADUR Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 30.7.1998, the appellant has been convicted for offences punishable under Section 394 IPC and Section 302 IPC.

(2.) VIDE order dated 30.7.1998, the appellant has been sentenced to undergo rigorous imprisonment for 6 years for the offence punishable under Section 394 IPC. Fine in sum of Rs. 200/ - has also been imposed for said offence. For the offence punishable under Section 302 IPC, the appellant has been sentenced to undergo imprisonment for life. Fine in sum of Rs. 2,000/ - has also been imposed. It has been directed that in case of default of fine, appellant shall undergo further RI for 1 month.

(3.) THE learned Trial Judge has held that the incriminating evidence pertaining to the recovery of the ring Ex.P -13 could not be used against the appellant as incriminating evidence, for the reason there was evidence on record that a day prior to the recovery of the ring, the police had visited house No. A -1286, Jahangir Puri from where the ring was recovered.