PRAMOD Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) VIDE impugned judgment and order dated 02. 02. 2005, the appellant has been convicted for the offence punishable under Section 366, Section 376 IPC and section 302 IPC. For the offence punishable under Section 302 IPC and Section 376 IPC, he has been sentenced to undergo imprisonment for life for each offence and for the offence punishable under Section 366 IPC he has been sentenced to undergo rigorous imprisonment for 10 years.

(2.) THE appellant has been convicted for having raped and murdered Kumari 'r', daughter of Sudhir Kumar PW-3. Crl. A. No. 167/2006 Page 1 of 9

(3.) A perusal of the impugned judgment shows that the learned Trial Judge has relied upon four pieces of incriminating evidence against the appellant.