GOVERDHAN ALIAS AMIT Vs. STATE

JUDGEMENT

(1.) THE appellant was charged for the offence of having murdered Gopal, his brother-in-law, at around 10:00 PM on 15. 3. 2000 in house No. B-474, aman Vihar Delhi, as also for the offence of causing destruction of evidence with the intention of screening the offender. Appellant's sister Saroj, the wife of the deceased, was charged for the offence of causing destruction of evidence with the intention of screening the offender.

(2.) VIDE impugned judgment and order dated 20. 11. 2004, the appellant and Saroj have been convicted for having committed the respective offences they were charged of. Probably, for the reason, Saroj has undergone the sentence imposed, she has not filed any appeal against the impugned order convicting her for the offence punishable under Section 201/34 IPC. The appellant has filed the above captioned appeal challenging the impugned order.

(3.) AFTER noting the evidence on record, the learned Trial Judge has discussed the evidence and concluded the finding in paras 24 to 26 of the impugned decision, which read as under:-