SANDEEP Vs. STATE

JUDGEMENT

(1.) Present appeal has been filed by the appellant-convict challenging the judgment dated 21st August, 2018 passed by the Additional Sessions Judge, Special Fast Track Court, Rohini, Delhi in Sessions Case No.115/2013 arising out of FIR No.337/2009 registered with Police Station Narela convicting him under Sections 201, 302, 342 and 120B IPC and sentencing him to undergo imprisonment for life with fine of Rs. 25,000/- for the offence punishable under Section 120B, imprisonment for life with fine of Rs. 50,000/- for the offence punishable under Section 302 read with Section 120B IPC, imprisonment for five years with fine of Rs.25,000/- for the offence punishable under Section 201 read with Section 120B IPC and imprisonment for three months with fine of Rs.1,000/- for the offence punishable under Section 342 read with Section 120B IPC.

(2.) The case of the prosecution is that the prosecutrix and the deceased, who were classmates, had fallen in love and wanted to marry each other. However, the same was not acceptable to the parents of the prosecutrix as they were from the same village and belonged to the same gotra.

(3.) In October 2006, the prosecutrix had eloped with the deceased, against the wishes of her father, Daya Singh. For the next couple of years, the father of the prosecutrix made many attempts to stop them, including getting FIRs registered against the deceased and forcefully getting the prosecutrix married to another man. However, none of it worked and eventually, the prosecutrix and deceased started living together.