(1.) The appellant has instituted the present appeal under section 374 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C') against the impugned judgment dated 23.08.2001 and order on sentence dated 24.08.2001, in Session Case No. 22/2001, arising out of FIR No.485/1996, registered at Police Station-Nangloi; whereby the Trial Court has convicted the accused Lekhraj (hereinafter referred to as the 'appellant') of a charge framed against him under section 302 Indian Penal Code, 1860.
(2.) Before going into the merits of the present appeal, it is relevant to recapitulate the brief facts of the present case which are as follows:
(3.) Aggrieved by the impugned judgment and order on sentence, the appellant has filed the present appeal.