SHRI NATH Vs. THE STATE

JUDGEMENT

(1.) The present appeal has been filed challenging the judgment of conviction dated 29.03.2003 arising out of Sessions Case No.55/1997 in FIR No.77/1997, P.S. Tughlaq Road whereby the appellant has been convicted for the offence punishable under Sections 302 IPC and vide order on sentence dated 31.03.2003, he was sentenced to undergo RI for life and to pay a fine of Rs.1,000/- and in default thereof, to further undergo SI for one month.

(2.) The case of the prosecution, as noted by the trial court, is:

(3.) On the above statement of Ram Kirpal, husband of Bimla (deceased), a FIR under Section 302 IPC was registered on the same day and was marked for investigation to SI Yashwant (PW-20), who conducted the investigation. The appellant was arrested on 25.03.1997 and pursuant to his disclosure, a blood-stained knife, his shirt and pant were recovered from underneath a round stone lying in a flower bed at Panchseel Marg roundabout.