RAJU KUMAR GAUR Vs. STATE

JUDGEMENT

(1.) By way of the present appeal, the appellant has assailed the Judgment dated 27.11.2014 passed by ASJ/Special Judge, Rohini Courts, Delhi in SC No. 18/14 arising out of FIR No. 382/13 registered under Section 302 IPC at PS Ashok Vihar.

(2.) Vide aforesaid Judgement, the appellant was convicted for the offence punishable under Section 304 (Part II) of IPC and vide order on sentence dated 29.11.2014, the appellant was sentenced to RI for a period of 7 years along with payment of fine of Rs. 25,000/- and in default of payment of fine to undergo SI for 3 months.

(3.) The facts noted by the Trial Court reads as under:-