PRAMOD @ LANGRA Vs. STATE

JUDGEMENT

(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') assailing the impugned judgment dated 20.07.2012 and order on sentence dated 21.08.2012 passed by Addl. Sessions Judge-II, (North-West), Rohini, Delhi in Session Case No. 1255/10, arising out of FIR No.80/2010 (hereinafter referred to as the 'subject FIR'), registered at Police Station -Sarswati Vihar.

(2.) By way of the impugned judgment and order on sentence dated 20.07.2012 and 21.08.2012 respectively, Pramod Langra (hereinafter referred to as 'Appellant') was convicted to undergo rigorous imprisonment for life and fine of Rs. 50,000/-, in default of payment of fine, to further undergo simple imprisonment for period of 06 months for the offence under Section 302 IPC, the entire fine amount, if recovered, shall be given to the family of the deceased (Dheeraj) as compensation u/s. 357 of CrPC and was further sentenced to rigorous imprisonment for life for the offences under Section 458 r/w. Section 460 IPC and fine of Rs. 10,000/-, in default of payment of fine, to further undergo simple imprisonment for period of one month and was further sentenced to rigorous imprisonment for period of two years and fine of Rs. 2000/-, in default of payment of fine, to further undergo simple imprisonment of Fifteen days for the offence under Section 411 I.P.C. and was further sentenced to rigorous imprisonment for period of one year for the offence under Section 379 read with Section 511 I.P.C.

(3.) In order to establish the guilt of the accused, the prosecution has examined 49 witnesses. Statement of the accused was recorded under section 313 CrPC wherein he denied the case of the prosecution and pleaded not guilty.