(1.) Present appeal has been filed by the appellant-convict challenging the judgment dated 05th March, 2019 and the order dated 08th March, 2019 passed by the Additional Sessions Judge-03 (FTC), North-West, Rohini Courts, Delhi in Sessions Case No.53529/2016 arising out of FIR No.617/2016 under Section 302 IPC and Sections 25/27 Arms Act registered with Police Station Mangolpuri, whereby the appellant-convict had been convicted under Section 302 IPC and was sentenced to undergo rigorous imprisonment for life with fine of Rs. 30,000/- as well as Section 27 of Arms Act for which he was sentenced to undergo rigorous imprisonment for five years with fine of Rs. 20,000/-. CASE OF THE PROSECUTION
(2.) The case of prosecution in brief is that appellant-convict committed murder of Pawan @ Golu on 10th May 2016 at about 1:00 p.m. on the road in front of House No. 451-452, C block, Mangolpuri, Delhi with intent to take revenge of his brother's murder committed by the deceased on 6 th December 2013. After the conclusion of investigation, charge sheet was filed on 2nd August 2016 by Investigating Officer, Inspector Rajpal Singh under Section 302 IPC and Sections 25 and 27 of Arms Act.
(3.) The relevant portion of the trial court judgment is reproduced hereinbelow:-
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