JAI SHANKAR Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed under Section 374 of the Code of Criminal Procedure, (hereinafter referred as 'Cr.P.C.'), against the judgment dated 26.09.2003 and order on sentence dated 27.09.2003 passed by the learned Additional Sessions Judge, Delhi in Session Case No. 105/2001 in FIR No. 442/2001 registered under Section 302 of the Indian Penal Code (hereinafter referred as 'IPC') at Police Station Nangloi, whereby the appellant was convicted and sentenced to undergo imprisonment for life and further sentenced to pay a fine of Rs.5000/- for the offence punishable under Section 302 IPC and in default of payment of fine to undergo further simple imprisonment for a period of two months.

(2.) Brief facts of the case, as noticed by the learned trial court, are as under: -

(3.) After completion of investigation, a charge sheet was filed and charge for the offence punishable under Section 302 of the IPC was framed against the appellant/accused, to which he pleaded not guilty and claimed trial.