MANNU Vs. STATE

JUDGEMENT

(1.) The present Appeal is instituted on behalf of the appellant under Section 374(2) of the Code of Criminal Procedure, 1973, (hereinafter referred to as "Cr.P.C.") against the impugned judgment of conviction dated 25.03.2017 and order on sentence dated 03.04.2017 passed by the Court of Special Judge (NDPS-01), West District, Tis Hazari Courts, Delhi, in Session Case No.56203/2016 in FIR No.455/2012, registered at Police Station Tilak Nagar under Section 302 of the Indian Penal Code,1860 (hereinafter referred to as "IPC") whereby the appellant was convicted for the offence punishable under Section 302 IPC and sentenced to rigorous imprisonment for life alongwith a fine of Rs.5,000/-, in default of payment of fine, to further undergo simple imprisonment for a period of one month.

(2.) Brief facts of the case, as noticed by the Learned Trial Court, are as under:-

(3.) In order to bring home the guilt of the accused, the prosecution examined 32 witnesses in all. Statement of the accused was recorded under Section 313 of Cr.P.C wherein he stated that he has been falsely implicated as there was some past enmity between him and the witnesses and pleaded innocence. The accused chose not to lead any evidence in his defence.