ICHCHA RAM Vs. STATE

JUDGEMENT

(1.) Present appeal has been filed by the appellant under Section 374 of the Code of Criminal Procedure(hereinafter referred to as 'Cr.P.C') and is directed against the impugned judgment dated 28.02.2004 and order on sentence dated 09.03.2004 passed by Additional Session Judge, Delhi in Session case No. 171/2001 in FIR No. 1489/1996, registered under Sections 302/376/506-II of the Indian Penal Code (hereinafter referred to as 'IPC') at PS, Sultanpuri, whereby the Learned Additional Sessions Judge has found the appellant guilty and has sentenced him as follows:

(2.) Brief facts of the case are as under:-

(3.) To bring home the guilt of the accused the prosecution has examined 17 witnesses in all. Statement of the accused was recorded under Section 313 of Code of Criminal Procedure wherein he claimed innocence and stated that he has been falsely implicated in the present case. The appellant chose to produce DW-1 Ms. Suman in his defence.