AKASH 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 dated 13.07.2018 and order on sentence dated 18.07.2018 passed by the Court of learned Additional Sessions Judge, Dwarka Courts, Delhi, in Session Case No.440982/2016 in FIR No.157/2013, registered at Police Station Palam Village 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 was sentenced to rigorous imprisonment for life alongwith a fine of Rs.50,000/-, in default of payment of fine, to further undergo simple imprisonment for a period of six months.

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

(3.) To bring home the guilt of the accused, the prosecution examined 21 witnesses in all. Statement of the accused was recorded under Section 313 of Code of Criminal Procedure by the learned trial court wherein he pleaded not guilty and claimed trial and chose not to lead any evidence in his defense.