GULSHAN Vs. STATE

JUDGEMENT

(1.) Present appeal has been filed by the appellant under Section 374(2) of the Code of Criminal Procedure and is directed against the impugned judgment dated 02.06.2016 and order on sentence dated 01.07.2016 passed by Additional Sessions Judge-03/North/Rohini Courts in FIR No. 356/2012, registered under Sections 365/392/394/307/186/364-A of the Indian Penal Code (hereinafter referred to as IPC) at PS, Prashant Vihar whereby the Learned Sessions Judge has found the appellant guilty and has sentenced him as follows:

(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 24 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 not to lead any evidence in his defence.