VINOD RANA Vs. STATE

JUDGEMENT

(1.) Present appeal has been filed by the appellant-convict challenging the judgment as well as order on sentence dated 02nd April, 2018 and 07th April, 2018 passed by the Additional Sessions Judge-03 (East), Karkardooma Courts, Delhi respectively in Sessions Case No.672/2016 arising from FIR No.620/2014 under Sec. 302 Penal Code registered with PS Mayur Vihar, whereby the appellant-convict had been convicted under Sec. 302 Penal Code and sentenced to life imprisonment.

(2.) The prosecution case in brief is that the appellant-convict was in a live-in relationship with the deceased Priya @ Sadhna and they both used to stay together in a rented accommodation of Mrs. Jubeda Begum - landlady (PW-1). It has been alleged that appellant-convict was addicted to alcohol and used to fight with the deceased Priya @ Sadhna regularly.

(3.) The prosecution has further alleged that on 07th Oct., 2014 at about 9 PM, Mrs. Jubeda Begum (PW-1) had heard a loud cry from the room where the accused was residing along with the deceased Priya @ Sadhna and saw the appellant-convict leaving the said place in a great rush without answering any questions posed by Mrs. Jubeda Begum (PW-1).