RANJEET Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed under Section 374(2) of the Code of Criminal Procedure, (hereinafter referred to as 'Cr.P.C.'), against the judgment dated 21.02.2018 and order on sentence dated 26.02.2018 passed by the learned Additional Sessions Judge-02, North Rohini Courts, Delhi in Sessions Case No. 58133/2016 in FIR No. 302/2012 registered for the offence punishable under Section 302 of the Indian Penal Code (hereinafter referred as 'IPC') at PS Alipur, whereby the appellant was convicted and sentenced to undergo rigorous imprisonment for life and further sentenced to pay a fine of Rs.7000/- for the offence punishable under Section 302 IPC and in default of payment of fine to undergo further simple imprisonment for a period of five months.

(2.) Brief facts of the case, as noticed by the learned trial court, are as under:

(3.) After completion of investigation, a charge sheet was filed and charge for the offence punishable under Section 302 of the IPC was framed against the appellant, to which he pleaded not guilty and claimed trial.