ASHOK ALIAS SMEER Vs. STATE

JUDGEMENT

(1.) APPELLANT has been convicted and awarded death sentence under Section 302 I.P.C. per judgement and order dated 5 -12 -2003, passed by Additional Sessions Judge/1st F.T.C., Haridwar in Sessions Trial No. 143/1998.

(2.) CRIMINAL reference under Section 366 of the Code of Criminal Procedure for confirmation of the sentence has been preferred.

(3.) IT was also the case of the prosecution that few days before this incident appellant Ashok who was employed as a workman with Sindh Dugdh Bhandar had indecently teased Km. Deepa Bisht who had reported the matter to her father and appellant was then scolded and reprimanded for the indecent act. Since the appellant had then felt repentant for his bad behaviour the matter was not reported to the police.