SANJAY @ SANJU Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal has been filed by Sanjay @ Sanju son of Jagdish resident of village Bhojawas, P.S. Kanina, District Mahendergarh against the judgment dated 30.9.2008 of the learned Additional Sessions Judge, Narnaul, convicting the accused-appellant (for short "the appellant") under Section 302 of the Indian Penal Code (for short "IPC") as also against the order of sentence recorded on 1.10.2008 whereby he has been sentenced to undergo imprisonment for life under Section 302 IPC on being found guilty of murder of his first cousin, besides imposing fine of Rs.25,000/- on him and in default of payment of fine to further undergo RI for two years.

(2.) The appellant has been convicted for the murder of his first cousin Vikas aged about 13 years on the date of death on 6.7.2007. The appellant was 32 years old at the time. The autopsy determined death by strangulation leading to mechanical asphyxia which is sufficient to cause death in the normal course. The autopsy report is dated 7.7.2007 and is on the original record of the trial Court as Ex.PH.

(3.) The prosecution story as revealed in FIR No.156 dated 7.7.2007 under Section 302 IPC registered at Police Station Kanina on the statement of Vikram Singh father of the deceased that it was a blind murder.