RANBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is instituted against the judgment and order 21/10/2014 and 28/10/2014 rendered by the learned Additional Sessions Judge, Rohtak, in Sessions Case No.25 of 2011 whereby the appellant, who was charged with and tried for offence punishable under Ss. 302 of the Indian Penal Code (in short 'IPC'), has been convicted thereunder and sentenced to undergo rigorous imprisonment for life and to pay fine of Rs.10,000.00 and in default of payment of fine, to further undergo simple imprisonment for a period of one year.

(2.) The case of the prosecution in a nutshell is that on 18/10/2010 a telephonic information was received by the police that in Dairy Mohalla, Rohtak, a girl had been murdered after being raped. The police reached the spot. Statement of PW-21 Kamla was recorded. According to her, she was working in Aanganwari as a helper. She had three daughters and one son.

(3.) The prosecution examined a number of witnesses. Statement of appellant was recorded under Sec. 313 Cr.P.C. According to him, he was falsely implicated. The appellant was convicted and sentenced, as noticed hereinabove. Hence the appeal.