RAM PREET PASWAN Vs. STATE OF J&K

JUDGEMENT

(1.) This appeal has been filed by the appellant against the judgment and order dtd. 1/5/2015 passed by the learned Principal Sessions Judge, Jammu (hereinafter to be referred as the trial court) in file No. 18/Sessions titled "State versus Ram Preet Paswan", by virtue of which the appellant has been convicted for commission of offence under Sec. 302, 201 RPC and has been sentenced to undergo rigorous imprisonment for life and a fine of Rs.20,000.00.

(2.) The judgment has been impugned by the appellant mainly on the ground that the appellant has been convicted despite the fact that there was not even an iota of evidence on record to connect the appellant with the commission of crime and further that the learned trial court has passed the impugned judgment only on the basis of guess work.

(3.) Mr. Sunil Sethi, learned senior counsel vehemently argued that the whole of the prosecution case is based upon circumstantial evidence and there is no evidence on record that connects the appellant with the commission of offence. He further submitted that the chain of circumstances relied upon by the prosecution has not been proved by the prosecution and further that the motive too has remained unproved.