SUNIL CHAND JAIN Vs. STATE

JUDGEMENT

(1.) Sunil Chand Jain s/o Padam Singh Jain resident of House No.638, Gali Ishwari Prasad, Bara Hindu Rao was tried by an Additional Sessions Judge of Delhi in Session's case number 3/93 and is found guilty of the offences punishable under 302, 307 and 392 of the Indian Penal Code. The appellant is convicted under Section 302 and is sentenced to death and to pay a fine of Rs.50,000.00 and in default to suffer RI for 10 years. He is convicted under Section 307 and sentenced to imprisonment for life. He is further convicted under Section 392 of the Indian Penal Code and is sentenced to suffer Rl for 10 years and to pay a fine of Rs.25,000.00 . The learned Additional Sessions Judge has made a reference to this court to confirm the said death sentence whereas the accused Sunil Chand Jain has preferred Criminal Appeal 197/94 against the order of conviction and sentence passed against him.

(2.) First informant Public Witness .I Rajinder Kumar son of Vakil Chand Jain is resident of Gali Bahuji, Pahri Dheeraj, Delhi. He had two elder brothers and two younger brothers. Rajinder Kumar and his two elder brothers were married whereas his younger brothers Anil and Rakesh Kumar were get to marry. Their parents Vakil Chand and Rashma Devi were living with them. This Jain family had business in hankerchief. They had also a small factory for the production of the said article.

(3.) Rajinder Kumar's elder brother Prem Chander was married in the year 1973 and Prem Chander and his wife Santosh had no living children. Suresh, second son of Vakil Chand Jain was married with Public Witness .4 Kamini in the year 1977 and they had three daughters. Public Witness .I Rajinder Kumar was married in February, 1985 and had no issue though more than 16 months had passed since his marriage.