- (1.) In this appeal, by special leave, appellant - Sushil Sharma ("the appellant") has challenged judgment and order dated 19/02/2007 passed by the Delhi High Court in Criminal Appeal No.827 of 2003 confirming the death sentence awarded to him in Sessions Case No.88 of 1996. He was tried in the said case along with A2-Keshav Kumar ("A2-Keshav"), A3-Jai Prakash, A4- Rishi Raj and A5-Ram Prakash.
(2.) The appellant was tried for offences punishable under Section 302, Section 120-B read with Sections 302 and 201 of the Indian Penal Code ("the IPC"). A2-Keshav was tried under Section 120-B read with Sections 302 and 201 of the IPC. A3-Jai Prakash, A4-Rishi Raj and A5-Ram Prakash were tried under Section 212 of the IPC. Learned Additional Sessions Judge by judgment and order dated 3/11/2003 convicted the appellant under Section 302 of the IPC. He convicted the appellant and A2-Keshav under Section 120-B read with Section 201 of the IPC. Since the charge under Section 302 read with Section 120-B of the IPC was held not proved against A2-Keshav, he was acquitted of the said charge. Charge under Section 212 of the IPC was held not proved against A3-Jai Prakash, A4-Rishi Raj and A5-Ram Prakash and they were acquitted. Learned Additional Sessions Judge forwarded the death reference to the Delhi High Court, as required under Section 366 of the Code of Criminal Procedure, 1973 ('the Cr.P.C.'). A2-Keshav did not file any appeal. As stated above, by the impugned judgment, the Delhi High Court confirmed the death sentence awarded to the appellant. PROSECUTION CASE:
(3.) The appellant was the President of Delhi Youth Congress (I), at the relevant time. Naina Sahni ('the deceased') was the General Secretary of the Delhi Youth Congress (I) Girls Wing. The appellant and the deceased were working for Delhi Youth Congress. The office of the Delhi Youth Congress was earlier situated at 4, Bhai Veer Singh Marg, Gole Market, New Delhi. Later on, it was shifted to 2, Talkatora Road, New Delhi. The deceased used to visit the appellant at the office of Youth Congress at the above-mentioned places. In the year 1992, the appellant obtained Flat No.8/2A situated at Mandir Marg, New Delhi ("Flat No.8/2A" or "the said flat") from it's allottee - Jagdish Prasad. The deceased used to visit the appellant at the said flat also. At times, she used to stay there in the night. The appellant and the deceased got married secretly. The deceased, therefore, continued to live in the said flat as the wife of the appellant till she was murdered.;