(1.) Present appeal has been filed by the appellant under Section 374 of the Code of Criminal Procedure (in short ,,Cr.P.C.) against the judgment dated 25.8.2012 and order on sentence dated 27.8.2012 passed by Additional Sessions Judge -03, Saket Courts, Delhi, whereby the appellant has been held guilty for the offence punishable under Section 302 of the Indian Penal Code (in short ,,IPC) and for the offence punishable under Sections 25 and 27 of the Arms Act. The appellant was sentenced to undergo imprisonment for life with fine of Rs.8000/ - for the offence punishable under Section 302 of the IPC. No separate sentence under Sections 25 and 27 of the Arms Act was passed since the convict was already sentenced for imprisonment for life, however, a fine in the sum of Rs.1,000/ -, each for the offence punishable under Section 25 and Section 27 of the Arms Act was imposed on the appellant.
(2.) Before the rival submissions of the counsel for the parties can be considered, the case of the prosecution as set out by the trial court is as under:
(3.) In order to prove its case, the prosecution has examined as many as 22 witnesses, which has been divided into three categories by the learned trial court i.e. (i) Medical and Scientific witnesses; (ii) Public witnesses and (iii) Police witnesses.
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