CHHOTEY LAL Vs. STATE

JUDGEMENT

(1.) CHALLENGE in this appeal is to the judgment and order on sentence dated 19th February, 2011 passed by the learned Additional Sessions Judge, Karkardooma Courts, Delhi in Sessions Case No.63/2010 arising out of FIR No.166/2009, PS Kalyan Puri whereby the appellant was convicted u/s 302 IPC and was sentenced to undergo rigorous imprisonment for life and further sentenced to pay a fine of Rs.5000/ -, in default of payment of fine, to undergo simple imprisonment for a period of six months. The convict was granted benefit of Section 428 of the Code of Criminal Procedure.

(2.) THE factual matrix of the case, succinctly stated, is as follows: -

(3.) AFTER completing investigation, charge sheet was submitted under Section 302 IPC.