KAMAL Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Leave granted in appeal arising out of SLP(Crl.) No. 6213 of 2021.

(2.) The appeals challenge the judgment and order dtd. 5/8/2014 passed by the High Court of Delhi at New Delhi in Criminal Appeal Nos. 1242, 936 and 1136 of 2013, thereby affirming the judgment and order dtd. 17/5/2013 passed by the Additional Sessions Judge-II (North- West), Rohini Courts, Delhi (hereinafter referred to as the 'trial court'), vide which the trial court convicted the original three accused for the offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') and sentenced them to undergo imprisonment for life.

(3.) The prosecution story, shorn of details, is as under: