SUNIL @ SONU ETC Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals challenge the judgment and order dtd. 26/6/2023, passed by the Division Bench of the High Court of Delhi at New Delhi in Criminal Appeals No. 408 and 137 of 2018, wherein the Division Bench dismissed the appeals filed by the appellants Sunil @ Sonu (Accused No.1) and Nitin @ Devender (Accused No.4). By the said judgment and order, the High Court upheld the judgment and order dtd. 25/10/2017 rendered by the Additional Sessions Judge, North District, Rohini, Delhi (hereinafter referred to as "the trial court") in Sessions Case No. 139 of 2017 convicting the appellants for the offences punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC"). The High Court also upheld the order of sentence dtd. 6/11/2017 vide which the trial court had sentenced them to undergo rigorous imprisonment for life along with fine of Rs.10,000.00 each, in default whereof simple imprisonment for 1 year for the offence punishable under Sec. 302 read with Sec. 34 of IPC.

(3.) Shorn of details, the facts leading to the present appeals are as under: