SUNDER @ SANJU Vs. STATE

JUDGEMENT

(1.) APPELLANT Sunder @ Sanju has preferred this appeal against the impugned judgment in Sessions Case No. 40/2001 arising out of FIR No. 339/2000 P.S. Mangol Puri convicting him for the offences under Sections 120B IPC, 302 IPC read with Section 120B IPC and 324 IPC read with Section 34 IPC.

(2.) BRIEFLY put, case of the prosecution is that on 16.04.2000, appellant Sunder @ Sanju entered into a criminal conspiracy with his co -accused Vikas, Sanjeev, Mohd. Abdul Hamid and Bhawishan Singh @ Vijay to commit murder of Sanjay s/o Kashi Ram and in furtherance of the conspiracy committed murder of Sanjay on 16.04.2000 at about 7.15 p.m. in front of H. No. T -1302, Mangol Puri, Delhi and caused simple injury with sharp object to Lakhpati and Raj Kapoor Singh.

(3.) IN order to appreciate the submissions of learned Counsel for the appellant, it would be useful to reproduce Section 7A of the said Act, which is as follows: