VIJAY Vs. THE STATE (NCT OF DELHI)

JUDGEMENT

(1.) ACCUSED Narender Kumar, Nand Lal, Balraj and Vijay had been convicted under Sections 323/34 of the Indian Penal Code (IPC) by the learned Additional Sessions Judge, Delhi; and have been sentenced to undergo rigorous imprisonment for one year and to pay fine of Rs. 1,000/ - and in default to further undergo rigorous imprisonment for one month. Benefit of Section 428 of the Code of Criminal Procedure (Cr.P.C.) had been given to them.

(2.) AGGRIEVED by their conviction and sentence appellants have preferred above mentioned appeals and the same are being disposed of by this common judgment having arisen from the same judgment.

(3.) AGGRIEVED by the acquittal of accused under Sections 302/34 IPC, complainant has filed a revision petition under Sections 397/401 Cr.P.C. being Crl. Revision No. 1017/2003 and same is also disposed of along with the appeals, as the same set of evidence is to be appreciated.