CHANDER PRAKASH Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment dated 5.4.1997 and order on sentence dated 8.4.1997, whereby the appellants were convicted under Sec-tions 120B and Section 302 of IPC read with Section 34 thereof and were sentenced to undergo imprisonment for life and to pay fine of Rs. 1,000 each or to undergo R.I. for one month each in default under Section 302/34 of IPC, and were given identical pun-ishment under Section 120B of IPC. It was also directed that the substantive sentences shall run concurrently.

(2.) On 5th November, 1993, at about 8.50 p.m. police control room informed PS Sul-tan Puri.that an unclaimed gunny bag was lying on the road going to Village Kironi from Sector 20 of Rohini. On receipt of this information, the police officials reached the spot. On opening the gunny bag, the dead body of a young woman was found inside.

(3.) The prosecution examined 19 wit-nesses in support of its case. One official witness was examined in defence. The trial court while convicting the appellants, ac-quitted the accused Mukesh and Veerbala.