ASHOK KUMAR Vs. STATE DELHI ADMIN

JUDGEMENT

(1.) This appeal is directed against the judgement dated 26.04.1997 delivered by the Additional Sessions Judge, Delhi in Sessions Case No.61/94, arising out of FIR No. 141/91 u/s 302 IPC of Police Station Adarsh Nagar, whereby, while co-accused Ram Gopal and Ram Parsad were acquitted, the appellant (Ashok Kumar) has been convicted u/s 302 IPC for the murder of Vinod. By virtue of the said conviction, the appellant has been sentenced by a separate order dated 29.04.1997 to undergo imprisonment for life and to pay a fine of ' 500/- and in default of the fine to undergo further rigorous imprisonment for two months.

(2.) The appellant and co-accused Ram Gopal and Ram Parsad were charged u/s 302 IPC read with section 34 IPC of having intentionally or knowingly, in furtherance of a common intention, committed the murder of Vinod on 04.06.1991 at about 6.00 pm at the Bus Stop of Village Bharola, G.T.K. Road, Delhi.

(3.) Before we proceed further it would be appropriate to set out the relationship between the deceased Vinod and the accused. This would be clear from the following figure: