(1.) Present appeals are directed against a common judgment dated 20.05.2019 and order on sentence dated 25.05.2019 passed by the learned Additional Sessions Judge-02, West District, Delhi in Sessions Case No. 56627/2016 arising out of FIR No. 280/2012 registered at Police Station Khyala, Delhi under Sections 302/34 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') whereby the appellants were convicted and were sentenced to rigorous imprisonment for life alongwith a fine of Rs.5,000/-, in default of payment of fine to further undergo rigorous imprisonment for a period of three months.
(2.) Brief facts of the case, as mentioned by the learned Trial Court, are reproduced as under:-
(3.) To bring home the guilt of the accused persons, the prosecution has examined 25 witnesses in all. The incriminating evidence and circumstances were put to the Appellants during their statement recorded under Section 313 of Cr.P.C wherein they claimed to have been falsely implicated in the present case and examined one witness in their defence.
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