MAHESH KUMAR Vs. STATE

JUDGEMENT

(1.) Present appeals arise out of a common judgment dated 18.07.2018 and order on sentence dated 18.07.2018 passed by the learned Additional Sessions Judge (Pilot Court), Tis Hazari Courts, West, Delhi in Sessions case No. 57732/2016, in FIR No. 189/2009, registered under Sections 394/397/302/34/120B of the Indian Penal Code (hereinafter referred to as 'IPC') at Police Station Kirti Nagar, whereby the Learned Sessions Judge found the appellants guilty and passed the following order:

(2.) The trial court vide separate order dated 18.07.2018 passed the order on sentence, which is reproduced hereinbelow:

(3.) The brief facts of the case, as mentioned by the learned Trial Court are reproduced hereinbelow: