VINOD Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Both the appeals are directed against the judgment dated 14.08.2002 passed in Sessions Case No.40/1999 by the learned Additional Sessions Judge, New Delhi, arising out of FIR No.1/99 registered at Police Station Delhi Cantt. wherein both the appellants have been convicted under Section 302/34 IPC and u/s 323/34 IPC for having committed the murder of one Sanjay and having caused simple hurt to Jagdish. The appeals are also directed against the order of sentence dated 2.9.2002, whereby both the appellants are directed to undergo imprisonment for life and to pay a fine of Rs.100/- each and in default thereby to further undergo R.I for seven days.

(2.) Briefly the facts relevant for disposal of appeal are as under:-

(3.) The charges were framed against the appellants and co-accused Raj Kumar vide orders dated 13 th August, 1999, for having committed the offence punishable u/s 302/34 IPC and u/s 307/34 IPC to which they pleaded not guilty and claimed trial.