SHAILESH KUMAR Vs. STATE

JUDGEMENT

(1.) The Appellants Shailesh Kumar, Santosh and Alok Kumar are aggrieved by the judgment dated 26.05.2009 passed by the learned Additional Sessions Judge, Delhi, in sessions case No. 72/2008 whereby they have been convicted under Section 120-B, Section 302 read with Section 120B and Section 201 read with Section 120B IPC. The said case arose out of FIR No. 168/2002 registered at Police Station Sarasvati Vihar.

(2.) The Appellants are also aggrieved by the order on sentence dated 28.05.2009 whereby the learned Additional Sessions Judge, Rohini Courts, Delhi, sentenced the Appellants to rigorous imprisonment for life insofar as the offence under Section 120B IPC is concerned along with a fine of 5000/- each. The Appellants were also sentenced to rigorous imprisonment for life with a fine of 5000/- each in respect of the offence punishable under Section 302 read with Section 120B IPC. Finally, the Appellants were also sentenced to rigorous imprisonment for seven years and a fine of 1000/- each in respect of the offence under Section 201 read with Section 120B IPC. All the sentences were directed to run concurrently.

(3.) In this case, a double murder of a father and son, namely, Ram Murat aged about 50 years and his son Chamki, aged about 15-16 years has been committed. The Appellants have been convicted for the same as mentioned above.