PRATIMA DEVI Vs. STATE

JUDGEMENT

(1.) By judgment dated 28.03.2001, the trial court has convicted all the 5 accused persons in the case FIR No.216/1999 PS Lodhi Colony, New Delhi, under Section 302/34 IPC on the charge that all the accused persons in furtherance of their common intentions, had burnt deceased Sonu by pouring kerosene oil on him on 07.06.1999 at about 11:00 PM in Jhuggi No.181, A block, Rajiv Gandhi Camp within the jurisdiction of PS Lodhi Colony, New Delhi.

(2.) Vide order dated 30.03.2001 all the accused persons were punished with life imprisonment, and payment of fine of Rs 10/- each and in default to undergo simple imprisonment till rising of the Court. The benefit of Section 428 Cr.P.C. was also given to them.

(3.) Appellants Pratima Devi, Basanti and Kavita have jointly challenged the aforesaid judgment/order by filing Crl.Appeal No.817/2001 and appellants Vir Singh and Anil Kumar have filed Crl.Appeal No.18/2002 challenging the same.