VIJAY KUMAR ALIAS VIJAY Vs. STATE

JUDGEMENT

(1.) THESE two appeals are directed against the judgment dated 27.03.2010 and order on sentence dated 30.03.2010 delivered by the Addl. Sessions Judge, Delhi in Sessions Case No. 109/2009 whereby both the appellants were directed to undergo rigorous imprisonment for life and further sentenced to pay a fine of Rs. 5,000/- each under Section 302 IPC and in case of default in payment of fine to further undergo simple imprisonment for six months each. The appellants were further directed to undergo rigorous imprisonment for three years and to pay a fine of Rs. 3,000/- each under Section 380 IPC and in case of default of payment of fine, to further undergo simple imprisonment for three months each. Both the sentences were directed to run concurrently.

(2.) ON 16.2.2002 two dead bodies, which were later on identified as of Prem (Driver) and Sanjay (cleaner/helper), were found in an abandoned truck bearing No.HR-38-8021 at Lawrence Road, Delhi. During investigation, it was revealed that the said truck belongs to a Transport Company at Hodal, Haryana and the deceased were seen lastly by the prosecution witness Kanahiya at Hodal, Haryana in the company of the accused persons.

(3.) ACCUSED Om Parkash and Thakur Dass were acquitted and the appellants were convicted under Sections 302/380/34 IPC vide order dated 27.03.2010.