SATVIR Vs. STATE

JUDGEMENT

(1.) AS per the prosecution 7 persons; Ram Kishan, his two sons Satbir and Satish, his brother Jai Singh and 3 friends of the sons of Ram Kishan i.e. Prem Chand, Raj Kumar and Girdhari had acted pursuant to a common intention to abduct and cause the death of Ravi Kant and gave effect to their evil design on 28.1.1991.

(2.) WHEREAS Girdhari was declared a proclaimed offender, the remaining 6 suffered a trial for offences punishable under Section 302/34 IPC and Section 364/34 IPC.

(3.) ABOVE captioned appeals have been preferred by Ram Kishan and Prem Chand who are the co-appellants in Crl.A.No.131/1999; Satvir, Satish, Jai Singh and Raj Kumar have jointly filed Crl.A.No.99/1999.