SUMIT @ VICKY Vs. STATE

JUDGEMENT

(1.) The present appeal by the convict/ accused No. 3 is directed against the judgment dated 19.12.2017, and order on sentence dated 23.12.2017 passed by Sh. Vivek Kumar Gulia, ASJ-03 and Special Judge (Companies Act), Dwarka District Courts, Delhi in S.C. No.130/2015, arising out of FIR No.210/2012 registered at P.S. - Chhawla under Section 302/ 304B/ 498A/ 34/ 174A IPC against four accused, namely Rohtash, Santosh, Sumit @ Vicky and Jitender @ Tinku.

(2.) The appellant Sumit @ Vicky, arrayed as Accused No.3 has been found guilty of commission of the offence of murder under Section 302 IPC only. The rest of the charges against the appellant could not be established. The other accused persons, namely Rohtash, Santosh and Jitender @ Tinku were acquitted of the offence for which they were charged.

(3.) The factual background of the case has been taken note of in the impugned judgment and there is no dispute about the same. We, therefore, consider it appropriate to reproduce the factual background as narrated in the impugned judgment itself. The same is as follows: