GANGA PRASAD Vs. STATE

JUDGEMENT

(1.) Bailable warrants to secure presence of the appellants have not been served, but counsel as above who filed the appeals appears today on behalf of the appellants. Arguments heard.

(2.) We dispose of the above-captioned appeals laying a challenge to the judgment dated April 17, 1999 passed by the Learned Trial Judge convicting appellants for an offence punishable under Section 302/34 IPC and order on sentence dated April 20, 1999 sentencing appellants to undergo imprisonment for life and pay a fine in sum of Rs. 2,000/- and in default, to undergo simple imprisonment for one year.

(3.) The prosecution case emerging at the trial, shorn of unnecessary details, is that on June 20, 1991 at around 06:15 AM i.e. in the morning, the appellants Ganga Prasad and Shiv Kumar (brothers), along with the co-accused Asha W/o Ganga Prasad; who has been acquitted by the Learned Trial Judge, burnt Smt. Sumitra @ Suman W/o Arun Kumar by setting her on fire using kerosene oil within the precincts of their residential premises at D-1165 Gali No. 5 Ashok Nagar, Delhi.