ANIL KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The above captioned appeals impugn the judgment dtd. 26/12/2016 whereby the appellants have been convicted for offence punishable under sec. 302/34 IPC and have been awarded life imprisonment vide order on sentence dtd. 11/1/2017 with a fine of Rs.50,000.00 and in default, to further undergo simple imprisonment for one year. The fine so realised was directed to be given to the wife and children of the deceased.

(2.) The facts in brief, as culled out from the documents and Trial Court's Record are as under:

(3.) Aggrieved by the judgment dtd. 26/12/2016 and order on sentence dtd. 11/1/2017, both the appellants preferred these appeals and raised the following contentions: