FILM KAUR Vs. STATE (GOVT.OF NCT DELHI)

JUDGEMENT

(1.) These Criminal Appeals being Criminal Appeal Nos. 511/2020, 509/2020, 507/2020, 504,2020 and 468/2020 have been instituted under the provision of Sec. 374(2) of the Code of Criminal Procedure, 1973 (Cr.P.C), assailing the Judgment of Conviction dtd. 6/3/2020 as well as the Order on Sentence dtd. 17/7/2020, rendered by Learned Additional Sessions Judge-03, North West District, Rohini, Delhi, in Session Case No. 10/2019, titled as "State vs. Film Kaur and Ors", emanating from F.I.R. No. 809/2018 registered under Sec. 302/450/34 of the Indian Penal Code, 1860 (IPC) at Police Station: Sultanpuri.

(2.) The details of the Appellants and their interrelationship is tabulated herein below, for the ease of comprehension: <FRM>JUDGEMENT_139_LAWS(DLH)8_2022_1.html</FRM>

(3.) By way of the impugned judgment dtd. 6/3/2020 and the order on sentence dtd. 17/7/2020, all Appellants have been convicted for committing the murder of the deceased victim Sonu s/o Shyam Lal, by way of inflicting deadly injury upon the deceased firstly, with dandas; and subsequently by hurling him down the stairs from 3rd floor to 2nd floor, in furtherance of their common intention; which acts of commission eventually resulted in the latter's untimely demise at the young age of 28 years.