RAMCHARAN CONVICT Vs. STATE OF DELHI

JUDGEMENT

(1.) Ram Charan aged 42, Dhian Dutt aged 30 and Laxmi Chand aged 41 were tried on a charge under section 302 read with section 34 of the Indian Penal Code in the court of Shri Joginder Nath, AddI. Sessions Judge. The judge found all the accused guilty of the offence charged with and sentenced each one of them to imprisonment for life. Against their conviction and sentence all the accused have come in appeal. This Judgment shall dispose of Criminal Appeal No. 240 of 1978 and Criminal Appeal No. 5 of 1979.

(2.) 2. Ram Charan and Dhian Dutt appellants are brothers. All the accused were employed in Swatantra Bharat Mill and they resided in the quarters allotted within the mill premises. Laxmi Chand resided in the neighbourhood of Ram Charan and they are friends.

(3.) Ram Charan owned house No. A-40 Asha Park which he had let out to one Hans Raj. Ram Parkash deceased resided in house No A-19, Asha Park. The residents of Asha Park had formed a Union of which the deceased Ram Parkash was an active member. P. W. 4 was the member of the Executive Committee of the Union.