VIJAY KUMAR Vs. STATE OF DELHI

JUDGEMENT

(1.) Vijay aged 23 and Ramesh aged 22, the appellants herein, along with Vishnu and Kashmiri were tried in the court of Shri P. K. Bahri, Additional Sessions Judge, on the charge under, Section 302 read with section 34 of the Indian Penal Code. The learned Judge found the first two accused guilty of the offence charged with and sentenced each one of them to rigorous imprisonment for life. Vishnu and Kashmiri were acquitted. Against their conviction and sentence Vijay and Ramesh have come in appeal.

(2.) P.W. 14 Subash Chander along with his real brother Vinod, Vijay (accused) and one Sham Lal were carrying on business under the name and style of Poddar Fashion at 37/A Mukerjee Park. Ramesh, Vishnu and Kashmiri Lal were employed in the said firm.

(3.) P.W. 19 Bhuvnesh Kumar has a sweet-meat shop in Tilak Nagar. Ashok deceased was a friend of Bhuvnesh Kumar and often used to visit him at his shop.