PARVEEN KUMAR Vs. STATE OF DELHI

JUDGEMENT

(1.) Challenge in the aforesaid four appeals is to the conviction of the Appellants for the offences under Section 302 read with Section 34 of the Indian Penal Code, 1860, awarding an imprisonment for life to all the four Appellants with the fine of Rs. 2,000/- each, in default three months simple imprisonment each.

(2.) The facts germane to the case of the prosecution are as follows.

(3.) In support of its aforesaid case, the prosecution examined 17 witnesses. All the accused were examined under Section 313 Cr.P.C. Three accused persons, namely, Anil Kumar @ Boota, Parveen and Gulab Singh chose to lead evidence in their defence and examined four witnesses. After scrutinizing the testimony of the witnesses of the prosecution and those of the accused, the learned Sessions Judge held that the prosecution had successfully established its case against all the four accused and convicted them for the offence punishable under Section 302/34 IPC.