ANIL KUMAR Vs. STATE

JUDGEMENT

(1.) By this common order we propose to decide three appeals under Section 374 of the Code of Criminal Procedure,1973 (hereinafter referred to as "Cr.P.C") preferred by Anil Kumar, Saravjeet Singh and Tilak Raj, respectively, challenging the judgment and order on sentence dated 07.10.1998 and 09.10.1998, whereby the learned Additional Sessions Judge, Delhi has convicted them under Section 302 of Indian Penal Code, 1860 (hereinafter referred to as "IPC") and sentenced to undergo imprisonment for life together with fine of Rs. 500/- each and in default thereof to further undergo rigorous imprisonment for a period of one month.

(2.) The case of the prosecution as it is unfolded in the chargesheet is as under:-

(3.) To bring home the charges, the prosecution in all examined 25 witnesses. In their statements recorded under Section 313 Cr.P.C., all the accused denied their complicity in the crime and pleaded that they were falsely implicated in the case. In defence, the accused persons had examined 3 witnesses.