(1.) Suraj, his father Kanhiya Lal and his maternal grandfather Badlu Ram have filed the present appeal challenging their conviction vide judgment dated 19th August, 2008 under Section 302 of the Indian Penal Code, 1860 (IPC, for short) for murder of Maya Ram in the intervening night of 28th/29th March, 2007, in a case arising out of FIR No. 213/07. By order of sentence dated 29th August, 2008 they have been sentenced to life imprisonment and fine of Rs.15,000/- each, in default of which,they shall undergo Simple Imprisonment for five months.
(2.) The deceased Maya Ram was brother of the appellant-Kanhiya Lal.
(3.) The prosecution case relies upon four eye witnesses, Shyam Sunder (PW-14), Sunita (PW-15), Prem (PW-17) and Rani Devi (PW- 18). PWs-15, 17 and 18 are residents of jhuggi No. 28/134, Block G, Mangol Puri, Delhi. PW-15 and 17 are the daughters of the deceased Maya Ram and PW-18 is his wife/widow. Shyam Sunder (PW-14) is the neighbour, who was residing in jhuggi No. G-140, Mangol Puri, Delhi.