KARTAR Vs. STATE OF THE NCT OF DELHI

JUDGEMENT

(1.) Kartar, Pawan Kumar, Ram kishan and Rajesh have preferred the instant appeals questioning their conviction under Section 302/34 of the Indian Penal Code, 1860 (IPC) vide impugned judgment dated 14th February, 2011 for committing the murder of Dinesh, at about 9:30 p.m. on 25th June, 2007. By an order on sentence dated 23rd February, 2011, they have been sentenced to undergo rigorous imprisonment for life and pay fine of Rs.5,000/- each. In default of payment of fine, the appellants are to undergo Simple Imprisonment for six months.

(2.) Homicidal death of Dinesh is not under dispute. Dinesh was taken to All India Institute of Medical Sciences (AIIMS) on 25th June, 2007 in a PCR Van at about 10.24 p.m. The MLC of Dinesh has been proved on record as Ex. PW17/A by Dr. C.H. Gyan Singh (PW-17).

(3.) MLC Ex PW-17/A records that patient (Dinesh) was not fit for statement. PW-17 was not cross-examined.