RAJINDER PRASAD Vs. STATE

JUDGEMENT

(1.) APPELLANTS Rajinder Prasad and Tulsi Prasad have filed this appeal bearing Crl.A.No.8/2000 challenging the judgment and order on sentence dated 30th November, 1999 passed by the learned Additional District and Sessions Judge, Delhi in Sessions Case No.81/97 arising out of FIR No.436/97 u/s 302/34 IPC, PS Karol Bagh, whereby the appellants were convicted u/s 302 IPC and were sentenced to undergo life imprisonment. They were given benefit of Section 428 Cr.P.C.

(2.) PROSECUTION case, succinctly stated, is as follows:

(3.) IN order to substantiate the charge framed under Section 302/34 IPC against the accused persons, prosecution in all examined 20 witnesses. All the incriminating evidence was put to the accused persons while recording their statements under Section 313 Cr.P.C., wherein they alleged that complainant Yashoda initially made the correct statement to the police. However, subsequently on the instigation of her relatives, she made supplementary statement. They pleaded their innocence and alleged false implication in this case. They did not prefer to lead any defence evidence.