MEENU Vs. STATE

JUDGEMENT

(1.) Crl.M.A.No.10032/2014 in Crl.A.No.772/2014 Delay of 1025 days in filing Crl.A.No.772/2014 is condoned for the reason appellant thereof has been convicted for an offence punishable under Section 302/34 IPC and has been sentenced to undergo imprisonment for life.

(2.) Since counsel for Abdul Wasim appears today, and along with co counsel in the other two connected appeals has argued on behalf of Abdul Wasim, we proceed to judgment.

(3.) The success or failure would depend, as learned counsel for the appellants and the State concede, on an appreciation of the testimony of Nadeem PW-1 and Mohd.Salim PW-2, the two stated eye witnesses to the incident in which deceased Mohd.Wasim, son of Mohd.Salim and brother of Nadeem died.