STATE Vs. JAGTAR & ORS

JUDGEMENT

(1.) Five persons : (i) Jagtar Singh (A-1), (ii) Sheela @ Chabili (A-2), (iii) Jitender @ Nanu, (iv) Gian Chand and (v) Ashok Kumar @ Ganja were charged for having entered into a conspiracy to murder Bimla, Lakha and Bindeshwar Yadav. They were further charged of giving effect to the conspiracy by causing the death of the said persons. They were further charged of intending to cause the death of Madan Prasad who escaped death due to providence. In other words, charges were framed against the five for an offence punishable under Section 120B IPC, 302 read with Section 120B/34 IPC and for the offence punishable under Section 307 IPC.

(2.) After the trial in view of the evidence led Jitender was acquitted. The other four were convicted and sentenced to death.

(3.) Death Reference No.5/2010 concerns confirmation of the death sentence imposed by the learned Trial Judge. Crl.A.No.321/2013 has been filed by Gian Chand.