DEEPAK SHARMA Vs. STATE

JUDGEMENT

(1.) CRIMINAL Appeal No. 57 of 2013 is filed by Deepak Sharma and Sanjay Sharma, while Criminal Appeal No. 29 of 2014 is filed by Mr. Inderjeet Sharma, the father of Deepak Sharma and Sanjay Sharma.

(2.) THESE appeals are directed against the judgment dated 17 th December 2013 passed by the learned Additional Sessions Judge in SC No. 68/10 convicting the Appellants for the offence under Section 307 read with Section 34 of the Indian Penal Code, 1860 and the order on sentence dated 20th December 2013 by which Appellants Deepak Sharma and Sanjay were sentenced to five years rigorous imprisonment (,,RI) with fine of Rs. 10,000 each, and in default, to undergo RI for six months and Appellant Inderjeet Sharma was sentenced to RI for three years with fine of Rs. 10,000, and in default, to undergo RI for six months.

(3.) PW 2 was taken to the Metro Hospital. He was thereafter removed to the Lok Nayak Jai Prakash (,,LNJP) Hospital. PW2s vocal cord was removed. Dr. Yatin Sethi (PW 5) of the E&T Department of LNJP hospital stated that the emergency tracheostomy was done on PW2 and that he remained in the hospital till 4th November 2009.