VIJAY PANDEY Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present appeals have been filed by the appellants against the judgment of conviction dtd. 13/3/2024 ('impugned judgment') passed by the learned Additional Sessions Judge ('ASJ'), Karkardooma Courts, New Delhi and order on sentence dtd. 8/5/2024 ('impugned order on sentence') in case arising out of FIR No. 302/2011 registered at Police Station Seema Puri for offences under Ss. 302/308/323/34 of the Indian Penal Code, 1860 ('IPC').

(2.) The appellants, by the impugned judgment, were convicted for the offences under Ss. 323/304(II)/308/34 of the Indian Penal Code. A tabular statement of the conviction rendered and the sentence imposed by the learned ASJ on the appellants is reproduced below from the impugned judgment. All the sentences were to run concurrently.

(3.) The case of the prosecution is that on the night of 3/8/2011, at about 11:30 PM, on 64-foot road near the Gurudwara at DDA Quarters, New Seemapuri, the accused persons-Inder Kumar (alias Titu), Vijay Pandey/appellant in CRL.A. 471/2024, Raju Singh/appellant in CRL.A. 611/2024, and Narender Kumar @ Bittoo -acting in concert, attacked the complainant Raj Kumar, his brother Sanjeev Kumar , and Anil Kumar (who subsequently succumbed to his injuries) with sticks (dandas).