(1.) The three appellants viz. Bhajan Singh @ Gulla (Accused No.1), Joginder Singh @ Jagga (Accused No.2) and Ashok @ Bobby (Accused No.3) stand convicted by judgment dated 19.08.2013 of the Additional Sessions Judge for the offences punishable under Section 302 read with Section 120B of Indian Penal Code (IPC) and 201 read with Section 120B IPC on the charge of having entered into criminal conspiracy and, pursuant to it, having committed the murder of child Wasim (son of PW- 16 Mohd. Yunis), aged 8 years, and destroying the evidence thereafter on or about 11.7.2004 and 12.7.2004 in House No.B-7/144, Sector-17, Rohini.
(2.) By order dated 21.8.2013, the convicts were sentenced to imprisonment for life with fine of 5,000/- for the offence under Section 302 read with Section 120B IPC and imprisonment for seven years with fine of 5,000/- for the offence under Section 201 read with Section 120B IPC. The trial court directed that in case of default in the payment of fine, the three convicted appellants could further undergo simple imprisonment for six months on each count. It also directed each convicted persons to pay compensation of 30,000/- to the parents of the deceased child (hereinafter referred to variously as "the victim" or "the deceased").
(3.) The three convicts have preferred criminal appeals No. 194/2014, 244/2014 and 1648/2013 respectively) assailing the judgment and order on sentence as above.