GYAN CHAND AND ORS. Vs. STATE

JUDGEMENT

(1.) The appellants were brought to trial in the court of Additional Sessions Judge, on the charge framed on 04.09.2011 that at about 01:00 AM, near central verge (pavement), opposite Kela Ghat, Ring Road, within the jurisdiction of the police station Kashmere Gate ("the police station") they, in furtherance of their common intention, had committed murder of an unknown male aged about 40 years.

(2.) By judgment dated 16.08.2013, the appellants were held guilty, as charged, and convicted for the offence punishable under Sec. 302 of Indian Penal Code 1860 ("IPC") and by order dated 29.08.2013 they were sentenced to imprisonment for life. The conviction is challenged by the present appeals.

(3.) We have heard arguments on both sides. During the course of hearing, we have been taken through the trial court record in entirety.