AHESAN ABBAS AND ORS. Vs. STATE

JUDGEMENT

(1.) PRESENT appeals arise out of a common judgment dated 02.05.2014 and order on sentence dated 29.05.2014 passed by learned Additional Sessions Judge, Delhi, in S.C. No. 97/2008. The appeals have been heard together and are being disposed of by a common judgment.

(2.) PRESENT appeals have been filed by the appellants under Section 374 of the Code of Criminal Procedure and are directed against the impugned judgment dated 02.05.2014 and order of sentence dated 29.05.2014 whereby the Ld. Trial Court has found all the appellants guilty and has noted that:

(3.) IN order to prove the guilt of the accused persons, the prosecution examined as many as 31 witnesses."