RASHID AND ORS. Vs. STATE

JUDGEMENT

(1.) The two appellants, Mohd. Rashid (appellant no. 1) and Mohd. Yamin (appellant no. 2) stood trial in the court of learned Additional Sessions Judge, New Delhi in Sessions Case No.03/1997 arising out of the report filed under section 173 of Code of Criminal Procedure, 1973 (Cr.P.C.) on conclusion of investigation in FIR No.500/1996 under Section 302/34 of the Indian Penal Code, 1860 (IPC) of Police Station Ambedkar Nagar on the charge that on the night intervening 17th and 18th June 1996, in furtherance of their common intention, they committed the murder of Sohan Lal @ Pappu (aged about 24 years, resident of House No.F-243, J. J. Camp, Tigri, New Delhi) with the use of knife (Ex.P-1) by appellant no.1 (A-1). It was further alleged in the case that during the course of investigation another knife (chhuri) was recovered from the possession of appellant no.2 (A-2).

(2.) By judgment dated 17.01.2000, the trial court held both the appellants guilty and convicted them for the offence under Section 302 read with Section 34 IPC, for the murder of Sohan Lal @ Pappu. The charge under Section 27, Arms Act, 1959 against A-1 about use of the knife (Ex.P-1) in committing murder was also held proved. Additionally, A-2 was held guilty for possession of knife (Ex.P-2) and, thus, convicted under Section 25 Arms Act. By order dated 10.02.2000, the appellants were sentenced to imprisonment for life under Section 302/34 IPC. Besides this, A-1 was awarded rigorous imprisonment for three years under Section 27 Arms Act while A-2 was sentenced to undergo rigorous imprisonment for three years under Section 25 Arms Act.

(3.) The report under Section 173 Cr.P.C. as submitted, leading to the sessions trial had indicated that no direct evidence could be mustered and conscripted. The case of the prosecution rested primarily on the evidence of Mewa Ram (PW6) and Jamuna Devi (PW9) to the effect that both of them had seen the deceased in the company of the two appellants in the market (Subzi Mandi) in the area of Tigri Camp around 08:00/09:00 PM on 17.06.1996. The prosecution also relied upon the evidence of the said witnesses and that of Ganga Devi (PW3) and Yaad Ram (PW7) to prove past enmity particularly between the deceased and A-1.