JAGE RAM AND ORS. Vs. STATE OF DELHI

JUDGEMENT

(1.) THE instant criminal appeal has been preferred against the impugned judgment dated 10.9.99 and order on sentence dated 14.9.99 passed by the learned Additional Sessions Judge, whereby the appellants were sentenced to undergo rigorous imprisonment for life and also to pay a fine of Rs.2,000/ - and in default of payment of fine to further undergo rigorous imprisonment for six months for the offences under Section 120 -B read with Section 302 of the Indian Penal Code. The appellants were also sentenced to undergo rigorous imprisonment for one year for the offence under Section 120 -B read with Section 406 of the Indian Penal Code. They were also sentenced to undergo rigorous imprisonment for life and also to pay a fine of Rs.2,000/ - and in default of payment of fine to further undergo rigorous imprisonment for six months for the offences under Section 302 read with Section 120 -B of the Indian Penal Code.

(2.) BRIEF facts of the case, as noticed by the learned Trial Court, are as under:

(3.) AFTER appreciating the entire material available on record and hearing the learned counsel for the parties, the learned Additional Sessions Judge, vide judgment dated 10.9.99 and order on sentence dated 14.9.99 convicted and sentenced the accused/appellants as stated above.