SUNIL AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) All the above captioned appeals are being disposed of by this common judgment.

(2.) The appellants namely 1) Sunil Kumar @ Monu; 2) Sachin @ Kapil; 3) Saurab @ Golu; 4) Bonzo Lassy @ Chinu and 5) Ranjeet Singh impugn the judgment of conviction dated 13.1.2014 passed by the Sessions Judge-II, West, Tis Hazari Courts, Delhi (FIR No.214/2009, Police Station Rajouri Garden). They have been convicted under Sections 302/120B and 34 of the Indian Penal Code (IPC for short). Appellant Saurab @ Golu and Ranjeet Singh have additionally been convicted under Sections 404 and 174A of the IPC respectively.

(3.) By order of sentence dated 7.3.2014, the appellants have been directed to suffer imprisonment for life, fine of Rs.20,000/- and in default of payment of fine undergo imprisonment for six months for the offence under Section 302 read with Section 34 of the IPC. Appellant Saurab has further been directed to suffer imprisonment for two years, a fine of Rs.5000/- and in default of payment of fine, simple imprisonment of one month for the offence under Section 404 of the IPC. Similarly, appellant Ranjeet Singh has been sentenced to undergo imprisonment for three years, a fine of Rs.5000/- and in default of payment of fine to undergo simple imprisonment for one month for the offence under Section 174A of the IPC.