KARAN SINGH AND ORS. Vs. STATE

JUDGEMENT

(1.) SINCE the present appeals arise out of a common judgment and they have been heard together, the same are being disposed of by a common judgment.

(2.) PRESENT appeals have been filed by seven appellants, being Karan Singh, Manoj Kumar @ Parve, Om Pal Singh, Susheela, Vasant Kumar @ Basant Kumar, Subhash Chand and Vishva Bandhu, against the judgment and order on sentence dated 25.8.1999 passed by learned Additional Sessions Judge, Delhi, whereby all the appellants have been convicted and sentenced to undergo life imprisonment and were also directed to pay Rs. 500/ -, each, in default thereof to further undergo Rigorous Imprisonment for one year each under Section 364A read with Section 120B of the Indian Penal Code. The appellant, Manoj, was also directed to undergo Rigorous Imprisonment for a period of three years for the offence punishable under Section 384 of the Indian Penal Code.

(3.) THE case of the prosecution as noticed by the learned trial court is as under: