ANIL KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This common judgment shall decide the aforementioned two Criminal Appeals, which have been preferred by the appellant/convict, namely Anil Kumar Vats assailing the impugned Judgment dtd. 28/2/2024 followed by the order on sentence dtd. 8/4/2024 passed by the learned Additional Sessions Judge (South-West)-05, Dwarka Courts, Delhi ["Trial Court"] in case bearing Sessions Case No. 441199/2016 [CNR No. DLSW01-003174-2016] titled 'State v. Joginder Solanki @ Ravi & Ors.' arising out of FIR[First Information Report] No. 64/2016 PS[Police Station] Dwarka South, whereby the appellant has been convicted and sentenced to undergo life imprisonment for committing offence under Sec. 302 read with Sec. 34 of the Indian Penal Code,1860 ["IPC"].

(2.) The second appeal has been preferred by the complainant, namely Satya Prakash bearing CRL. A. 420/2024[Sec. 374 & 378 of the Cr.P.C corresponding to Sec. 419(1) & (3) read with Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023], emanating from the same impugned judgment whereby the other three accused persons who faced trial in respect of charges under Sec. 302/506/120B/34 of the IPC read with Ss. 25/27/54/59 of the Arms Act, 1959 have been acquitted. Both the appeals raise common questions of law and facts and can be conveniently disposed of together.

(3.) In the instant matter, the following accused persons have been arraigned for trial: