STATE OF DELHI Vs. SUSHIL KUMAR

JUDGEMENT

(1.) By this common judgment, we propose to dispose of Death Sentence Reference No. 1 of 2005 as also Criminal Appeal No. 762 of 2005. The State seeks to justify the judgment and order of conviction as also the sentence imposed.

(2.) Brief facts of the case, as narrated by the Additional Sessions Judge, Delhi, vide his judgment and order dated 9.8.2005 are as follows:

(3.) The appellant was charged under Sections 394/34 and 302/34, IPC vide order dated 21.8.2002.