DEVENDER AND ORS. Vs. STATE OF DELHI

JUDGEMENT

(1.) The impugned judgment dated 10th March, 2000, convicts Devender, his mother Sardari Devi and his brother Anil @ Pappu under Sec. 302 of the Indian Penal Code, 1860 (IPC, for short) for murder of Suman, sister -in -law of Devender. In addition, they have also been convicted for the offences under Ss. 452 and 506 read with Sec. 34 IPC. Devender is also convicted under Sec. 27 of the Arms Act, 1959.

(2.) By order on sentence dated 16th March, the three appellants have been sentenced to undergo imprisonment for life, fine of Rs. 5,000/ - and in default of payment of fine, undergo rigorous imprisonment of one year for the offence under Sec. 302 IPC; rigorous imprisonment of five years, fine of Rs. 2,000/ - and in default, undergo rigorous imprisonment of six months for the offence under Sec. 452 IPC and rigorous imprisonment of two years, fine of Rs. 1,000/ - and in default of payment of fine, undergo rigorous imprisonment of three months for the offence under Sec. 506 IPC. Devender has been sentenced to rigorous imprisonment of three years, fine of Rs. 2,000/ - and in default of payment of fine, undergo rigorous imprisonment of six months for the offence under Sec. 27 of the Arms Act. The sentences are to run concurrently and benefit of Sec. 428 of the Code of Criminal Procedure, 1973, it stands directed, would be given.

(3.) We begin by noticing undisputed facts recorded by the trial court and not challenged before us. Devender had married Krishna, sister of deceased Suman in the year 1986 -87 and they had three children, Anshu, Chanchal and Ashwani. Suman had suffered a fire arm wound on 14th May, 1997 at her residence at Q -525, Janta Flats, Dilshad Garden, Delhi.