JAGBIR SINGH Vs. STATE

JUDGEMENT

(1.) Crl.A.No.186/2015 has been filed by the appellant, Jagbir Singh; Crl.A.No.214/2015 has been filed by the appellant, Ranbir Singh; and Crl.A.No.282/2015 has been filed by the appellants, Jagbir Singh and Ranbir Singh.

(2.) All the three appeals have been directed against the judgment dated 19.12.2014 and order on sentence dated 23.12.2014 passed by learned Additional Sessions Judge -3, Dwarka Courts, Delhi in Session Case No.50/2012 in case FIR No.221/2014, registered under Sections 302/324/323/34 IPC at Police Station Najafgarh.

(3.) By the impugned judgment and order on sentence, the appellants in Crl.A.No.186/2015 and Crl.A.No.214/2015 i.e. Jagbir Singh and Ranbir Singh, were sentenced to undergo imprisonment for life for the offence punishable under Sections 302/34 IPC. They were also directed to pay fine of Rs.1.00 lakh, each, and in case of default of payment of fine, they were further directed to undergo Simple Imprisonment for one year, each.