SADDAM @ ATAUR REHMAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) These two appeals have been preferred by the Appellants - Saddam @ Ataur Rehman and Mohd. Ubesh alias Shahrukh under Sec. 415(2) of BNSS, 2023 assailing the impugned judgment dtd. 19/7/2025 whereby the Appellants were convicted for offences under Sec. 302/34 IPC. Vide order on sentence dtd. 6/8/2025, both the appellants were sentenced to undergo rigorous imprisonment for life for the offence under Sec. 302 IPC and to pay fine of Rs.10,000.00.

(3.) The case of the prosecution in brief is that on 28/2/2019 at around 00:42 AM, at House No.180, Gali No.3, Munga Nagar, Delhi within the jurisdiction of P.S. Dayalpur, the Appellant - Saddam alias Ataur Rehman caught hold of deceased Smt. Hamidan and the Appellant - Mohd. Ubesh alias Shahrukh, gave beatings to the deceased with a wooden danda having pointed edge on one side whereas the mother of the Appellant - Mohd. Ubesh alias Shahrukh namely, Salma gave slaps to deceased Hamidan with an intention to kill, as a result of which she sustained injuries.