PRADEEP Vs. STATE

JUDGEMENT

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

(2.) Present appeals have been filed under Sec. 415 of Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter, 'BNSS') assailing the impugned judgment of conviction and order on sentence dtd. 7/5/2025 and 17/5/2025 respectively passed by the court of Ld. ASJ (Fast Track Court), South West District, Dwarka Court, New Delhi whereby the Appellants have been convicted in Sessions Case No. 537/2017 arising out of FIR No. 152/2017 registered at P.S. Dwarka North under Sec. 302/201/34 of the Indian Penal Code, 1860 (hereinafter 'IPC').

(3.) By the impugned judgment of conviction and order on sentence, the appellants have been sentenced to rigorous life imprisonment for the commission of offence punishable under Sec. 302 read with Sec. 34 of the IPC along with fine of Rs.50,000.00. In default of payment of the fine, they have been sentenced to undergo simple imprisonment for a period of 6 months.