AJAY SINGH Vs. STATE

JUDGEMENT

(1.) The present appeals have been filed by the appellants, Ajay Singh and Meera, against the Judgment of Conviction dtd. 13/4/2004 [ "Impugned Judgment "] and the order on sentence dtd. 15/4/2004 passed by the Court of the learned Sessions Judge, New Delhi [ "Trial Court "] in FIR no. 574/2002, registered under Ss. 302/34 and 120B of the Indian Penal Code, 1860 [ "IPC "]. Since both the appeals emanate from the same FIR, involve identical questions of fact and law, and assail the common impugned judgment and order on sentence, they are being disposed of together vide this common judgment.

(2.) The brief facts, succinctly noted by the learned Trial Court in the impugned judgment, are reproduced as under;

(3.) Charge for the offences under Sec. 120-B read with Sec. 302 IPC and under Sec. 302 read with Sec. 34 IPC were framed against both the appellants, to which, they pleaded not guilty and claimed trial.