HARISH YADAV Vs. C B I

JUDGEMENT

(1.) These three appeals have been preferred against the judgment dated 18-03-2006 passed by the learned Additional Sessions Judge, Delhi in Sessions case No. 78/05 whereby the three appellants have been convicted under Sections 396/397/400/201 IPC and the order dated 05-04-2006 whereby life imprisonment has been imposed upon all of them for their conviction under Sections 396 and 400 IPC besides rigorous imprisonment for seven years and a fine of Rs. 1,000/- each, in default one month's simple imprisonment, for their conviction under Section 201 IPC. Since all the appeals arise out of the same judgment and were heard also analogously the same are being disposed of by this common judgment.

(2.) The facts leading to the trial and conviction of the appellants, as noticed by the learned Additional Sessions Judge in para nos. 1 to 5 of the impugned judgment, are as follows:-

(3.) After the completion of the investigation, which was initially undertaken by the police and then transferred to CBI pursuant to the directions of this Court in a writ petition filed by the widow of the deceased, CBI charge- sheeted the appellants and five other persons and in due course charges under Sections 396/397/400/201/109 IPC were framed against all of them except accused Anil s/o Pheru Singh, who was discharged.