DEEPAK SINGH NEGI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) These two appeals bearing No.Crl.A.539/2002 and Crl.A.566/2004 are directed against the impugned judgment rendered by Additional Sessions Judge, Delhi dated 17th May, 2002 holding all the appellants guilty for commission of offence punishable under Section 302 read with Section 34 IPC and then sentencing them vide order dated 22nd May, 2002 to life imprisonment besides a fine of Rs.5,000/- on each of the appellants and in default in paying the fine to further undergo rigorous imprisonment for one year.

(2.) Feeling aggrieved, by the Judgment these three appellants,namely, Deepak Singh Negi @ Gautam, Mohd. Kamran @ Shekhu Khan and Ganesh Jhana have filed one composite appeal whereas Sandeep @ Saleem has filed separate appeal.

(3.) Since both the appeals have arisen from one judgment, therefore, these two appeals are being disposed of together.