DALIP RAM Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By this judgment we are disposing of three appeals being appeal Nos.533/1999, 640/1999 and 582/1999 as all the three appeals arise out of common judgment rendered by Additional Sessions Judge dated 26th July, 1999 convicting the appellants Sunil, Sushil Kumar @ Navin, and Dalip Ram and others two, namely, Ganga Dhar and Lalit (proclaimed offenders) for commission of offences punishable under Section 302/34 IPC and also under Section 396/34 IPC and sentenced them vide order dated 27th July, 1999 to undergo life imprisonment besides imposing a fine of Rs.5,000/- each and in default of payment to undergo further sentence of imprisonment of six months.

(2.) Feeling aggrieved, by the Judgment these three appellants have preferred the present appeals assailing the impugned judgment of conviction and the sentence claiming themselves to be innocent.

(3.) Prosecution case as set out in the charge sheet sent under Section 173 Cr.P.C. and also incorporated in the impugned judgment by Additional Sessions Judge is that two Sadhvis, viz, Ma Nirmal Jyoti and Ma Kamal Jyoti used to reside in NirmalSadhna Ashram, situated at 656, Ganesh Nagar-II, Shakarpur, Delhi where accused Sunii also used to work as domestic servant and he continued working there for 8/10 months. Though he left the job after that but he would visit the Ashram to meet Ma Nirmal Jyoti and Ma Kamal Jyoti.