NAVEEN @ SANJU Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present appeal has been filed under Sec. 374 read with Sec. 482 of the Code of Criminal Procedure, 1973 by the appellant impugning the judgment dated 05.11.2014 passed by the Additional Sessions Judge in Sessions Case No. 04/14 by which the appellant herein has been convicted of offences under Sections 147/148/149/302/34 of the Indian Penal Code, 1860 (in short 'IPC') and the order on the point of sentence dated 28.05.2015.

(2.) The case of the prosecution as set out by the Trial Court in the impugned judgment is as under:

(3.) On the basis of the aforegoing allegations, the charge was framed. All the accused pleaded not guilty and claimed trial. The prosecution examined 20 witnesses to bring home the guilt of the accused. The statements of the accused were recorded under Sec. 313, where they claimed to have been falsely implicated. The appellant produced two witnesses in his defence.