MUKESH Vs. STATE

JUDGEMENT

(1.) Since the present appeals arise out of a common judgment, the same have been heard together and are being disposed of by a common judgment.

(2.) Present appeals arise out of a judgment dated 17.12012 and order on sentence dated 17.12012 passed by the Additional Sessions Judge in Sessions Case No. 60/10, by virtue of which all the appellants have been convicted under Section 302 read with Section 34 of the Indian Penal Code and sentenced to undergo imprisonment for life and to pay a fine of Rs. 20,000/- and in default of the payment of fine to further undergo rigorous imprisonment for one month. The appellant Vasu Sharma @ Bunty was further sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs. 20,000/- for the offence punishable under Section 25 and 27 of the Arms Act and in default of payment of fine to further undergo rigorous imprisonment for one month. Both the sentences in respect of the appellant Vasu Sharma @ Bunty were ordered to run concurrently.

(3.) The brief facts of the case are as under: