SHABANA & ANOTHER Vs. STATE

JUDGEMENT

(1.) The present appeal is directed against the judgement dated 18.11.2013 passed by the learned Additional Sessions Judge, Dwarka Courts, New Delhi in Sessions Case No.32/2013 arising out of FIR No.105/2011 registered at PS Bindapur under Section 302/ 34 IPC. The appellants along with another co-accused Salman were convicted by the Trial Court. Salman, however, being a juvenile was dealt with accordingly.

(2.) The appellants have been sentenced to life imprisonment by the order on sentence dated 29.11.2013, along with fine of Rs.5,000/-. In default of payment of fine, they have been directed to undergo Simple Imprisonment for a period of three months. Benefit of Section 428 Cr.P.C. has been given to the convicts.

(3.) The conviction of the appellants relates to the murder of the deceased Mohd. Ilias the husband of Shabana (appellant No.1), and father of Imran Khan (appellant No.2). Salman (juvenile) is the younger son of Shabana and the deceased Mohd. Ilias.