MOHAN SINGH Vs. STATE

JUDGEMENT

(1.) - All the three appeals have been heard together. Arguments have been addressed by the learned counsel for the parties in all the three appeals and the same are being disposed of by a common judgment.

(2.) All the three appeals, being Crl.A. Nos.755/2014, 1480/2014 and 762/2014 have been filed under section 374 of the Code of Criminal Procedure, 1973 and are directed against the judgment dated 07.05.2014 and order on sentence dated 20.05.2014 passed by the learned Additional Sessions Judge in Sessions Case No.51/2013, arising out of FIR No.440/2010 registered at Police Station Mukherjee Nagar. By virtue of the order of conviction, all the appellants were convicted under Section 302 of the Indian Penal Code (hereinafter referred to as 'IPC') and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 1,00,000/- each, and in default of the payment of fine to further undergo simple imprisonment for a period of six months.

(3.) The case of the prosecution as noticed by the learned Trial Court are as under: