INDERPAL @ MANDHU Vs. STATE

JUDGEMENT

(1.) This is an appeal directed against the impugned judgment dated 18th July 2014 passed by the learned Additional Sessions Judge ( "ASJ "), Dwarka Courts, New Delhi in Sessions Case No.77/12 arising out of the FIR

(2.) At the outset, it is required to be noticed that there were three accused persons in this case.

(3.) The Appellant, along with A2, has been convicted for the murder of one Lalit @ Gandhi ( "the deceased ") on the intervening night of 22nd- 23rd April 2012 and thereafter, concealing the dead body in a ganda nala near Village Kanganheri, Delhi.