MOHD. IMRAN Vs. STATE

JUDGEMENT

(1.) The present batch of criminal appeals, being Criminal Appeal Nos. 1315/2014, 829/2012 and 452/2013 instituted under the provisions of section 374(2); sections 374(2), 383 read with section 482; and section 374 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'CrPC'), assail the judgment dated 07.09.2011 and order on sentence dated 13.09.2011, rendered by the Ld. Additional Sessions Judge, Delhi, in Sessions Case no.144/10, arising out of FIR No.131/10.

(2.) By way of the impugned judgement dated 07.09.2011 and order on sentence dated 13.09.2011, Mohd. Imran (hereinafter referred to as 'Appellant No.1'); Mukesh alias Karka (hereinafter referred to as 'Appellant No.2'); and Akram (hereinafter referred to as 'Appellant No.3'), were convicted and sentenced as follows:

(3.) The fulcrum of the case of the prosecution is that on 18.04.2010, the Appellant nos.1, 2 and 3 (hereinafter collectively referred to as 'Appellants'), sharing common intention, caused stab injuries on the body of Dhiraj s/o Mr. Ram Nandan (hereinafter referred to as 'the deceased') leading to his death. The injuries were caused with a knife [Ex.P9], whilst committing robbery, at Sanjay Jheel, Mayur Vihar Phase-II, Delhi (hereinafter referred to as 'Sanjay Jheel/crime spot'). After committing the murder, the appellants took the mobile phone, Rs. 60/-70/-, and the school ATM card of the deceased and absconded from the crime spot. The entire incident was witnessed by Ms. Sapna (PW-6), who was present with the deceased at the time of the incident.