KULDEEP SINGH Vs. STATE

JUDGEMENT

(1.) Six policemen belonging to the Special Staff (North-east) of the Delhi Police are appealing against their conviction for the murder of Dalip Chakraborty in 1995. He died on 8th August 1995 as a result of the injuries inflicted upon him by the Appellants while he was in their custody on the 30th and 31st July 1995.

(2.) These six appeals, arising from FIR No. 231 of 1995 registered under Sections 365 / 302 / 395 / 452 / 34 IPC at Police Station (PS) Welcome, are directed against the impugned judgment dated 27th January 2001 passed by the learned Additional Sessions Judge (ASJ), Karkardooma, Delhi in Sessions Case No. 50 of 2000 convicting the Appellants for the offences under 452/365 and 302 read with Section 34 of Indian Penal Code (IPC). By the same judgment they were acquitted of the offence under Section 397 IPC.

(3.) At the outset it requires to be mentioned that the Appellants were charged along with Constable (Ct.) Jagbir Singh (who has already been acquitted by a separate judgment dated 18th October 2000 of the trial Court) and Chand Singh [Accused No. 9 (A-9)]. Of the 8 accused convicted, appeals have been filed by six of them. Ct. Sunder Lal (A-7) has apparently expired. The appeal filed by A-1 Dalip Singh stood abated since he expired during the pendency of these appeals Case of the prosecution.