ANIL Vs. STATE

JUDGEMENT

(1.) These four appeals arise out of the judgment dated 24 th August, 2015 and order on sentence dated 14th September, 2015 passed by the learned Trial Court in Sessions Case No.12/2014, pertaining to FIR No.429/2010, under Sections 302 / 394 / 34 IPC, PS Vijay Vihar, whereby the four appellants have been convicted for committing the offences punishable under Section 302 / 394 / 34 IPC and sentenced as under:-

(2.) The facts of the case as mentioned in the charge-sheet and noted by the learned Trial Court in the impugned judgment read as under:

(3.) After the case was committed to the Court of Sessions, all the four convicts were charged for committing the offences punishable under Section 120-B IPC, under Section 302 r/w 396 r/w 120-B IPC , under Section 397 IPC and under Section 412 IPC.