SUBHASH ALIAS BASSI Vs. STATE DELHI ADMINISTRATION

JUDGEMENT

(1.) . These two appeals filed by two convicts against one judgment and order passed by Shri P.K. Dham, Additional Sessions Judge, Shahdara, Delhi in Sessions Trial No. 105/86 arising from FIR No. 18/86 under Sections 147/506/149/148/302/149/307/409, Indian Penal Code, Police Station Krishna Nagar, are being decided by this common judgment and order.

(2.) In the said Sessions trial four accused persons, namely, Subhash @ Bassi, Ashok @ Chhidi, Niranjan and Babu were tried. By the impugned judgment and order, Niranjan has been convicted under Sections 302 and 324, Indian Penal Code, Ashok @ Chhidi and Babu have been convicted under Section 323 read with Section 34 of Indian Penal Code and Subhah has been convicted under Section 325, IPC.

(3.) Out of the above four persons convicted, Subhash @ Bassi and Niranjan only have filed these appeals being Nos. 50/94 and 77/94 respectively.