VIRENDER & ANR Vs. STATE

JUDGEMENT

(1.) The present appeal has been preferred by the two appellants Virender and Devraj @ Deva who were arrayed and tried as accused Nos. 1 and 2, to assail their conviction by the Ld. ASJ (FTC) (W): DELHI in Sessions Case No. 49/2011, arising out of FIR No. 240/2010, under Section 302/34IPC, registered at PS Nihal Vihar, vide judgment dated 08.09.2014 and the order on sentence dated 16.09.2014 whereby both of them have been sentenced to life imprisonment with fine of Rs. 5,000/- each. In default of payment of fine they have been directed to undergo rigorous imprisonment for a period of six months for the offence punishable under Section 302 IPC read with Section 34 IPC.

(2.) The background facts of the case have been taken note of in para 1 of the impugned judgment. We reproduce the same herein below:

(3.) Charges were framed against both the accused under Section 302 IPC read with Section 34 IPC to which they pleaded not guilty and claimed trial.