SUNIL @ SONU Vs. STATE

JUDGEMENT

(1.) These four appeals are directed against the judgment dated 24th August 2016 passed by the learned Additional Sessions Judge III, North District, Rohini Courts, in SC No.57394/16 arising out of FIR No.157/2010 registered at PS Alipur whereby the four Appellants herein were convicted for the offence under Section 302/34 IPC. These appeals also seek to assail the order on sentence dated 19th September 2016 whereby each of the four convicted Appellants was sentenced to imprisonment for life along with fine of Rs.10,000/- each and in default of payment of fine, to undergo simple imprisonment for one year each.

(2.) At the outset, it requires to be noticed that with the Appellants having already undergone more than 7 years of incarceration at the time of admission of these appeals, all four of them have been granted suspension of their sentence subject to terms by separate orders passed in each of their appeals.

(3.) The charge was that at around 9 pm on 18th May 2010, in front of the MCD Park, at the vacant plot of Mool Chand Rohila, Alipur Garhi, the four Appellants, i.e. Neeraj Mann (A-1), Sunil @ Sonu (A-2), Subhash (A-3), and Inderjeet (A-4), in furtherance of their common intention, committed the murder of Ashok Kumar ("the deceased") and threw away his dead body so as to cause the evidence to disappear and to screen themselves from punishment and thereby committed an offence punishable under Section 302/201/34 IPC.