MOHD SHAHID Vs. STATE OF DELHI

JUDGEMENT

(1.) These five appeals are directed against the judgment dated 2nd April, 2002 passed by the Additional Sessions Judge, New Delhi ("ASJ") in Sessions Case No.52/1998 arising out of FIR No.229/1997 registered at Police Station ("PS") Mehrauli convicting Rafiq Ahmed @ Chottu (Accused No.1 "A-1") (Appellant in Crl.A.529/2002); Bijender ("A-2") (Appellant in Crl. A.404/2002); Mohd. Shahid ("A-3") (Appellant in Crl. A.370/2002); Mohd. Hanif @ Monti ("A-4") (Appellant in Crl. A.507/2002); and Hashim Siddiqui ("A-5") (Appellant in Crl. A.716/2002) for the offences under Sections 302 read with Section 34 of the Indian Penal Code ("IPC"); Section 307 read with Section 34 IPC and Section 506 read with Section 34 IPC.

(2.) The appeals are also directed against the order on sentence dated 5th April, 2002 whereby each of the Appellants was sentenced by the trial Court as under:

(3.) The Appellants along with Shakil (proclaimed offender) were charged with committing the murder of Dinesh ("deceased") on 28th April, 1997 at around 1.30 pm near the Kalra Flour Mill, Gali Sabzi Mandi, Mehrauli. By the impugned judgment, three of the accused, i.e., A-6, A-7 and A-8, were acquitted of the said offence.