JASBIR SINGH & ORS Vs. STATE OF DELHI

JUDGEMENT

(1.) This appeal is directed against the judgment dated 30th April 2002 passed by the learned Additional Sessions Judge ("ASJ"), Karkardooma Courts, Delhi in Sessions Case No.82/2001 arising out of FIR No.122/1996 registered at Police Station ("PS") Kalyanpuri convicting the Appellants, Jasbir Singh (Appellant/Accused No.1: A-1), Manjeet Singh (Appellant/Accused No.2: A-2) and Chander Kiran (Appellant/Accused No.3: A-3) (since deceased) for the offences under Sections 342/365/366/376(2)(g)/506(ii) read with Section 34 of the Indian Penal Code ("IPC"). A-3 was additionally convicted for the offence under Section 25/54/59 of the Arms Act.

(2.) The appeal is also directed against the order on sentence dated 1st May 2002 whereby each of the Appellants was sentenced:

(3.) For the offence under Section 25/54/59 of the Arms Act, A-3 was sentenced to RI for one year with a fine of Rs.1,000/-, and in default of payment of fine to undergo SI for three months. The sentences were directed to run concurrently.