DILBAGH SINGH & ANR Vs. STATE

JUDGEMENT

(1.) These appeals are directed against the impugned judgment dated 7 th July 2000 passed by the learned Additional Sessions Judge (ASJ), Delhi in Sessions Case No. 103 of 1998 arising out of FIR No. 71 of 1998 registered at Police Station (PS) Nangloi convicting the Appellants for the offences under Section 302 read with Section 34 of Indian Penal Code (IPC) and the order on sentence dated 8th July 2000 of the learned ASJ whereby each of them was sentenced to undergo imprisonment for life with a fine of Rs.

(2.) ,000 each and in default of payment of fine, to undergo simple imprisonment (SI) for three months each for the aforementioned offence. 2. Crl. A No. 434 of 2000 is by Dilbagh (Accused No. 2- A-2) and Ram Bhaj (A-3) and Crl A No. 463 of 2000 is by Prateek (A-1). A-2 and A-3 are brothers.

(3.) The case of the prosecution against the Appellants is that in furtherance of their common intention, they committed the murder of Manjit Singh (the deceased) at around 8.20 pm on 2nd February 1998 at a public place in the street opposite choupal in village Kamruddin Nagar, Delhi. Events preceding the filing of the charge sheet