SATYAPAL SINGH Vs. THE STATE (NCT OF DELHI)

JUDGEMENT

(1.) These appeals are directed against the judgment dated 27 th April 2015 of the learned Additional Sessions Judge-01 (New Delhi District), Patiala House Courts in Sessions Case No. 127 of 2013 arising out of FIR No. 17 of 2013 registered at Police Station ( "?PS "?) Sagarpur convicting the Appellants, Kunwar Neeraj (A-1) and Satyapal Singh (A-4), for the offences Section 302 Indian Penal Code ( "? IPC "?) read with Section 120B IPC and under Section 120B IPC read with Section 302 IPC and respectively. A-1 was also convicted for the offence under Section 25 / 27 Arms Act.

(2.) The appeals are also directed against the order of sentence dated 30th May 2015 whereby, for the offence under Section 302 / 120B IPC, A-1 was sentenced to undergo imprisonment for life with a fine of Rs.20,000/- and, in default of payment of fine, to undergo simple imprisonment ( "?SI "?) for a period of one year. For the offence under Section 25 / 27 Arms Act, A-1 was sentenced to undergo imprisonment for a period of five years with a fine of Rs.5,000/- and, in default of payment of fine, to undergo SI for five months. Both sentences of punishment were directed to run concurrently.

(3.) By the same order on sentence, A-4 was sentenced to undergo imprisonment for life with a fine of Rs.20,000/- and, in default of payment of fine, to undergo SI for one year for the offences under Section 302 / 120B IPC.