SHAILENDER SINGH & ANR Vs. STATE DELHI ADMN

JUDGEMENT

(1.) The first information report (FIR) no. 459/1997 was registered on 24.06.1997 on the complaint of Paramjeet Singh (PW-1), resident of C-26, Tihar Camp, New Ashok Nagar, New Delhi regarding an incident that had occurred at his said residence at about 11.15 p.m. on 23.06.1997. Two persons including said Paramjeet Singh (PW-1) had been injured in the incident, the other Amarjeet Singh (PW-7) being his brother, Babli (PW-3) the wife of their brother being an eye witness, the crime reported having statedly been committed by the appellants, they being sons of maternal uncle of the victims and consequently well known.

(2.) On the basis of report of investigation under Section 173 of the Code of Criminal Procedure, 1973 (the charge-sheet) which was submitted upon conclusion of investigation, both the appellants were summoned and were eventually put on trial in sessions case 10/1998 on the charge for offences under Section 307/452/34 IPC. On the conclusion of the trial, by judgment dated 09.11.2001, both the appellants were held guilty, as charged, and by order on sentence passed on the same date, punishment was meted out in the form of rigorous imprisonment for three years with fine of Rs. 5000/- for offence under Section 307/34 IPC; and rigorous imprisonment for two years with fine of Rs. 5,000/- for offence under Section 452 IPC.

(3.) The present appeal was filed jointly by both the convicted persons to assail the said judgment and order on sentence.