SOHAN SAHAI Vs. STATE

JUDGEMENT

(1.) THESE three appeals are directed against the judgment as also order on sentence both dated 31st October 1994 passed by learned Additional Sessions Judge in Session.s Case No. 18/1994 arising out of FIR No. 31/1989 under Section 302/34 IPC, P.S. Samepur Badli. Learned trial Judge vide aforesaid judgment and order on sentence has convicted the appellants for the offence punishable under Section 302 read with Section 34 of the Indian Penal Code (in short 'IPC.) and sentenced them to undergo imprisonment for life and also to pay a fine of Rs. 500/ - each and, in default of payment of fine, to undergo further simple imprisonment for a period of three months respectively.

(2.) BRIEFLY stated, case of the prosecution is that on the night intervening 11th and 12th February 1989 PW -1 Laik Ram, who was security supervisor in Ishvaku India Pvt. Ltd., visited police post Prashant Vihar at around 3.00 AM and informed that on the fateful night at about 2.30 AM when he had gone to check his security staff at Plot No. 4, Sector -9, Rohini he was informed by Villan Jamadar that one Surat Ram has been murdered in the jhuggies of Sain Baba Housing Society. His statement to that effect was recorded by ASI Inder Singh and sent to the police station for registration of the case. On the basis of said information, FIR No. 31/1989 under Section 302 IPC was registered at Police Station Samepur Badli.

(3.) THE learned Counsel for the appellants has taken us through the judgment and pointed out that learned Additional Sessions Judge has recorded conviction of the appellants relying upon following evidence/circumstances: