GULSHAN Vs. STATE THROUGH GOVT. OF NCT

JUDGEMENT

(1.) THE captioned appeals have been filed by three persons who are convicted for various offences under the Indian Penal Code, 1860 (in short the I.P.C.) by a common judgment. Each of the convicted persons, as indicated hereinabove, has preferred a separate appeal. Manoharlal is the appellant in Crl. A. No. 425/2008 (hereinafter referred to as Manoharlal); Gulshan is the appellant in Crl. A. No. 1068/2006 (hereinafter referred to as Gulshan); while Satish Kumar is the appellant in Crl. A. No. 1069/2006 (hereinafter referred to as Satish). Collectively, I shall be referring to them as the appellants. While Gulshan and Satish were charged under Sections 392/394/397/34 of the I.P.C.; Manoharlal was, in addition to the said offences, also charged under Section 411 of the I.P.C.

(2.) THE prosecutions version is as follows:

(3.) THE prosecution, in support of its case, cited 11 witnesses. The defence has not led any evidence. The trial court, however, has recorded the statements of the appellants under Section 313 of the Code of Criminal Procedure Code, 1973 (in short the Cr.P.C.).