ARVIND S. LAL Vs. STATE OF DELHI

JUDGEMENT

(1.) OUT of the five accused; namely (i) Arvind S. Lal (ii) Bharat (iii) Sanjay (iv) Rohit and (v) Amar Singh; only Arvind S. Lal, Bharat and Rohit have filed an appeal each, challenging their conviction vide judgment and order dated 7.6.2002 and the order of sentence dated 9.7.2002. Thus, we would be noting the relevant evidence, in relation to the submissions urged by learned Counsel for the three appellants, while disposing of the instant three appeals pertaining to the three appellants.

(2.) APPELLANT Rohit has been convicted for committing an offence under Section 468 IPC. He has been sentenced to under -go rigorous imprisonment for 1 1/2 years and to pay a fine of Rs. 5,000/ -; in default, to under -go rigorous imprisonment for one month. Appellants Arvind S. Lal and Bharat have been convicted for committing offences under Section 302/34 IPC, 201/34 IPC and 380/34 IPC. Bharat has additionally been convicted for committing an offence under Section 364 IPC.

(3.) FOR the offence punishable under Section 364 IPC, Bharat has been sentenced to under -go imprisonment for life and to pay a fine of Rs. 300/; in default, to under -go rigorous imprisonment for seven days.