PRADEEP SAINI AND ANR. Vs. STATE

JUDGEMENT

(1.) APPELLANTS Pradeep Saini and Kishore Kumar faced trial for the charges of having trespassed into premises bearing Municipal No. B -1, 624, NIIT, Janak Puri, Delhi in the intervening night of 7th and 8th January 1997 after having made preparation for causing hurt to any person who would obstruct them form committing such trespass; committed robbery in the said premises and with the use of a knife murdered Kashi Nath Jha (herein after referred to as the "deceased") during the course of commission of robbery.

(2.) VIDE impugned judgment and order dated 05.12.2000 the appellants have been held guilty of committing offences punishable under Sections 458/34, 392/397/34 and 302/34 IPC. Vide order dated 09.03.2001 they have been sentenced to undergo imprisonment for life for the offences punishable under Sections 302/34 and 392/397/34 IPC and RI for 5 years for the offence punishable under Section 458/34 IPC.

(3.) CONST Ram Chander PW -3, sent the aforesaid information through wireless to the police control room. HC Mukesh Kumar PW -23, Wireless Operator, recorded the aforesaid information in the wireless log and diary register Ex.PW -23/A.