(1.) APPELLANT Pardeep Kumar, along with Sapan Rai @ Bengali and Ram Kishan were sent up for trial under Section 302 read with Section 34 of Indian Penal Code. 2. On 13th September, 1984, the trial court recorded a finding that Ram Kishan was below the age of 16 years on the date of commission of offence and as such it directed that his case be separated, to be tried by the children court, as per provisions of law and a separate charge sheet was ordered to be filed against him.
(2.) APPELLANT as well as Sapan Rai @ Bengali faced the trial before the Addl. Sessions Judge, Delhi.
(3.) VIDE judgment dated 17th August, 1992, Sh. V. S. Aggarwal, Addl. Sessions Judge held the appellant Pardeep Kumar guilty for offence punishable under Section 302 IPC and was convicted accordingly and was sentenced to undergo rigorous imprisonment for life and fine of Rs. 500/ -. In default of payment of fine, he was to undergo further R. I. for six months. 5. Accused Sapan Rai was given the benefit of doubt and was acquitted of the charge under Section 302/34 IPC.