BHUTTO RAM Vs. STATE GNCT OF DELHI

JUDGEMENT

(1.) VIDE impugned judgment and order dated 21. 3. 2003, two matters have been disposed of by the learned Trial Judge. In both, appellant Bhutto Ram was the accused.

(2.) AT Sessions Trial No. 124/2001, pertaining to FIR No. 272/01 PS Kirti Nagar, bhutto Ram was charged for the offence punishable under Section 302/394 IPC. At sessions Trial No. 125/2001 pertaining to FIR No. 285/01 PS Kirti Nagar, Bhutto ram was charged for the offence punishable under section 309 IPC.

(3.) BHUTTO Ram has been held guilty in both Sessions Trials and has been directed to undergo imprisonment for life for the offence which was subject matter of FIR No. 272/2001. For the offence pertaining to FIR No. 285/01 he has been sentenced to undergo simple imprisonment for three months. Both sentences i. e. the sentences for the offence which was subject matter of both FIRs have been directed to run concurrently.