AARTI Vs. STATE

JUDGEMENT

(1.) Vide this judgment, we shall dispose of all the appeals bearing nos. CRL.A. 1317/2015, CRL.A. 351/2015, CRL.A. 762/2015 & CRL.A. 497/2015 as these arise out of the same judgment of Learned Trial Court in FIR No.20/2011, registered under Sections 302/120-B read with Section 34 of the Indian Penal Code (hereinafter referred to as 'IPC') and under Section 25/54/59 Arm Act.

(2.) The present appeals have been filed under Section 374 (2) of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.') assailing the judgment dated 28.01.2015 and order on sentence dated 19.02.2015 passed by the learned Additional Sessions Judge02, South District, Saket Courts, New Delhi, in Sessions Case No.27/2011, arising out of FIR No.20/2011, registered under Sections 302/120-B/34 IPC and under Section 25/54/59 Arms Act at Police Station Neb Sarai, whereby all the appellants have been held guilty under Section 302/120-B IPC.

(3.) Vide the order on sentence dated 19.02.2015, all the appellants have been sentenced to rigorous imprisonment for life. Convicts Aarti and Rishi Kumar Bhati were further sentenced to pay a sum of Rs. 20,000/- as fine, in default of which they were directed to further undergo simple imprisonment for a period of six months whereas appellants Praveen @ Kalu and Sumit were also sentenced to pay a sum of Rs. 10,000/- as fine, in default, they were directed to further undergo simple imprisonment for a period of six months.