ASHOK Vs. STATE

JUDGEMENT

(1.) The present appeal instituted under the provision of section 374(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C') assails the judgment dated 09.11.2016 and the order on sentence dated 21.11.2016, rendered by learned Additional Sessions Judge (North-East), Karkardooma Courts, Delhi, in Session Case No. 44839/2015, titled as 'State vs. Ashok & Ors.', emanating from F.I.R No. 257/2007 under section 302/120-B/34 of the Indian Penal Code,1860 (hereinafter referred to as 'IPC') registered at Police Station - Khajuri Khas.

(2.) By way of the impugned judgment and order of conviction and order on sentence dated 09.11.2016 and 21.11.2016 respectively, the trial court convicted the accused Badal and Ashok as follows: -

(3.) The case of the prosecution as elaborated by the learned Trial Court is briefly encapsulated as follow: -