SATISH Vs. STATE

JUDGEMENT

(1.) The present appeals have been filed challenging the judgment of conviction dated 24.01.2004 arising out of Sessions Case No.110/2002 in FIR No.421/2000 for the offences punishable under Sections 302/307/460/34 IPC at P.S. Mehrauli whereunder, both the appellants were sentenced:-

(2.) Benefit of Section 428 Cr.P.C. was given to both the appellants and their sentences were directed to run concurrently. Both the appeals shall be disposed by this common judgment.

(3.) The case of the prosecution, as noted by the trial court is: