VIJAY KUMAR Vs. STATE

JUDGEMENT

(1.) Vijay son of Karan Singh and Romesh alias Kaley son of Piarey Lal were tried by Shri V B. Bansal, Additional Sessions Judge, Delhi, under section 302 read with Section 34 Indian Penal Code, for having intentionally caused the death of one Mathra Pershad in furtherance of their common intention and under Section 324 read with section 34, Indian Penal Code, for having caused simple injuries with a dagger, in furtherance of their common intention, to Pardeep. The trial court by its impugned judgment dated 26th March, 1976, found the appellants guilty of the aforesaid offences and consequently sentenced them to imprisonment for life under section 302 read with Section 34 and to rigorous imprisonment for one year under section 324, Indian Penal Code read with section 34 of the Code. The sentences, however, were made to run concurrently.

(2.) The appellants feeling aggrieved by their conviction and sentence have separately filed the present appeals which are being disposed of by this common judgment.

(3.) Brief facts of the case are us under :