KULJEET SINGH ALIAS RANGA KHUS Vs. STATE

JUDGEMENT

(1.) Kuljeet Singh @ Ranga and Jasbir- Singh @ Billa have been convicted by an Additional Sessions Judge, Delhi, under section 302/34, Indian Penal Code, and sentenced to death for having committed the murder of Gee'a and Sanjay. Both of them have also been convicted under sections 365/363 read with section 34, Indian Penal Code; under sections 366/363 read with section 34, Indian Penal Code, and under section 376 read with section 34, Indian Penal Code. Each of them has been sen enced to rigorous imprisonment for five years under the first count as well as the second, and to rigorous imprisonment for seven years under the third count. Jasbir Singh @ Billa has also been convicted under section 27 of the Arms Act and sen cneed to rigorous imprisonment for one year. All the sentences have been directed to run concurrently. Ranga and Billa have filed separate appeals against their convictions and. sentences. The trial court has also submitted the proceedings to the High Court under section 366 of the Code of Criminal Procedure for confirmation of the sentences of All the appeals (Criminal Appeals Nos. 108 to 110 of 1979) and Murder Reference No. 1 of 1979 will be disposed of by this judgment.

(2.) Madan Mohan Chopra, a Captain in the Indian Navy, was residing with his family in August, 1978 at 145 Services 0fficers Enclave, Dhaula Kuan, New Delhi. He had a daughter named Geeta and a son named Sanjay. Geeta, aged about 16-1/2 years, was a student of 2nd Year in Jesus & Mary College, New Delhi. Sanjay who was about. two years younger, was a student of 10th Standard in Modern School, New Delhi.

(3.) On August 26, 1978, which was a Saturday, Geeta was to compere a programme of the 'YUV VANI' at 8 P.M. Sanjay was to take part in the same programme. They were to reach All India Rado, Parliament Street, at 7 P.M. They left the house at 6.15 P.M. for the All India Radio.