IDRIS Vs. STATE

JUDGEMENT

(1.) EVEN though this matter was on our board for some time the learned counsel for the appellants did not appear to argue. We have in this situation gone through the record and Mr. R.P. Lao fairly took us through the entire facts and circumstances of this case.

(2.) THE appellants herein have made a grievance against the orders of conviction and sentence passed by the learned Additional Sessions Judge, Delhi, on 30th of September 1985, by which both of them have been sentenced to undergo rigorous imprisonment for life after holding them guilty of an offence under section 302/34 of the Indian Penal Code.

(3.) WE may at this. stage notice the statement Ex. PW5/A made by Smt. Somvati (PW5) which became the basis of the FIR and which unfolds the prosecution case. This statement is as under :