Delhi High Court: A Division Bench comprising of Murlidhar and I.S. Mehta, JJ., dismissed an appeal against conviction for offence under Section 302 r/w 34 IPC wherein the appellants were sentenced to life imprisonment with fine of Rs 5000 each.
The appellants had been found guilty of murdering a youth by inflicting multiple stab injuries. Two of the accused-appellants had been arrested on the basis of statements of the brothers of the deceased PW 4, PW 5 and PW 6 whereas, the third accused had surrendered voluntarily and at his instance, the murder weapon was recovered. The FSL report confirmed presence of human blood of the same blood group as the deceased on the murder weapon as well as on the clothes of the two accused-appellants arrested.
The Court found that each link in the chain of circumstance had been proved beyond reasonable doubt and with the complete chain of circumstance so proved pointing unerringly to the guilt of the three appellants and no one else. The Court, unable to find any legal infirmity in the impugned judgment of the trial Court or the order on sentence, dismissed the appeals. [Parvesh v. State, 2018 SCC OnLine Del 9055, decided on 17-05-2018]
