- (1.) Leave granted.
(2.) These Criminal Appeals are preferred from the judgment of conviction under section 302 of the Indian Penal Code (hereinafter "IPC") and the penalty of death sentence, delivered on 6th August, 2009 by the High Court of Delhi in Death Sentence Reference no. 2/2007 and Criminal Appeal no. 635/2007, whereby the High Court upheld the conviction and confirmed the penalty of the death sentence imposed by the Additional Sessions Judge, Rohini Court in Session Case No.178/06.
(3.) This Court had issued notice on the limited question of quantum of sentence. The facts and circumstances, which are relevant to these appeals, are as under.;