PRADEEP NANDRAJOG, J. - (1.) Appellants Krishan Pal, Dev Raj @ Polar and Anoop Singh were charged that on 27.09.2007 at about 10:30 PM near Kumar Tent House, Main Road, Gali No.1, Kailashpuri Road, Main Sagarpur, New Delhi, they inflicted bodily injuries by kicks and fists to the deceased Rajender @ Raju @ Pappu S/o Sh.Babu Lal with intention to kill him and in furtherance of their common intention murdered him and thereby committed an offence punishable under Section 302 read with Section 34 IPC.
(2.) Vide impugned judgment and order dated 16.01.2010 the appellants have been convicted for the offence which they were charged of. Vide order on sentence dated 27.01.2010, the appellants have been sentenced to undergo imprisonment for life and pay fine in sum of Rs.15,000/- each.
(3.) In sustaining the conviction of the appellants, the learned trial judge has held that PW-1 who gave an eye- witness account of the incident has fully supported the case of the prosecution. With reference to the post-mortem report Ex.PW-15/A, the learned trial judge has held that injuries on the person of the deceased corroborate what has been disclosed as the eye-witness account by PW-1.;