S. Muralidhar, J. - (1.)These appeals are directed against the impugned judgment dated 5th February 2002 passed by the learned Additional Sessions Judge ("ASJ") in Sessions Case No.220/1999 arising out of FIR No.104/1999 convicting the two Appellants, Chhatar Pal (A-1) and Pappu (A-2), under Section 302 read with Section 34 of the Indian Penal Code ("IPC") and the order on sentence dated 6th February 2002 whereby for the aforementioned offences each of them was sentenced to imprisonment for life along with a fine of Rs.5,000/- and, in default of payment of said fine, to simple imprisonment for a period of six months.
Background Facts

(2.)The prosecution case began with recording of DD No.34A dated 11th June 1999 at Police Station ("PS") Maurice Nagar at 5.30 am. The wireless operator informed that a dead body of male aged 25-30 years was lying on a rickshaw on the main road outside Sri Ram College and that he was wearing wrist watch, baniyan and plastic shoes.
(3.)On receipt of the said DD, the information was passed on to Assistant Sub Inspector ("ASI") Balkishan (PW-17) who along with Constable ("Ct.") Ramroy (PW-20) went to the spot opposite Sri Ram College where a dead body was lying on a rickshaw. Meanwhile, the Station House Officer ("SHO") of PS Maurice Nagar, Inspector Bhag Singh (PW-21), also reached the spot.