Kanwaljit Singh Ahluwalia, J. - (1.) IN the instant case, on 10.08.2003 at about 10:00 P.M. one Ajay Telli S/o. Rammilan Telli was murdered in a room, which he had taken on rent. One of the accused viz., Amit @ Topan was apprehended on the spot. Another co -accused, namely Jaiprakash @ J.P. @ Anil @ Devi Yadav had decamped from the spot.
(2.) AMIT @ Topan S/o. Rammilan Telli and Jaiprakash @ J.P. @ Anil @ Devi Yadav S/o. Bhagwan Yadav were tried by the Court of Additional District & Sessions Judge, No. 1, Alwar. The trial Court, vide its impugned judgment dated 24.02.2005 held appellant, Amit @ Topan, guilty of offences punishable under Sections 302, 452 and 324/34 of Indian Penal Code.
(3.) ANOTHER co -accused, namely Jaiprakash @ J.P. @ Anil @ Devi Yadav was convicted for offences punishable under Sections 302/34, 324 of Indian Penal Code and under Section 3/4 of the Arms Act.;