Arun Kumar - (1.)This murder reference and the connected appeals arise from the judgment dated 28th May, 1996 passed by a learned Addl. Sessions Judge, Delhi. In all five accused had been tried for offences under Sections 302/307/120-B, IPC. Accused Ajay Kumar Singh was also charged for an offence under Sections 27/54 of the Arms Act, 1959. Accused Rajender Kumar died during the course of the trial. All the remaining four accused were convicted and sentenced to life imprisonment and fines and in default of payment of fine further imprisonment etc. Accused Ajay Kumar Singh was also awarded death sentence under Section 302, Indian Penal Code . for committing the murder of Mukesh Kumar. For the offences under Sections 120-B and 307/34, Indian Penal Code . he was awarded sentences for life imprisonment besides fines. He was also awarded the sentence of imprisonment for seven years and fine for conviction under the Arms Act. Accused Sudhir Jain was sentenced to imprisonment for life under Section 120-B, Indian Penal Code besides fine. Accused Narinder and Mahinder were convicted under Sections 302/34, Indian Penal Code etc. and were awarded life imprisonment besides fines.
(2.)Murder Reference No. 1/96 is the reference made to this Court by the learned Addl. Sessions Judge under Section 366, Cr.P.C. for confirmation of the death sentence awarded to accused Ajay Kumar Singh. Ajay Kumar Singh has also appealed against the judgment of the learned Addl. Sessions Judge and his appeal is Cri. A.105/96. The other three appeals, i.e., Cri. A.102/96, 107/96 and 108/96 are the appeals filed by accused Sudhir Kumar Jain, Mahinder Kumar and Narinder Kumar respectively against the said judgment of the learned Addl. Sessions Judge.
(3.)The entire case revolves around an incident which took place on 6th October, 1982 at 7.45 p.m. inside the Palika Bazar - an underground air-conditioned market located at Connaught Place, New Delhi. The complainant party consists of three brothers, namely, Ashok Kumar, Naval Kumar and Mukesh Kumar. In the incident Mukesh died as a result of two bullet injuries received by him. Ashok also received two bullet injuries. He was lucky to have survived. Two shots were allegedly fired at the third brother also but he escaped them. Besides the bullet injuries the two surviving brothers also received some other injuries. Ajay Kumar Singh who had allegedly fired the shots was apprehended alongwith a revolver in his hand while ^ he was fleeing from the scene of crime. He was arrested then and there and the ) revolver was seized from him. The other accused succeeded in their escape from the scene of occurrence. However, they were arrested later. SI Gurdeep Singh accompanied by Naval had gone in search of the other accused who had fled from the scene of occurrence. They went to their residence at Joshi Road where they were not found. Accused Narinder and Mahinder were arrested on 8th October, 1982 while accused Rajender was arrested on 12th October, 1982. Sudhir Jain was arrested on 19th December, 1982.