VICKY @ VIKAS Vs. STATE

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed by the appellant against the impugned judgment dated 20.05.2016 passed by the High Court of Judicature at Delhi in Criminal Appeal No.1496 of 2013, whereby while dismissing the appeal filed by the appellant, the High Court also dismissed his application to direct sentences awarded to him to run concurrently.

(3.) Case of the prosecution in brief is that on 28.04.2011, at about 10:25 PM, the appellant along with co-accused Yamin @ Sohail committed robbery upon the complainant Israr and took away Rs.2700/- and the complainant's mobile phone by inflicting injuries on him with a knife. FIR No.67/2011 was registered against the accused for the occurrence on 28.04.2011 at 10.25 PM. After completion of investigation, charge-sheet was filed against the accused. In the trial, charges were framed against the appellant and the co-accused under Sections 392, 394, 397 IPC read with Section 34 IPC. The appellant pleaded not guilty and claimed trial.