KHOKAN KHAN ALIAS KOKHAN Vs. STATE AND ANOTHER

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, the learned High Court Government Pleader for the 1st respondent and learned Additional Solicitor General for the respondent No. 2.

(2.) The petitioners (A-1 and A-3) along with A-2 are charge-sheeted by the respondent-police in their Crime No. 473/2012 registered in respect of the offence punishable under Sections 394 and 397 of IPC and under Section 14 of Foreigners Act.

(3.) The allegation is, the accused persons during the night of 08.09.2012 sneaked into the house of the complainant, threatened the complainant and his wife (CW-1 and CW-2) with knife and caused injuries to CW-1, assaulted CW-2 with a rod and snatched her gold ornaments and also cash amount from the house. It is the further case of the prosecution that on 04.06.2013, the accused persons were arrested while attempting to commit dacoity by the Neb Saray Police Station, South Delhi. On their voluntary statements, two gold bangles pertaining to the present case is seized from the possession of CW-8. During the identification parade held on 24.07.2013, they are identified by CW-1 and CW-2.