SALIM KHAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Appellant has been convicted by the learned Additional Sessions Judge, Delhi under Sections 392/394/397 of the Indian Penal Code (IPC) and sentenced to undergo simple imprisonment for two years and pay fine of Rs. 500/-; in default to further undergo simple imprisonment for fifteen days for offence punishable under Section 392 IPC; sentenced to undergo simple imprisonment for four years and pay fine of Rs. 1,000/-; in default to further undergo simple imprisonment for thirty days for the offence under Section 394 IPC; sentenced to undergo simple imprisonment for seven years and pay fine of Rs. 1500/-; in default to further undergo simple imprisonment for sixty days for the offence under Section 397 IPC.

(2.) Brief facts of the case are that the appellant, on 17th March, 2007, at about 8:30 pm, in front of house No. 433 A, Pocket II, Mayur Vihar, Phase I, Delhi, switched on the ignition of Maruti Van bearing No. DL-6CE-5273, belonging to complainant Vikram Kapoor, in order to commit theft of the said vehicle. Complainant Vikram Kapoor, who was present in his house, on hearing the sound of the engine, came out and after opening the door of the Van confronted the appellant, as to what he was doing there, at which appellant gave a blow on his right wrist with some sharp object. On complainant raising alarm neighbours came there and apprehended the appellant.

(3.) FIR No. 89/2007 under Sections 392/394/397 IPC was registered at the Police Station Mayur Vihar on the statement of complainant.