VINOD @ RAMESH Vs. STATE

JUDGEMENT

(1.) THE instant appeal is being filed against the judgment dated 15.10.2009 passed by learned Additional Sessions Judge, Delhi in case FIR No. 385/2001 under Section 392/397/34 Indian Penal Code, 1860 registered at police station Nangloi, Delhi whereby the co -accused Rajeev@Raju has been acquitted by giving him benefit of doubt for the offence under Section 392/34 Indian Penal Code, 1860 read with Section 397/34 Indian Penal Code, 1860; whereas the appellant has been held guilty and convicted for the offence punishable under Section 392 of Indian Penal Code, 1860 read with Section 397 Indian Penal Code, 1860.

(2.) VIDE order of sentence dated 21.10.2009, the appellant was sentenced to RI for 07 years and fine of % 15,000/ - under Section 392 read with Section 397 Indian Penal Code, 1860. Benefit of Section 428 Criminal Procedure Code has also been given.

(3.) ONE Sh. Satish Chand was running a PCO booth in Tri Nagar, Delhi; left his shop on his two wheeler scooter NO. DL -8S -6036 on 15.05.2011 at about 10:15PM. He was carrying an amount of Rs. 50,000/ - in the form of five bundles of currency notes in the denomination of Rs. 100/ - in the front dickey of his said scooter.