ASHRAF ALIAS DANNY Vs. STATE

JUDGEMENT

(1.) ASHRAF @ Danny, the appellant herein on being convicted and sentenced for the offence punishable under Section 452 and 392 IPC vide impugned judgment dated 29.10.2007 and the consequent order on sentence dated 02.11.2007 has preferred this appeal.

(2.) BRIEFLY stated, allegations against the appellant are that he along with his co-accused trespassed into the house of Afsana Praveen, gagged her mouth and one of the co-accused took out a dagger and abused and criminally intimidated the complainant Afsana Praveen and thereafter they robbed her of '1,50,000/- in cash besides gold ornaments.

(3.) ON consideration of the evidence on record as well as submissions made on behalf of the parties, learned Additional Sessions Judge found the appellant guilty of the offence punishable under Section 452 and 392 IPC and convicted him accordingly. The appellant was sentenced for the offence under Section 452 IPC to undergo RI for the period of 04 years besides fine of '5,000/- and for the offence under Section 392 IPC to undergo RI for the period of 04 years besides fine of '10,000/-.