MOHD. ASIF Vs. STATE

JUDGEMENT

(1.) As both the above-noted appeals have been preferred against a common judgment on conviction, they are taken up for hearing together and shall be disposed of vide a common judgment.

(2.) By way of the present appeals, the appellants have assailed the judgment on conviction dtd. 29/2/2020 and the order on sentence dtd. 18/8/2020 passed by the learned Addl. Sessions Judge-03, North-West District, Rohini, Delhi in SC No. 33/18 arising out of FIR No. 216/2017 registered under Ss. 392/397/506/34 IPC at P.S. Shalimar Bagh, Delhi, whereby the appellants were convicted for the offences punishable under Ss. 397/392/34 IPC and sentenced as follows:-

(3.) Briefly stated, the facts of the case, as summarized in the impugned judgment, are as under:-