MOHD MEHFUZ Vs. STATE (GNCT) OF DELHI

JUDGEMENT

(1.) INSTANT appeal has been preferred from Jail by appellant against the impugned judgment dated 28.08.2008 and order on sentence dated 30.08.2008 passed by learned Additional Sessions Judge, Delhi in case FIR No.706/2005 under Section 394/397/411/34 Indian Penal Code, 1860 read with Section 27 Arms Act, 1959, police station Darya Ganj, Delhi.

(2.) VIDE impugned judgment dated 28.08.2008 appellant has been held guilty for the offence under Section 392/394 read Section 397 Indian Penal Code, 1860 and vide order on sentence dated 30.08.2008 he has been sentenced to undergo rigorous imprisonment for seven years for all the three offences and fine of ` 2,000/- in default thereof to further undergo RI for six months. Benefit of Section 428 Cr. P.C. also extended to him.

(3.) ON the above narration of events to police by complainant, police acted and investigated the matter against appellant and other person Chand Alam, since referred to Juvenile Justice Board. Hence forth, we proceed with the case of appellant only and would co-relate, if necessity arises.