RAHIS Vs. STATE

JUDGEMENT

(1.) The appellants namely Rahis, the appellant of CRL.A. 344/2020, Javed, the appellant of CRL.A. 567/2020 and Jakir @ Chuhi, the appellant of CRL.A. 568/2020 assail the impugned judgment dtd. 22/2/2020 and the impugned order on sentence dtd. 28/2/2020 of the Court of the learned ASJ-02, E-Court, Shahdara, KKD, Delhi in relation to FIR No.244/16, PS Welcome registered under Ss. 392/397/411/34 of the Indian Penal Code, 1860 qua which the three appellants were held guilty and convicted for the offence punishable under Ss. 392/34 of the Indian Penal Code, 1860 read with Sec. 397 of the Indian Penal Code, 1860 and vide the impugned order on sentence dtd. 28/2/2020 were all sentenced to RI for a period of seven (7) years under Ss. 392/34 r/w Sec. 397 of the Indian Penal Code, 1860 and to pay a fine of Rs.5,000.00 each and in default of the payment of the said fine to further undergo SI for a period of three months with the benefit of Sec. 428 of the Cr.P.C. having been given to all the convicts. In as much as all the appeals arise out of the same impugned common judgment dtd. 22/2/2020 and impugned order on sentence dtd. 28/2/2020, the three appeals though filed separately are being taken up together for consideration in terms of proceedings dtd. 1/9/2021.

(2.) Notice of the appeals was issued to the State.

(3.) The Trial Court Record was requisitioned and has been received and perused.