RAMESH Vs. STATE (GOVT. OF NCT OF DELHI)

JUDGEMENT

(1.) All the above mentioned three appeals are disposed of together, since same arise out of the same incident, FIR and judgment of trial court.

(2.) Appellants have been convicted under Sections 392/34 IPC. Appellant Ramesh has also been convicted under Section 397 IPC.

(3.) Factual matrix, as unfolded from the record, is that the complainant PW2 Satya Narain Singh was intercepted by the appellants on 8 th April, 1992 at about 7:25 PM near the nursery at Gitanjli Enclave while he was passing through that area on his bicycle. Ramesh took out a knife and asked PW2 to handover all his belongings to them. Vijay Pal and Raj Kumar grappled with him. Finally, Raj Kumar snatched bicycle make Atlas, Vijay pal snatched wrist watch make HMT and Ramesh removed Rs.200/- from the pocket of PW2. On hearing the alarm raised by PW2 few police officials namely ASI Ramesh Dixit (PW5), Constable Brij Pal (PW4), SI Vijender Singh (PW3) and Constable Mool Chand, who were present in the nearby police picket, arrived there. PW5 SI Ramesh Dixit with the help of Constable Mool Chand apprehended Raj Kumar; PW3 SI Vijender Singh with the help of PW4 Constable Brij Pal apprehended Ramesh and PW2 Satya Narain Singh had apprehended Vijay Pal and handed over him to the police officials.