SOMPAL @ SONU @ SAGAR Vs. STATE

JUDGEMENT

(1.) SINCE none appears for the appellant Ms.Saahila Lamba, Advocate on the panel of Delhi High Court Legal Services Committee has been requested to assist the Court on behalf of the appellant.

(2.) FEE of learned Amicus Curiae Ms.Saahila Lamba, Advocate shall be paid by the Delhi High Court Legal Services Committee.

(3.) BRIEFLY stated, the case of the prosecution against the appellant and co- accused Alam was that on June 08, 2002, the time being 8.20 P.M., accompanied by his cousin Jahid Kamal, Anisur Rehman was proceedings towards Shastri Park when two boys came and accosted them. They were joined by two more boys who were armed with knives. Appellant Sompal robbed Rs.260/- and a wrist watch from Anisur Rehman. Co-accused Alam robbed Rs.140/- and a wrist watch from Jahid Kamal. The two other boys stood brandishing a knife each. The four boys fled after committing the robbery. Anisur Rehman and Jahid Kamal raised an alarm. ASI Mansab Ali, HC Rakesh and SI Naresh who happened to be in the vicinity responded to the alarm raised by Anisur Rehman and Jahid Kamal. Appellant, co-accused Alam, the two other boys whose names were Saleem Bhaiyya and Vinesh Kumar @ Bhura were apprehended at the spot. On personal search being conducted the robbed money i.e. Rs.260/- and Rs.140/- as also the two wrist watches were recovered from the personal possession of appellant and co-accused Alam respectively. A knife each was recovered from Saleem and Vinesh Kumar. Being juvenile Saleem and Vinesh Kumar were sent for trial before the Juvenile Justice Board.