(1.) THESE three appeals by Sidharath Bansal, Nitin Nagpal and Rambir Jhakhar arise out of a common judgment dated 4th October, 2012 and order of sentence dated 18th October, 2012. Nitin Nagpal and Rambir Jakhar have been convicted under Sections 393/120-B/302/307/186/353/332 and 34 of the Indian Penal Code (IPC, for short) and Section 27 of the Arms Act, 1959. Sentences awarded to them are:
(2.) SIDHARATH Bansal has been convicted under Section 120B read with Section 392 IPC and has been sentenced to Rigorous Imprisonment for 7 years and fine of Rs.50,000/- and in default of payment of fine undergo Simple Imprisonment of 6 months.
(3.) THE two appellants Rambir Jhakhar and Nitin Nagpal were detained and caught in the lane outside house No. E-175, Phase-I, Ashok Vihar, Delhi on 23rd June, 2005 at about 1 P.M. Inspector Kharak Singh (PW1) was the first informant and has deposed that on 23rd June, 2005 at about 12.35 P.M. that he was on patrolling duty in Central Market, Ashok Vihar and had received information about dacoity and firing at E-174, Ashok Vihar.He rushed to the scene in his private Palio car. As he entered the street, he heard ASI Harish Chander (PW28) shouting that the boys running towards him were the culprits. He parked his car in an angular position to stop the appellants and apprehend them. He identified the two boys as the appellants Nitin Nagpal and Rambir Jhakhar.
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