SAROJ @ BHUKHA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By way of these two appeals, challenge has been made to the judgment dated 22nd July, 2010 passed by the ld.Addl. Sessions Judge whereby both the appellants have been convicted for the offence punishable u/s 394/34 IPC and u/s 397 IPC and order of sentence dated 3rd August, 2010 whereby they have been sentenced to undergo RI for three years for the offence u/s 394 IPC with fine of Rs.1000/- each and in default to further

(2.) Briefly the facts relevant for the disposal of the present appeals are that:-

(3.) To bring home the guilt, the prosecution had examined three witnesses i.e., the complainant, Nadeem, PW-1, Mohd.Riyaz, PW-2 brother of the complainant and ASI Ram Bir, PW-3. The appellants in their statement u/s 313 Cr.P.C denied the incriminating evidence against them and stated that they were innocent persons and were falsely implicated. The ld.Additional Sessions Judge after considering the evidence on record held both the appellants guilty for the offence punishable u/s 394/34 IPC and u/s 397 IPC and convicted them thereunder and passed an order of sentence as has been stated above. Aggrieved with the same, present appeal has been filed.