GUDDU @ PANDU Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) GUDDU @ Pandu has been convicted vide judgment dated August 26, 2010 for having murdered Firasat Ali at Kabadi Pulia on March 02, 2009 at about 7:30 PM. Vide order on sentence dated September 01, 2010 Guddu has been sentenced to undergo imprisonment for life and to pay a fine in sum of Rs.3,000/ - (Rupees Three Thousand). The conviction is based on the testimony of Munawar PW -4, a friend of Firasat Ali, to which corroboration has been found from the testimony of Bishamber Dayal PW -1 and Sanoj PW -8. He challenges his conviction in Crl.A.No.778/2011.

(2.) GUDDU has been convicted vide judgment dated August 26, 2010, for an offence under Section 25 of the Arms Act, for which, vide order on sentence dated September 01, 2010 he has been sentenced to undergo rigorous imprisonment for three years and pay fine in sum of Rs.2,000/ - (Rupees Two Thousand only). He challenges the said conviction in Crl.A.No.556/2014, and we note that by the time the appeal was filed, Guddu had already undergone the sentence imposed upon him.

(3.) WE note at this stage that in Crl.A.No.778/2011, Guddu challenged the two orders convicting him in separate FIRs in respect of which two session trials were held. In said appeal an order was passed that Guddu should file an independent appeal concerning his conviction for having committed an offence punishable under Section 25 of the Arms Act and this led Guddu to file Crl.A.No.556/2014.