SHAHABUDDIN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THE appellant ­ Shahabuddin questions the legality of a judgment dated 24.02.2012 of learned Additional Sessions Judge in Sessions Case No. 52/11 arising out of FIR No. 25/10 PS Bhalaswa Dairy by which he was convicted under Sections 392/34 IPC. By an order dated 05.03.2012, he was sentenced to undergo RI for four years with fine Rs.5,000/ -.

(2.) ALLEGATIONS against the appellant as revealed in the charge - sheet were that on 19.02.2010 at about 05.15 P.M. at Service Road, near Khatta Bhalaswa Bridge / Pul, he and his associate Vasu (facing trial before Juvenile Board) sharing common intention robbed Anil Kumar of Rs. 320/ - at blade point. The prosecution examined five witnesses. The trial resulted in appellant's conviction only under Sections 392/34 IPC. The State did not challenge acquittal of the appellant under Section 397 IPC.

(3.) THE appeal stands disposed of in the above terms. Trial Court record be sent back forthwith with the copy of the order. Superintendent jail be informed accordingly.