MOHD SAIDAB @ AJAJ Vs. STATE

JUDGEMENT

(1.) Mohd.Saidab @ Ajaj stands convicted by judgment dated 13.7.2011 passed by Additional Sessions Judge-01 (Central), Tis Hazari Courts in Sessions Case No.103/09 under Sections 392/394/34 and 397 IPC, arising out of FIR No.43/2008 (P.S.Jama Masjid).

(2.) By order dated 14.7.2011 the appellant has been sentenced to undergo rigorous imprisonment for seven years, fine of Rs.50,000/- (in default simple imprisonment for one year) for the offence under Section 394 IPC and rigorous imprisonment for seven years for the offence under Section 397 of the IPC. The sentences under both the counts have been ordered to run concurrently. No separate sentence has been passed under Section 392 of the Indian Penal Code.

(3.) The aforesaid judgment and order of conviction is under challenge in this appeal.