NARESH @ TINKOO Vs. STATE (GOVT OF NCT), DELHI

JUDGEMENT

(1.) The petitioner has impugned the judgment and order of conviction and sentence dated 12.8.2013 and 19.8.2013 passed by the learned Trial Court in connection with FIR No.9/2013 (P.S.J.P.Kalan) whereby he has been convicted under Section 392 of the Indian Penal Code and has been sentenced to undergo R.I for three years.

(2.) He further assails the Appellate Court's judgment dated 7.11.2014 passed in Crl.Appeal No.8/2004 by the learned Special Judge, P.C.Act, CBI-Dwarka Courts, New Delhi whereby the trial Court judgment has been upheld and affirmed.

(3.) Avdesh, PW.2 was stopped by the petitioner while he was passing through the liquor vend on his motorcycle on 26.1.2013. The petitioner wanted a lift which was permitted by Avdesh (PW.2). After going to some distance, on the point of knife, PW.2 was made to stop the motorcycle. Petitioner is said to have demanded money from PW.2. The motorcycle of PW.2 bearing registration No.DL4S BH 5682 was taken away by the petitioner.