MANOJ KUMAR AND ORS. Vs. STATE

JUDGEMENT

(1.) There are three appellants before this Court. They are Ravi @ Retal, Manoj Kumar and Vicky & Deepak. They all stand convicted under Sections 392/394 of the IPC. Each of them has been sentenced to undergo RI for a period of five years for each of their separate convictions and to pay a fine of Rs.5,000/- each and in default of payment of fine to undergo RI for a further period of six months. The sentences were to run concurrently. Benefit of Section 428 of the Cr.PC had been granted.

(2.) Nominal roll of the appellants has been requisitioned. It reflects that as on date, each of the appellants has undergone incarceration of about 3 years which included their remission.

(3.) The version of the prosecution was unfolded in the testimony of Raja Khan (PW-1) the complainant. His complaint was to the effect that on the fateful day i.e. on 07.11.2011 while he was returning home from duty at the Kalyanpuri bus terminal at about 09:30 PM, he was accosted by 2-3 boys. They took him to the park and robbed him of Rs.1,200/- and his mobile phone. On his objecting one of the boys stabbed him with a sharp edged weapon. They thereafter fled away.