ALI SHER Vs. STATE

JUDGEMENT

(1.) ALI Sher stands convicted under Sections 186/353/307 of the IPC and 25 of the Arms Act by judgment dated 07.02.2011 passed by the Additional Sessions Judge (Central -2), Tis Hazari Courts, Delhi in S.C No. 46/2008 arising out of FIR No. 54/2008 (P.S. Special Cell).

(2.) BY order of sentence dated 07.02.2011 he has been sentenced to RI for three months for the offence under Section 186 IPC, RI for two years for the offence under Section 353 IPC and RI for four years, fine of Rs.4000/ - and in default of payment, a further RI for four months for the offence under Section 307 IPC. For the conviction under Section 25 of the Arms Act, the appellant has been sentenced to RI for three years and a fine of Rs.3000/ - with the stipulation that if fine is not paid the appellant would suffer RI for a further period of three months. All the sentences have been directed to run concurrently.

(3.) A raid by the police team was conducted on secret information which was received by SI Ramesh Sharma (PW -2) on 31.8.2008 at about 11 AM in the office of Special Cell, Northern Range, Rohini. The secret informer told PW -2 that the appellant who was wanted in several cases of murder and loot was expected to arrive by around 12.30 noon at cross roads of Wazirabad -Mukherjee Nagar for meeting one of his associates. The aforesaid information was telephonically given to the ACP, Special Cell, who, in turn, directed Inspector Pankaj Sood to take action. The aforesaid information was recorded vide DD No. 3 (Ex.PW -2/A).